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No. 1732/XVI1- V—I-171-75
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India,
the Governor is pleased to order the publication of the following English translation of the Dand
Prakriya Sanhita, Uttar Pradesh Sanshodhan Adhiniyam, 1976 (Uttar Pradesh Adhiniyam Sankhya
16 of 1976), as passed by the Uttar Pradesh Legislature and assented to by the President on April
30, 1976:
THE CODE OF CRIMINAL PROCEDURE (UTTAR PRADESH
AMENDMENT) ACT, 1976
[U. P. ACT NO. 2.6 OF 1976]
(As passed by the Uttar Pradesh Legislature)
Art
ACT
to amend the Code of Criminal Procedure, 1973, in its application to
Uttar Pradesh
IT IS HEREBY enacted in the Twenty-seventh Year of the Republic of India,
as follows :-
(I) This Act may be called the Code of Criminal
Pradesh Amendment) Act, 1976.
(2) It shall extend to the whole of Uttar Pradesh
In section 9 of the Code of Criminal Procedure, 1973, hereinafter
referred to as the said Code, in sub-section (6) , the following proviso shall be
inserted, namely :—
"Provided that the Court of Session may hold, or the High Court
may direct the Court of Session to hold, its sitting in any particular case
at any pirate in the sessions division, where it appears expedient to do
so for considerations of imternal security or public order, and in such
cases, the consent of die prosecution and die accused shall not be
necessary."
In section 11 of the said Code, after sub-section (1) the following sub-
section shall be inserted and be deemed always to have been inserted, namely
"(1-A) The State Government may like-wise establish as many Courts
of Judicial Magistrates of the first class and of the second class in respect
to particular cases, or to a particular class or particular classes of cases,
or in regard to cases generally, in ay local area."
In section 13 of the said Code, for the words "second class", the words
;,"first or second class'. shall be substituted and for the words "in may district",
the words "in any local area" shall be substituted.
Amendment of
section 9 of
Act 2 of 1974.
Amendment of
section 11.
Procedure (Uttar Short title and
extent.
Amendment of
section 13.
Amendment of
section 25.
In section 25 of the said Code, in sub-section (2) the following proviso
i.shall be inserted and be deemed always to have been inserted, namely :—
. • "Provided that nothing in this sub-section shall be construed to
prohibit the State Government from exercising its control over Assis-
tant Public Prosecutor through police officers."
In section 209 of the said Code, for clauses (a) and (b), the following Amendment of
clauses shall be substituted and be deemed always to have been substituted, section 209.
asamely
"(a) as soon as may be after complying with the provisions of section
207, commit the case to the court of session;
(b) subject to the provisions of this Code relating to bail, remand the
accused to custody until commitment of the case under clause (a) and
thereafter during, and until the condusion of the trial."
miter mamas «Ta-z, 1 11%, 1976‘: a f3$
N0. l732/XVll-V—l-l7l-75
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India,
the Governor is pleased to order the publication of the following English translation of the Dand
Prakrlya Sanhlta, Uttar Pradesh Sanshodhan Adhiniyam, I976 (Uttar Pradesh Adhiniyam Sankhya
:3 0:91:676), as passed by the Uttnr Pradesh Legislature and assented to by the President on April
, . :
THE CODE OF CRIMINAL PROCEDURE (UTTAR PRADESH
AMENDMENT) ACT , 1976
[U. 1’. ACT No. '16 OF 1976]
(As passed by the Uttar Pradesh Legislature)
AN
ACT
to ameml the Code of Criminal Procedure, 1975, in its application to
Uttar Pmdesh
1T 15 HEREBY enacted in the Twenty-seventh Year of the Republic of India,
as fOIIOWs :-
l. (I) This Act may be called the Code of Criminal Procedure (Uttar Short title and
Pradesh Amendment) Act, 1976. eXtent-
(2) It shall extend to the whole of Uttar Pradesh
2. In section 9 of the Code of Criminal Procedure, 1973, hereinafter Amendment of
‘ referred to as the said Code" in sub-section (6) , the following proviso shall be 55m“ 9 95
, inserted, namely :— A“ 2 of 1974]
“Provided that the Court of Session may hold, or the High Court
may direct the Court of Session to hold, its sitting in any particular case
at any place in the sessions division, where it appears expedient to do
so for considerations of internal security or public order, and in such
cases, the consent of the prosecution and the accused shall not be
necessary.”
_ 3. In section 11 'ot‘ the said Code, a. er sub—section (1) the following sub Amendment of
Tsection shall be inserted and be deemed always to have been inserted, namely :— 557mm 11.
“ (LA) The State Government may like-wise establish as many Courts
of Judicial Magistrates of the first class and of the second class in respect
to particular cases, or to a particular class or particular classes of cases,
or in regard to cases generally, in any local area."
4. In section 15 of the said Code, for the words “second class", the words Sifiggdgm‘ °r
“first or second class" shall be substituted and for the words “in any district", " ‘
the words "in any local area" shall be substituted.
5. In section 25 of the said Code, in sub-section (2) the following proviso flémendgent 0"
shall be inserted and be deemed always to have been inserted, namely 2—— mn '
' "Provided that nothing in this sub-section shall be construed to
prohibit the State Government from exercising its control over AssisA
tant Public Prosecutor through police olficers."
6. In secbion 209 of the said Code, for clauses (a) and (b), the following Amendment of
" clauses shall be substituted and be deemed always to have been substituted, semen 209-
namely:—
"(11) as soon as may be after complying with the provisions of section
207, commit the case to the court of session;
([2) subject to the provisions of this Code relating to bail, remand the
accused to custody until commitment of the case under clause (a) and
thereafter during, and until the conclusion of the trial.”
of 9. Section 438 of the said Code shall be omitted.
of 10. In section 484 of the said Code, in sub-section (2) after clause (d)
the following clause shall be inserted and 14e deemed always to have been
inserted, namely :—
" (e) the provisions of the United Provinces Borstal Act, 1938, the
United Provinces First Offenders' Probation Act, 1938 and the Uttar
Pradesh Children Act, 1951, shall continue in force in the State of Uttar
Pradesh until altered or repealed or amended by the competent Legis-
lature or other competent authority, and accordingly, the provisions of
section 360 of this Code shall not apply to that State, and the provisions
of section 361 shall apply with the substitution of references to the
Central Acts named therein by references to the corresponding Acts in
force in that State."
11. Notwithstanding any judgment, decree or order of any Court—
any notification of the State Government issued before November
28, 1975 purporting to establish any Court of Judicial Magistrates having
Jurisdiction over more than one district shall be deemed to have been
issued under section II read with section 13 of the said Code as amended
by this Act and be deemed to be and always to have been valid;
any order of the State Government issued before November
28, 1975 directing the control over Assistant Public Prosecutors to be
exercised through officers of the Police Department shall be deemed to
be attd always to have been valid as if the amendment made in section 25
of the said Code by this Act were in force at all m,aterial times.
and 12. (1) The Code of Criminal Procedure (Uttar Pradesh Amendment)
Ordinance, 1976 is hereby repealed-
. (2) Notwithstanding such repeal, anything done or any action taken under
the a.foresaid Ordinance or under the Code of Criminal Procedure (Uttar
Pradesh Amendment) Ordinance, 1975 shall be deemed to have been done or
taken under the corresponding provisions of this Act as if this Act had come
into Parce on November 28, 1975.
Omission
section 438.
Amendment
section 484.
Validation.
Repeal
S avinns.
VILef
1938:
U. p.
VI •of
1938: ,
U. P.
of IA
4
7.U".7 5li9T WITTiflys lit 1976
of 7. In section 299 of the said Code, in sub-section (I), for the words
"competent to try such person", the words "competent to try such person or to
commit him for trial" shall be substituted.
of 8. In section 326 of the said Code,—
(a) in sub-section (1), for the words "Magistrate', wherever occurring
the words "Judge or Magistrate" shall be substituted;
(5) in sub-section (2), before the words "from one Magistrate to
another Magistrate", the words "from one Judge to another Judge or"
shall be inserted.
Amen0ment
section 299.
'Amendment
section 326.
gjerr T,
tnT qTzr Tilvm
R-N-4
4 not win narrator We, 1 as, 1975
C,
sfiggfizlggn‘ 0‘ .. 7. In section 299 of the said Code, in sub—section (1), for the words
. competent to try such person", the words “competent to try such person or to i:
commit him for trial” shall be substituted. -‘
Amendment of 8. In section 5'26 of the said Code,—
s:c'-non 326. ,
(a) in sub-section (1), for the words “Magistrate", wherever occurring
the words “Judge or Magistrate” shall be substituted;
(5) in sub—section (2), before the words “from one Magistrate to
another Magistrate”, the words “from one Judge to another Judge or"
shall be inserted.
0mm“ M 9. Section 433 of the said Code shall be omitted. .
section 438. _
vAlta;enth§£3111t of 10. In section 484 of the said Code, in sub-section (2), after clause (at)
"5“ 1°“ - the following clause shall be inserted and he deemed always to have been
inserted, namely :—
“(e) the provisions of the United Provinces Borstal Act, 1938, the
United Provinces First Olfenders’ _Probation Act, 1938 and the Uttar
Pradesh Children Act, 1951, shall continue in force in the State of Uttar
Pradesh until altered or repealed or amended by the competent Legis-
lature or other competent authority, and accordingly, the provisions of
section 360 of this Code shall not apply to that State, and the provisions
of section 361 shall apply with the substitution of references to the
Central Acts named therein by reierences to the corresponding Acts in
force in that State."
Validation. '_ ll. Notwithstanding any judgment, decree or order of any Court—
_ (a) any notification of the State Government issued before November
28, 1975 purporting to establish any Court of Judicial Magistrates having
jurisdiction over more than one district shall be deemed to have been
issued under section 11 read with section 13 of the said Code as amended
by this Act and be deemed to be and always to have been valid;
(17) any order of the State Government issued before November
28, 1975 directing the control over Assistant Public Prosecutors to be
exercised through ofiicers of the Police Department shall be deemed to
be and always to have been valid as if the amendment made in section 25
of the said Code by this Act were in force at all ~material times.
(”Peal ““1 12. (l) The Code of Criminal Procedure (Uttar Pradesh Amendment)
'avmg‘v Ordinance, 1976 is hereby repealed.
, (2) Notwithstanding such repeal, anything clone or any action taken under ~
the aforesaid Ordinance or under the Code of Criminal Procedure (Uttar 0 --
Pradesh Amendment) Ordinance, 1975 shall be deemed to have been done or #55"
taken under the corresponding provisions of this Act as if this Act had come 191 “
into fince on November 28, 1975.
smart it,
aims: am «last,
rim 1
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