Code of Criminal Procedure (Tamil Nadu Amendment) Act, 2003*
| [Tamil Nadu Act No. 29 of 2003] | [22nd September, 2003] |
An Act further to amend the Code of Criminal Procedure, 1973 in its application to the State of Tamil Nadu
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-fourth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 17th September, 2003 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 260, dated September 22, 2003.
1. Short title, extent and commencement.- (1) This Act may be called the Code of Criminal Procedure (Tamil Nadu Amendment) Act, 2003.
(2) It extends to the whole of the State of Tamil Nadu.
(3) It shall come into force at once.
2. Amendment of section 167.- In section 167 of the Code of Criminal Procedure, 1973 (??? Act 2 ??? 1974),-
(1) in the proviso to sub-section (2), for clause (b), the following clause shall be substituted, namely:-
"(b) no Magistrate shall authorise the detention of an accused person under this section,-
(i) if the accused is in the custody of police, unless the accused is physically produced before him; and
(ii) if the accused is detained otherwise than in the custody of police, unless the accused is produced before him either in person or through the media of electronic video linkage".
(2) in the Explanation-II under sub-section (2), after the expression "an accused person was produced", the expression "in person or, as the case may be, through the media of electronic video linkage" shall be inserted.