A plea
bargain is a procedure incorporated in Chapter XXI-A of the Criminal Procedure
Code for a mutually satisfactory disposition of a criminal case.
In plea
bargain proceedings, the Investigating Officer, the Public Prosecutor, the
victim of a crime, the complainant and the person accused of an offence join
hands to voluntarily settle a pending criminal case to each other’s mutual
satisfaction. The process is completely voluntary.
If the
plea bargain succeeds, the criminal case is disposed of in terms of the agreed
settlement. If the plea bargain does not succeed, the criminal case proceeds
from the stage when the plea bargain application was filed.
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