An
application for a plea bargain can be filed :
By any
adult accused of an offence that is punishable with imprisonment of less than
seven (7) years,
The
applicant should not have been earlier convicted of a similar offence.
There
are a few more exceptions to this general rule which can be explained by the
office of the Chief Metropolitan Magistrate, Delhi and the Delhi Legal
Services Authority.
A
person who has not committed any offence can not file an application for a
plea bargain.
Can be
moved at all the stage, cognizance.
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