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SUBJECT CATEGORY WITH PROVISION OF LAW

Sl.No Subject Category CrP.C. B.N.S.S.
1. Criminal Petition (Crl.P) 482 Cr.P.C. 528 BNSS

397 and 401 Cr.P.C.
Criminal Revision Case (Referred Cases U/S 395
2. 438 & 442 BNSS
(Crl.RC) Cr.P.C.)
Limitation 90 days

Acquittal 378(4) Cr.P.C.
State Appeal
378 (3) & (1) Cr.P.C.
Acquittal 419 (4) BNSS
Conviction 374(2) Cr.P.C. State Appeal 419(3) & (1)
BNSS
Victim/Defacto
Complainant 372 Cr.P.C. Conviction 415(2) BNSS
3. Criminal Appeal (Crl.A)
–
u/S 377, 446, 449 Cr.P.C Victim / Defacto
Limitation 60 days Complainant 413 BNSS
–
National Investigation 418, 491, 495 BNSS
Academy (NIA) 21 of NIA
Act
Limitation 30 days
4. Anticipatory Bail (Crl.P.) 438 Cr.P.C. 482 BNSS

5. Regular Bail (Crl.P.) 437 and 439 Cr.P.C. 480 & 483 BNSS
6. Referred Trials (RT) 366 Cr.P.C. 407 BNSS
7. Condition relaxation 440, 439(1), 439(1)(b) 484, 483(1), 483(1)(b)

8. Cancellation of bail 439(2) Cr.P.C. 483(3) BNSS
9. Recall of NBWs 70(2) Cr.P.C. 72(2) BNSS

10. Tr.Crl.P. 407 Cr.P.C. 447 BNSS
482-528,
Crl.Appeal Bail/ Suspension 389(1)-430(1),
Crl.RC Bail/Suspension 397(1)-438(1),
Assist PP 24(8)-18(8) 301-338,
Criminal Miscellaneous Legal Aid 304-341,
petitions
11. LR Petition 394(2) - 435(2),
Additional Evidence in Crl.RC.and Crl.A. 391-432,
IAs
Compromise 320(2)-359(2),
Permission 320(6)-359(6),
Compound 320(8)-359(8),
Stay in Tr.Crl.P. 407(6)-447(6) Cr.P.C. - BNSS
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