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WELCOME TO DELHI DISTRICT COURTS   Plea Bargaining in Delhi District Courts Plea Bargaining is a procedure incorporated in Chapter XXI-A of the Code of Criminal Procedure for the mutually satisfactory disposition of a criminal case.  In Plea Bargain proceedings, the investigating Officer, the Public Prosecutor, the victim of a crime or the complainant and the person accused of the offence join hands to voluntarily settle a pending criminal case to the mutual satisfaction of one another. The process is completely voluntary. Read More You are visitor no.

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