*Code of Criminal Procedure (Orissa Amendment) Act, 1994**
| [Orissa Act No. 6 of 1995] | [10th March, 1995] |
An Act to Amend the Code of Criminal procedure, 1973 in its Application to, the State of Orissa
Be it enacted by the Legislature of the State of the Orissa in the Forty-fifth Year of the Republic of India, as follows:-
* For the Bill, see Orissa Gazette, Extraordinary dated the 14th December, 1994 (No. 1499).
** [Received the assent of the President on the 10th March, 1995 first published in an extraordinary issue of the Orissa Gazette, dated the 13th April, 1995]
1. Short title.- This Act may be called the Code of Criminal Procedure (Orison Amendment) Act, 1994.
2. Amendment of Section 25.- Infection 25 of the Code of Criminal Procedure, 1973 (2 of 1974) (hereinafter referred to as the said Code), to sub-section (2), the following proviso shall be inserted namely:-
"Provided that nothing in this sub-section shall he construed, to prohibit the State Government from exercising its control over Assistant. Public Prosecutors through police officers."
3. Amendment of First Schedule.- In the First Schedule to the said Code, in the entry under column 5 relating to section 354 of the Indian Penal Code, 1860 for the word "Bailable" the word "non-bailable" shall be substituted".