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Section 344 — Power to direct tender of pardon.

Bharatiya Nagarik Suraksha Sanhita, 2023
At any time after commitment of a case but before judgment is passed, the Court to which the commitment is made may, with a view to obtaining at the trial the evidence of any person supposed to have been directly or indirectly concerned in, or privy to, any such offence, tender a pardon on the same condition to such person.

Official Hindi (PDF) ↗

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