mÙkj izns"k MdSrh izHkkfor {ks= vf/kfu;e] 1983 ¿mÙkj izns"k vf/kfu;e la[;k 31 lu~ 1983À ¼tSlk mÙkj izns"k fo/kku e.My }kjk ikfjr gqvk½ mÙkj izns"k ds MdSrh izHkkfor {ks=ksa esa dfri; vijk/kksa dks fofufnZ'V djus ds fy, ftlls vuqlwfpr vijk/kksa dk fd;k tkuk izHkkodkjh
vf/kfu;e
pwafd Mkdqvksa ds laxfBr vkSj vlaxfBr fxjksgksa ds [krjs dks izHkkodkjh
vkSj pwafd vuqlwfpr vijk/k dk;Z }kjk foiqy lEifÙk Mkdqvksa ds lEcfU/k;ksa] lkfFk;ksa vkSj fo"oklik= O;fDr;ksa ds uke /kkj.k dh tk jgh gS vkSj ;g vko";d gS fd ,slh lEifÙk dh dqdhZ vkSj tCrh ds fy, micU/k fd;k tk; (
Hkkjr x.kjkT; ds pkSrhlosa o'kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %& v/;k; & ,d
izkjfEHkd
1&& ¼1½ ;g vf/kfu;e mÙkj izns"k MdSrh izHkkfor {ks= vf/kfu;e] 1983 dgk tk;xkA
laf{kIr uke] foLrkj
vkSj izkjEHk
¼2½ bldk foLrkj lEiw.kZ mÙkj izns"k esa gksxkA
¼3½ ;g 22 vDrwcj] 1981 ls izoÙ̀k le>k tk;xkA
2&& bl vf/kfu;e esa] && ifjHkk'kk,a
¼d½ ^^MdSrh izHkkfor {ks=** dk rkRi;Z /kkjk 3 ds v/khu bl :i esa ?kksf'kr {ks= ls gS(
¼[k½ fdlh MdSrh izHkkfor {ks= ds lEcU/k esa] ^^vuqlwfpr vijk/k** dk rkRi;Z bl vf/kfu;e dh vuqlwph esa fofufnZ'V ml vijk/k ls gS] tks fdlh vuqlwfpr vijk/kh }kjk fd;k tkrk gS (
¼x½ ^^vuqlwfpr vijk/kh** dk rkRi;Z ml O;fDr ls gS] tks twV ;k MdSrh mlh :i esa ;k fdlh vuqlwfpr vijk/k ls bl izdkj lalDr :i esa] fd os ,d gh laO;ogkj ds Hkkx gksa] pkgs os mlh le; vkSj LFkku ij ;k fofHkUu le;ksa vkSj LFkkuksa ij ?kfVr gq, gksa] djrk gS ;k fd;k gS ;k djus dk ;k djus ds iz;kl dk vfHk;qDr gS(
¼?k½ fdlh MdSrh izHkkfor {ks= ds lEcU/k esa ^^ls"ku U;k;k/kh"k** dk rkRi;Z&&
¼,d½ tgka ,sls {ks= esa ,d ftyk ;k mldk Hkkx gks] ogka]
;FkkfLFkfr] ,sls ftys ;k mlds Hkkx esa vf/kdkfjrk dk iz;ksx djus okys ls"ku U;k;k/kh"k ls gS (
1
¿mÙkj izns"k MdSrh izHkkfor {ks= vf/kfu;e] 1983À ¿/kkjk 3&5À ¼nks½ tgka ,sls {ks= esa nks ;k vf/kd ftys ;k mudk Hkkx gks ogka ,sls ls"ku U;k;k/kh"k ls gS] ftls ml {ks= esa vf/kdkfjrk dk iz;ksx djus ds fy, bl fufeÙk mPp U;k;ky; }kjk fofufnZ'V fd;k tk; ( ¼³½ ^^fo"ks'k U;k;ky;** dk rkRi;Z /kkjk 5 ds v/khu xfBr U;k;ky; ls gS ( ¼p½ ^^fo"ks'k U;k;k/kh"k** dk rkRi;Z fo"ks'k U;k;ky; dh v/;{krk djus ds fy, /kkjk 5 dh mi/kkjk ¼2½ ds v/khu fu;qDr U;k;k/kh"k ls gS ( ¼N½ bl vf/kfu;e esa iz;qDr fdUrq vifjHkkf'kr vkSj n.M izfØ;k lafgrk] 1973 esa ifjHkkf'kr "kCnksa vkSj inksa ds Øe"k% ogh vFkZ gksaxs] tks mDr lafgrk esa muds fy, fn;s x;s gSA
v/;k; & nks
MdSrh izHkkfor {ks= vkSj fo"ks'k U;k;ky;ksa dk xBu
3&& ;fn fdlh ftys ;k ftyksa ;k mlds fdlh Hkkx ;k Hkkxksa esa vuqlwfpr vijk/kksa dh ?kVuk ds lEcU/k esa fdlh iqfyl vf/kdkjh dh fjiksVZ ;k vU; lwpuk izkIr gksus ij] jkT; ljdkj dk ;g fopkj gks fd ,slh fLFkfr mRiUu gks x;h gS] ftlesa ,sls ftys ;k ftyksa ;k muds Hkkx ;k Hkkxksa ds vUrxZr vkus okys {ks= dks bl vf/kfu;e ds iz;kstukFkZ MdSrh izHkkfor {ks= ?kksf'kr fd;k tkuk pkfg, rks jkT; ljdkj] vf/klwpuk }kjk] ,sls {ks= dks MdSrh izHkkfor {ks= ?kksf'kr dj ldrh gSA
izHkkfor MdSrh {ks= dh
?kks'k.kk
4&& ¼1½ fdlh ,sls O;fDr dks tks fdlh vuqlwfpr vijk/k ds fd;s tkus ds lEcU/k esa lwpuk nsus esa iqfyl dh lgk;rk djrk gS ;k ,slk vijk/k fd;s tkus ds lEcU/k esa lwpuk nsus ;k mlds vUos'k.k esa iqfyl dh lgk;rk ds fy, yxk;k x;k gS] bl vf/kfu;e ds iz;kstuksa ds fy, Hkkjrh; n.M lafgrk dh /kkjk 21 ds vFkkZUrxZr yksd lsod le>k tk;xkA ¼2½ iqfyl v/kh{kd dk bl vk"k; dk izek.k&i= fd mlesa mfYyf[kr O;fDr ,slk O;fDr gS] tks mi/kkjk ¼1½ esa fofufnZ'V iz;kstu ds fy, iqfyl dh lgk;rk djrk gS ;k lgk;rk djus esa yxk;k x;k gS] mlesa of.kZr rF;ksa dk fu"pk;d lcwr gksxkA iqfyl dh lgk;rk djus
okyk O;fDRk yksd lsod
gksxk
5&& ¼1½ fdlh MdSrh izHkkfor {ks= esa fd;s x;s vuqlwfpr vijk/kksa ds "kh?kz fopkj.k ds fy,] jkT; ljdkj] mPp U;k;ky; ds ijke"kZ ls] vf/klwpuk }kjk] mrus fo"ks'k U;k;ky;ksa dk xBu dj ldrh gS] ftrus ,slh vf/klwpuk esa fofufnZ'V ,sls MdSrh izHkkfor {ks= ;k {ks=ksa esa ;k muds lEcU/k esa vko";d gksaA
¼2½ fo"ks'k U;k;ky; esa ,d U;k;k/kh"k gksxk] ftls mPp U;k;ky; }kjk lsokjr ls"ku U;k;k/kh"kksa ;k vij ls"ku U;k;k/kh"kksa esa ls fu;qDr fd;k tk;xkA Li'Vhdj.k & bl mi/kkjk esa] "kCn ^^fu;qDr** dk ogh vFkZ gksxk] tks n.M izfØ;k lafgrk] 1973 dh /kkjk 9 ds Li'Vhdj.k esa mlds fy, fn;k x;k gSA
fo"ks'k U;k;ky;ksa dk xBu
2
¿mÙkj izns"k MdSrh izHkkfor {ks= vf/kfu;e] 1983À ¿/kkjk 6&7À 6&& ¼1½ n.M izfØ;k lafgrk] 1973 ;k rRle; izoÙ̀k fdlh vU; fof/k esa fdlh ckr ds gksrs gq, Hkh] fdlh vuqlwfpr vijk/k dk fopkj.k dsoy fo"ks'k U;k;ky; }kjk fd;k tk;xkA
¼2½ fdlh vuqlwfpr vijk/k dk fopkj.k djus esa] fo"ks'k U;k;ky; vuqlwfpr vijk/k ls fHkUu fdlh ,sls vijk/k dk Hkh fopkj.k dj ldrk gS] ftldk vkjksi fdlh vuqlwfpr vijk/kksa ij rRle; izoÙ̀k fdlh fof/k ds v/khu mlh fopkj.k esa yxk;k tk;A fo"ks'k U;k;ky;ksa dh
vf/kdkfjrk
7&& ¼1½ dksbZ fo"ks'k U;k;ky; fdlh vuqlwfpr vijk/k dk laKku dj ldrk gS & fo"ks'k U;k;ky;ksa dh izfØ;k vkSj "kfDr;ka
¼d½ mu rF;ksa dk ftuls ,slk vijk/k curk gks ifjokn izkir gksus ij ( ¼[k½ ,sls rF;ksa dh iqfyl fjiksVZ ij (
¼x½ iqfyl vf/kdkjh ls fHkUu fdlh O;fDr ls izkIr lwpuk ;k Lo;a vius bl Kku ij fd ,slk vijk/k fd;k x;k gS %
ijUrq bl vf/kfu;e ds v/khu fdlh fo"ks'k U;k;ky; }kjk fopkj.kh;
leLr ekeysa] tks fdlh MdSrh izHkkfor {ks= esa bl vf/kfu;e ds izkjEHk ds fnukad ds Bhd iwoZ fdlh U;k;ky; esa yfEcr gksa] ,sls ekeyksa ij vf/kdkfjrk j[kus okys fo"ks'k U;k;ky; dks vUrfjr gks tk;saxs vkSj muds lEcU/k esa bl vf/kfu;e ds micU/kksa ds vuqlkj dk;Zokgh dh tk;xh vkSj mudk fuLrkj.k fd;k tk;xkA ¼2½ dksbZ fo"ks'k U;k;ky;] fdlh vuqlwfpr vijk/k dk fopkj.k djrs le;] tgka rd gks lds] mlh izfØ;k dk vuqlj.k djsxk] tks ls"ku ds ekeyksa esa fopkj.k ds fy, n.M izfØ;k lafgrk] 1973 }kjk micfU/kr dh x;h gS %
ijUrq fo"ks'k U;k;ky;] tgka dgha vko";d gks] mDr lafgrk dh /kkjk 207 ds v/khu eftLVªsV ds dR̀;ksa dk laiknu djsxk vkSj ekeys ds fopkj.k dh dk;Zokgh bl izdkj djsxk ekuks og ekeyk ,slh lafgrk ds micU/kksa ds v/khu fopkj.k ds fy;s ls"ku U;k;ky; dks lqiqnZ fd;k x;k gSA
¼3½ bl vf/kfu;e esa vfHkO;Dr :i ls vU;Fkk micfU/kr ds flok;] Hkkjrh; lk{; vf/kfu;e] 1872 vkSj n.M izfØ;k lafgrk] 1973 ds micU/k] tgka rd os bl vf/kfu;e ds micU/kksa ls vlaxr u gksa] fo"ks'k U;k;ky; ds le{k dk;Zokfg;ksa ij ykxw gksaxs vkSj mDr lafgrk ds micU/kksa ds iz;kstuksa ds fy, fo"ks'k U;k;ky; dks ls"ku U;k;ky; le>k tk;xk vkSj fo"ks'k U;k;ky; ds le{k vfHk;kstu lapkfyr djus okys O;fDr dks yksd vfHk;kstd le>k tk;xkA
¼4½ fo"ks'k U;k;ky; bl nf̀'V ls fd fdlh O;fDr dk lk{; vfHkizkIr djuk gS] tks fdlh vuqlwfpr vijk/k esa izR;{k ;k ijks{k :i ls lEc) ;k lalfxZr ekuk tk;] ml O;fDr dks bl "krZ ij {kek iznku dj ldsxk fd og vijk/k ds lEcU/k esa vkSj mlds fd;s tkus esa] pkgs drkZ] ;k nq'izsjd ds :i esa lEc) izR;sd vU; O;fDr ds laca/k esa lc ifjfLFkfr;ksa dh] tks mlds Kku esa gks] iw.kZ vkSj lR; :i ls izdV dj nsrk gS vkSj bl izdkj iznku dh x;h {kek mDr lafgrk dh /kkjk 308 ds iz;kstuksa ds fy, mldh /kkjk 307 ds v/khu iznku dh xbZ {kek le>h tk;xhA
¼5½ dksbZ fo"ks'k U;k;ky; fdlh vfHk;qDr dks fl)nks'k ikdj fof/k }kjk izkf/kdr̀ dksbZ n.Mkns"k ml vijk/k dks nf.Mr djus ds fy, ns ldrk gS] ftlds fy, mls fl)nks'k ik;k x;k gSA
3
¿mÙkj izns"k MdSrh izHkkfor {ks= vf/kfu;e] 1983À ¿/kkjk 8&10À 8&& n.M izfØ;k lafgrk] 1973 esa fdlh ckr ds gksrs gq, Hkh] & fo"ks'k U;k;ky;ksa dh vf/kdkfjrk
¼d½ bl vf/kfu;e ds v/khu lHkh vijk/kksa dk fopkj.k dsoy ml {ks= ds fy, ftlesa vijk/k fd;k x;k gS] xfBr fo"ks'k U;k;ky; }kjk ;k tgka ,sls {ks= ds fy, ,d ls vf/kd fo"ks'k U;k;ky; gks] ogka muesa ls fdlh ,sls ,d ds }kjk fd;k tk;xk ftls mPp U;k;ky; ds fdlh lkekU; ;k fo"ks'k vkns"k ds v/khu jgrs gq,] ls"ku U;k;k/kh"k }kjk bl fufeÙk fofufnZ'V fd;k tk;A
¼[k½ tgka fo"ks'k U;k;k/kh"k dk in fjDr gks ;k fo"ks'k U;k;k/kh"k vuqifLFkr gks ;k dk;Z djus esa vleFkZ gks] ogk a ls"ku U;k;k/kh"k] mPp U;k;ky; ds fdlh lkekU; ;k fo"ks'k vkns"k ds v/khu jgrs gq,] fdlh vko";d vkosnu&i= dk] tks fn;k tk; ;k fn;k tk ldrk gS ;k ,sls fo"ks'k U;k;k/kh"k ds le{k yfEcr gks] fuLrkj.k dj ldrk gS ;k fdlh vij ;k lgk;d ls"ku U;k;k/kh"k }kjk ;k ;fn dksbZ vij ;k lgk;d ls"ku U;k;k/kh"k u gks rks eq[; U;kf;d eftLVsªsV }kjk fuLrkfjr djus dk izcU/k dj ldrk gS vkSj izR;sd ,sls U;k;k/kh"k ;k eftLVªsV dks fdlh ,sls vkosnu&i= ij dk;Zokgh djus dh vf/kdkfjrk gksxhA 9&& fdlh ,d fo"ks'k U;k;ky; ls nwljs fo"ks'k U;k;ky; dks ekeyksa dk vUrj.k djus ds fy, n.M izfØ;k lafgrk] 1973 dh /kkjk 406] 407 vkSj 408 ds micU/k ;Fkko";d ifjorZu lfgr ykxw gksaxsA
Ekkeyksa dk vUrj.k
10&& n.M izfØ;k lafgrk] 1973 esa fdlh ckr ds gksrs gq, Hkh] fdlh vuqlwfpr vijk/k ds vfHk;qDr ;k fl)nks'k O;fDr dks] ;fn og vfHkj{kk esa gks] tekur ij ;k mlds futh cU/k&i= ij rc rd NksM+k ugha tk;xk tc rd fd &
Tkekur ds laca/k esa fo"ks'k
micU/k
¼d½ vfHk;kstu i{k dks tekur ds vkosnu&i= dk fojks/k djus dk volj u fn;k tk; ( vkSj
¼[k½ tgka vfHk;kstu i{k tekur ds vkosnu&i= dk fojks/k djrk gS ogka U;k;ky; dk lek/kku u gks tk; fd ;g fo"okl djus ds fy, ;qfDr;qDr vk/kkj gS fd og ,sls vijk/k dk nks'kh ugha gS %
ijUrq fdlh vuqlwfpr vijk/k ds vfHk;qDr dks] tks dqy ,d lkS vLlh fnu dh vof/k ds fy,] vfHkj{kk esa jgk gS] ,slh "krksZa ds v/khu jgrs gq,] ftUgsa U;k;ky; vkjksfir djuk mfpr le>s] tekur ij NksM+k tk ldrk gS % ijUrq ;g vkSj fd dksbZ ,slk O;fDr] tSlk fd iwoZorhZ ijUrqd esa fufnZ'V fd;k x;k gS] bl izdkj NksM+k ugha tk;xk&
¼,d½ ;fn mls igys fdlh ,sls vijk/k ds fy, nks'kfl) fd;k
tk pqdk gS tks èR;q] vkthou dkjkokl ;k lkr o'kZ ;k mlls vf/kd ds dkjkokl ls n.Muh; gS (
¼nks½ ;fn mls igys ls vtekurh; vkSj laKs; vijk/k ds fy, nks ;k vf/kd voljksa ij nks'kfl) fd;k tk pqdk gS ( ;k
¼rhu½ ;fn mlus tekur dh fdlh "krZ dk ftlds v/khu jgrs
gq, mls NksM+k x;k Fkk] mYya?ku fd;k gSA
4
¿mÙkj izns"k MdSrh izHkkfor {ks= vf/kfu;e] 1983À ¿/kkjk 11&15À 11&& ¼1½ fdlh vuqlwfpr vijk/k ds lEcU/k esa n.M izfØ;k lafgrk] 1973 dh /kkjk 167 dh mi/kkjk ¼2½ ds ijUrqd ds [k.M ¼d½ ds micU/k bl mikUrj ds lkFk ykxw gksaxs] ekuksa uCcs fnu ds funsZ"k ds LFkku ij ,d lkS vLlh fnu dk funsZ"k j[kk x;k gksA fxj¶rkjh ds i"pkr~
vfHkj{kk ds lEcU/k esa
fo"ks'k micU/k
¼2½ n.M izfØ;k lafgrk] 1973 dh /kkjk 167 dh mi/kkjk ¼2½ ds ijUrqd ds [k.M ¼[k½ ds micU/k fdlh ,sls O;fDr ij ykxw ugha gksaxs] ftls fdlh vuqlwfpr vijk/k ds fy, fxj¶rkj fd;k tk;] ;fn ,sls O;fDr dks] ,slh fxj¶rkjh ds i"pkr~ eftLVªsV ds le{k is"k fd;k x;k Fkk vkSj ,sls O;fDr dks vfHkj{kk esa fu:) dju s dk izkjfEHkd vkns"k ,sls eftLVªsV }kjk fn;k x;k Fkk] ftlds le{k og is"k fd;k x;k Fkk vkSj vUos'k.k vf/kdkjh vfHkfyf[kr fd;s tkus okys dkj.kksa ls ;g le>s fd yksd O;oLFkk ds fgr esa ,sls O;fDr dks eftLVªsV ds le{k is"k djuk lehphu ugha gSA
v/;k; & rhu
vijk/k vkSj "kkfLr
12&& tks dksbZ fdlh yksd lsod ds ;k mlds dqVEc ds] fdlh lnL; ds] O;fDr ds izfr vuqlwfpr vijk/k djrk gS &
yksd lsod ds fo:)
vijk/k ds fy, n.M
¼d½ ;fn ,slk vijk/k Hkkjrh; n.M lafgrk ds v/khu èR;q ;k vkthou dkjkokl ls n.Muh; gS] mlh n.M ls nf.Mr fd;k tk;xk] tks ml vijk/k ds fy, mDr lafgrk esa micfU/kr gS ( vkSj
¼[k½ vU; ekeyksa esa] dkjkokl ls] tks nl o'kZ rd dk gks ldrk gS vkSj tqekZus ls] nafMr fd;k tk;xkA
Li'Vhdj.k& bl /kkjk vkSj /kkjk 13 ds iz;kstuksa ds fy, fdlh yksd lsod ds dqVqEc ds lnL; dk rkRi;Z mlds ekrk&firk] mldh iRuh ;k mldk ifr] mlds iq= vkSj iqf=;ka] ikS= vkSj ikSf=;ka vkSj izikS= vkSj izikSf=;ka vkSj muds ifr ;k mudh ifRu;ksa ls gS vkSj blds vUrxZr ,sls yksd lsod ij vkfJr vkSj muds lkFk jgus okyk dksbZ O;fDr Hkh gSA
13&& n.M izfØ;k lafgrk] 1973 dh /kkj 354 dh mi/kkjk ¼3½ esa fdlh ckr ds gksrs gq, Hkh] tc bl vf/kfu;e ds v/khu nks'kflf)] ,d ls vf/kd O;fDr;ksa dh ;k fdlh yksd lsod ;k mlds dqVqEc ds fdlh lnL; dh gR;k ds fy, gks vkSj èR;q dk n.Mkns"k u fn;k tk;] rc fu.kZ; esa èR;q n.M u nsus ds fy, fo"ks'k dkj.kksa dk dFku fd;k tk;sxkA eR̀;qn.M u nsus ds fy,
dkj.k vfHkfyf[kr fd;s
tk;saxs
14&& dksbZ O;fDr tks fdlh vuqlwfpr vijk/k dks djrk gS] ;fn ml vijk/k ds fy, Hkkjrh; n.M lafgrk esa dksbZ fofufnZ'V n.M micfU/kr ugha gS vkSj og vijk/k /kkjk 12 ds v/khu Hkh n.Muh; ugha gS] dkjkokl ls] tks nl o'kZ rd dk gks ldrk gS vkSj tks tqekZus ls] nf.Mr fd;k tk;sxkA
vuqlwfpr vijk/kksa ds fy,
lk/kkj.kr% n.M
15&& tgka fdlh MdSrh izHkkfor {ks= esa jgus okys fdlh O;fDr ds dCts esa ml {ks= es a ;k mÙkj izns"k esa vU;= ,slh lEifÙk ik;h tk;] ftlds fy, og dksbZ larks'kizn dSfQ;r u ns ldsa vkSj ftls fdlh vuqlwfpr vijk/k dk;Z ds }kjk ;k mlds ifj.kkeLo:i] vftZr fd;k x;k gS] ogka mls dkjkokl ls] tks lkr o'kZ rd dk gks ldrk gS] vkSj tqekZus ls] nf.Mr fd;k tk;xkA
,slh lEifÙk dks] ftlds
ckjs esa larks'kizn dSfQ;r
u nh tk lds] dCts esa
j[kus ds fy, n.M
5
¿mÙkj izns"k MdSrh izHkkfor {ks= vf/kfu;e] 1983À ¿/kkjk 16&19À 16&& /kkjk 14 vkSj 15 ;k rRle; izoÙ̀k fdlh vU; fof/k esa fdlh ckr ds gksrs gq, Hkh] fdlh vuqlwfpr vijk/k ds fy, U;wure n.M rhu o'kZ dk dkjkokl gksxkA dkjkokl dh U;wure
vof/k
v/;k; & pkj
lEifÙk dh dqdhZ vkSj fueqZfDr
17&& ¼1½ ;fn ftyk eftLVªsV dks ;g fo"okl djus dk dkj.k gks fd MdSrh izHkkfor {ks= esa jgus okys fdlh O;fDr us /kkjk 15 ds v/khu n.Muh; dksbZ vijk/k fd;k gS rks og bl vk"k; dh ?kks'k.kk dj ldrk gS vkSj ml lEifÙk dh] ftlds lEcU/k esa ,slk vijk/k fd;s tkus dk fo"okl gks] dqdhZ dk vkns"k ns ldrk gSA
lEifÙk dh dqdhZ
¼2½ n.M izfØ;k lafgrk] 1973 ds micU/k ;Fkko";d ifjorZu lfgr] mi/kkjk ¼1½ ds v/khu dh x;h izR;sd dqdhZ ij ykxw gksaxsA
¼3½ n.M izfØ;k lafgrk] 1973 esa fdlh ckr ds gksrs gq, Hkh] ftyk eftLVªsV mi/kkjk ¼1½ ds v/khu dqdZ dh xbZ fdlh lEifÙk dk iz"kkld fu;qDr dj ldrk gS vkSj iz"kkld dks ,slh lEifÙk ds loksZÙke fgr esa mldk iz"kklu djus dh lHkh "kfDr;ka gksaxhA ¼4½ ftyk eftLVªsV ,slh lEifÙk ds leqfpr ds leqfpr vkSj izHkkoh iz"kklu ds fy, iz"kkld dks iqfyl lgk;rk dh O;oLFkk dj ldrk gSA
¼5½ lEifÙk ds iz"kklu ij mixr O;;] ftlds vUrxZr mi/kkjk ¼4½ ds v/khu iqfyl lgk;rk ls lEcfU/kr O;; Hkh gS] lEc) lEifÙk ij Hkkj gksxkA
18&& ¼1½ tc /kkjk 17 ds v/khu lEifÙk dqdZ dh tk;] rc mldk Lokeh dqdhZ dh tkudkjh gksus ds fnukad ls rhu ekl ds Hkhrj ftyk eftLVsªsV dks vH;kosnu dj ldrk gS ftlesa ;g fn[kk;k tk;xk fd fdu ifjfLFkfr;ksa esa vkSj fdu lk/kuksa ls og lEifÙk mlds }kjk vftZr dh x;h FkhA
lEifÙk dh fueZqfDr
¼2½ ;fn ftyk eftLVªsV dk mi/kkjk ¼1½ ds v/khu fd;s x;s vH;kosnu ls lek/kku gks tk; rks og lEifÙk dks dqdhZ ls rRdky fueZqDr dj ldrk gS vkSj rnqijkUr lEifÙk] ;fn dksbZ ykHk gqvk gks rks mlds lfgr] lEifÙk ij Hkkfjr lHkh O;;ksa dks dkVus ds i"pkr~] mlds Lokeh esa fufgr gks tk;xhA
19&& ¼1½ ;fn ftyk eftLVªsV dk /kkjk 18 ds v/khu fd;s x;s vH;kosnu ls lek/kku u gks rks og ekeys dks viuh fjiksVZ ds lkFk vf/kdkfjrk;qDr fo"ks'k U;k;ky; dks ;g fofu"p; djus ds fy, fufnZ'V djsxk fd og lEifÙk ;k mldk dksbZ Hkkx fdlh ,sls vuqlwfpr vijk/k dk;Z ds }kjk ;k mlds ifj.kkeLo:Ik rks vftZr ugha dh xbZ FkhA lEifÙk ds vtZu ds
Lo:Ik ds ckjs eas fo"ks'k
U;k;ky; }kjk tkap
¼2½ mi/kkjk ¼1½ ds v/khu funsZ"k izkIr gksus ij fo"ks'k U;k;ky; tkap ds fy, dksbZ fnukad fuf"pr djsxk vkSj mldh uksfVl vH;kosnu djus okys O;fDr vkSj jkT; ljdkj dks nsxkA bl izdkj fuf"pr fnukad dks] ;k fdlh vuqorhZ fnukad dks tc rd ds fy, tkap LFkfxr dh tk;] fo"ks'k U;k;ky; i{kdkjksa dh lquokbZ djsxk] muds }kjk izLrqr lk{; xzg.k djsxk] ,slk vfrfjDr lk{; ysxk] tSlk og vko";d le>s vkSj funsZ"k ds lEcU/k esa fofu"p; djsxkA
6
¿mÙkj izns"k MdSrh izHkkfor {ks= vf/kfu;e] 1983À ¿/kkjk 20&24À ¼3½ mi/kkjk ¼2½ ds v/khu tkap ds iz;kstuksa d s fy, fo"ks'k U;k;ky; dks fuEufyf[kr fo'k;ksa ds lEcU/k esa flfoy izfØ;k lafgrk] 1908 ds v/khu fdlh okn ij fopkj djrs le; flfoy U;k;ky; dh "kfDr;ka gksaxh] vFkkZr~ &&
¼d½ fdlh O;fDr dks leu djkuk vkSj mls gkftj djkuk vkSj "kiFk ij mldk ijh{k.k djuk]
¼[k½ nLrkostksa dk irk yxkus vkSj mUgsa izLrqr djus dh vis{kk djuk ( ¼x½ "kiFk&i=ksa ij lk{; xzg.k djuk (
¼?k½ fdlh U;k;ky; ;k dk;kZy; ls dksbZ lkoZtfud vfHkys[k ;k mldh izfr vf/k;kfpr djuk (
¼³½ lkf{k;ksa ;k nLrkostksa ds ijh{k.k ds fy, deh"ku tkjh djuk ( ¼p½ fdlh O;frØe ds fy, funsZ"k dks [kkfjt djuk ;k mls ,di{kh; fofuf"pr djuk (
¼N½ O;frØe ds fy, [kkfjt djus ds vkns"k ;k vius }kjk ikfjr ,d i{kh; vkns"k dks vikLr djuk (
¼t½ dksbZ vU; fo'k;] tks fofgr fd;k tk;A
¼4½ Hkkjrh; lk{; vf/kfu;e] 1872 esa fdlh ckr ds gksrs gq, Hkh bl /kkjk ds v/khu fdlh dk;Zokgh esa] ;g lkfcr djus dk Hkkj fd /kkjk 18 ds v/khu vH;kosnu esa mfYyf[kr lEifÙk ;k mldk dksbZ Hkkx fdlh vuqlwfpr vijk/k dk;Z ds }kjk ;k mlds ifj.kkeLo:i vftZr ugha fd;k x;k Fkk] lEifÙk ij nkok djus okys O;fDr ij gksxkA 20&& ;fn fo"ks'k U;k;ky; bl fu'd'kZ ij igqaps fd lEifÙk fdlh vuqlwfpr vijk/k dk;Z ds }kjk ;k mlds ifj.kkeLo:i vftZr dh xbZ Fkh rks og mDr lEifÙk ds vf/kgj.k dk vkns"k nsxk vkSj vius vkns"k ds fu'iknu ds fy, vfHkys[kksa dks ftyk eftLVsªV dks Hkstsxk vkSj fdlh vU; ekeysa esa lEifÙk dks rRdky fueqZDr dj fn;s tkus dk vkns"k fn;k tk;sxkA
lEifÙk dk vf/kgj.k
v/;k; & ikap
vihy
21&& bl vf/kfu;e ds v/khu fn;k x;k dksbZ vkns"k vkSj fd;k x;k dksbZ fofu"p;] vkxs ;Fkk micfU/kr ds flok;] vihyh; ugha gksxkA
tc rd vU;Fkk micfU/kr
u gks dksbZ vihy ugha dh
tk;xh
22&& bl vf/kfu;e ds v/khu fdlh fo"ks'k U;k;ky; }kjk fd;s x;s fopkj.k esa nks'kfl) dksbZ O;fDr mPp U;k;ky; esa vihy dj ldrk gSA
nks'kflf) dh vihy
23&& jkT; ljdkj fdlh ekeys esa yksd vfHk;kstd dks] bl vf/kfu;e ds v/khu fo"ks'k U;k;ky; }kjk fn;s x;s nks'keqfDr ds fdlh vkns"k dh vihy mPp U;k;ky; esa izLrqr djus dk funs"k ns ldrh gSA
nks'keqfDr dh vihy
24&& ¼1½ /kkjk 20 ds v/khu fd;s x;s fo"ks'k U;k;ky; ds izR;sd fofu"p; ds fo:) mPp U;k;ky; esa vihy dh tk ldsxhA
/kkjk 20 ds v/khu vkns"k
ds fo:) vihy
¼2½ mi/kkjk ¼1½ ds v/khu mPp U;k;ky; esa dh x;h izR;sd vihy esa] mPp U;k;ky; ;k rks fofu"p; dh iqf'V dj ldrk gS] mls myV ldrk gS] mlesa ifjorZu ;k mikUrj dj ldrk gS ;k ;g funs"k ns ldrk gS fd fo"ks'k U;k;ky; }kjk fQj ls ekeys dh lquokbZ dh tk;A
7
¿mÙkj izns"k MdSrh izHkkfor {ks= vf/kfu;e] 1983À ¿/kkjk 25&31À 25&& n.M izfØ;k lafgrk] 1973 ds v/;k; mUrhl ds micU/k] ;Fkko";d ifjorZu lfgr] /kkjk 22 ;k /kkjk 23 ds v/khu dh xbZ izR;sd vihy ij ykxw gksaxs n.M izfØ;k lafgrk ds
micU/k vihy ij ykxw
gksaxs
v/;k; & N%
izdh.kZ
26&& fdlh flfoy U;k;ky; dks fdlh ,sls ekeys ds lEcU/k esa vf/kdkfjrk ugha gksxh ftls fo"ks'k U;k;ky; bl vf/kfu;e ds }kjk ;k v/khu vo/kkfjr dju s ds fy, l"kDr gS vkSj bl vf/kfu;e ds }kjk ;k v/khu iznÙk fdlh "kfDr ds vuqlj.k esa dh x;h ;k dh tkus okyh fdlh dk;Zokgh ds lEcU/k esa] lEifÙk dh dqdhZ ;k vf/kgj.k esa gLr{ksi djus okyk dksbZ O;kns"k ;k vUroZrhZ vkns"k fdlh U;k;ky; ;k vU; izkf/kdkjh }kjk ugha fn;k tk;xkA
flfoy U;k;ky;ksa dh
vf/kdkfjrk dk otZu
27&& bl vf/kfu;e ds v/khu fdlh vuqlwfpr vijk/k ds fdlh fopkj.k esa tgka ;g lkfcr gks tk; fd &
O;igj.k vkSj vigj.k ds
laca/k esa mi/kkj.kk
¼,d½ vfHk;qDr us MdSrh izHkkfor {ks= ls fdlh O;fDr dk O;igj.k ;k vigj.k fd;k gS] ogka ;g mi/kkfjr fd;k tk;xk fd vfHk;qDr us ,sls O;fDr dk O;igj.k ;k vigj.k fQjkSrh ds fy, fd;k gS tc rd fd blds izfrdwy lkfcr u dj fn;k tk; (
¼nks½ vfHk;qDr us MdSrh izHkkfor {ks= ls O;oiâr ;k viâr fdlh O;fDr dks lnks'k fNik;k gS ;k ifj:) fd;k gS] ogka ;g mi/kkfjr fd;k tk;xk fd vfHk;qDr us ,sls O;fDr dks ;g tkurs gq, fNik;k ;k ifj:) fd;k gS fd ,sls O;fDr dks bl izdkj O;iâr ;k viâr fd;k x;k gS tc rd fd blds izfrdwy lkfcr u dj fn;k tk;A
28&& ¼1½ jkT; ljdkj ;k jkT; ljdkj ds fdlh vf/kdkjh ds fo:) fdlh ,sls dk;Z ds fy;s tks bl vf/kfu;e ;k blds v/khu cuk;s x;s fu;eksa ds vuqlj.k esa ln~Hkko ls fd;k x;k gks ;k fd;s tkus ds fy, vk"kf;r gks] dksbZ okn] vfHk;kstu ;k vU; fof/kd dk;Zokgh ugha dh tk ldsxhA
ln~Hkkouk ls fd;s x;s
dk;Z dk laj{k.k
¼2½ /kkjk 17 dh mi/kkjk ¼3½ ds v/khu fu;qDr iz"kkld ds fo:) dksbZ vfHk;kstu rc rd lafLFkr ugha fd;k tk;sxk tc rd fd mlds fy, ftyk eftLVªsV dh iwoZ Lohdf̀r izkIr u dj yh xbZ gksA
29&& bl vf/kfu;e ds micU/k mlls vlaxr fdlh ckr ds rRle; izoÙ̀k fdlh fof/k esa gksrs gq, Hkh izHkkoh gksaxsA
vf/kfu;e dk vf/kHkkoh
izHkko
30&& jkT; ljdkj] vf/klwpuk }kjk] bl vf/kfu;e ds micU/kksa dks dk;kZfUor djus ds fy;s fu;e cuk ldrh gSA
fu;e cukus dh "kfDr
31&& ¼1½ mÙkj izns"k MdSrh izHkkfor {ks= ¼f}rh;½ v/;kns"k] 1983 ,rn~}kjk fujflr fd;k tkrk gSaA
fujlu vkSj viokn
¼2½ ,sls fujlu ds gksrs gq, Hkh] mi/kkjk ¼1½ esa fufnZ'V v/;kns"k] ds v/khu dr̀ dksbZ dk;Z ;k dk;Zokgh bl vf/kfu;e ds v/khu dr̀ dk;Z ;k dk;Zokgh le>h tk;xh] ekuks bl vf/kfu;e ds micU/k lHkh lkjHkwr le; ij izoÙ̀k FksA
8
¿mÙkj izns"k MdSrh izHkkfor {ks= vf/kfu;e] 1983À ¿vuqlwphÀ vuqlwph
¿/kkjk 2 ¼[k½ nsf[k,À
¼,d½ Hkkjrh; n.M lafgrk dh /kkjk 21&d] 302] 303] 304] 307] 308] 325] 326] 327] 329]
331] 333] 363] 364] 365] 368] 369] 386] 387] 392] 393] 394] 395] 396] 397] 398]
399] 400] 402] vkSj 511 ds v/khu n.Muh; vijk/k ( ¼nks½ fQjkSrh ds fy, fdlh O;fDr dk O;igj.k ;k vigj.k ( ¼rhu½ fQjkSrh ds fy, fdlh O;fDr dk O;igj.k ;k vigj.k djus ds fy, bdV~Bk gksuk ;k rS;kjh djuk] ;k iz;Ru djuk (
¼pkj½ MdSrh Mkyus ds fy, vk;q/k ;k xksyk&ck:n ;k foLQksVd inkFkZ cukuk ;k lq/kkjuk ;k muds cuk;s tkus ;k lq/kkjus dh izfØ;k dk dksbZ Hkkx iwjk djuk] mudk Ø; djuk] foØ; djuk] dCts esa j[kuk] O;;u djuk lEHkj.k djuk ;k mUgsa ys tkuk ( ¼ikap½ MdSrh Mkyus dh rS;kjh djus ;kl MdSrh Mkyus ds iz;kstu ds fy, bdV~Bk gq, O;fDr;ksa dks ;k MdSrh Mkyus ds i"pkr~ bdV~Bk gq, Mkdqvksa dks [kk| lkexzh] oL=] lapkj lk/ku] ifjogu vkSj vU; oLrqvksa dk LosPN;k lEHkj.k djuk ( ¼N%½ fdlh vigj.kdrkZ ;k O;igj.kdrkZ dks nh tkus ds fy, fQjkSrh dh /kujkf"k r; djus esa e/;LFkrk djuk ;k mUgsa fQjkSrh dh /kujkf"k dk Hkqxrku fd;s tkus ds fy, izfrHkw gksuk (
¼lkr½ MdSrh Mkyus ds fy, rS;kjh djus okys ;k MdSrh Mkyus ds iz;kstu ds fy, bdV~Bk gq, O;fDr;ksa ds fy;s ;k MdSrh Mkyus ds i"pkr~ bdV~Bk gq, Mkdqvksa ds fy, xqIrpjh djuk(
¼vkB½ Åij mfYyf[kr leLr ;k dksbZ vijk/k djus okys O;fDr;ksa ls ykHk izkIr djukA
9
THE UTTAR PRADESH DACOITY AFFECTED AREAS ACT, 1983
[U.P. ACT NO. 31 OF 1983]
(As passed by the Uttar Pradesh Legislature ) to make provision for specifying certain offences in the dacoity affected areas of the Uttar Pradesh in order to curb effectively the commission of scheduled offences and to make provision for punishment and speedy trial thereof and for the attachment of properties acquired through the commission of such offences and for matters connected therewith or incidental thereto.
WHEREAS, for curbing the menace of organized and unorganized gangs of dacoits effectively, it is essential to break the chain of vested interests assisting, or associated with, such gangs and to curb and control them effectively;
AND, WHEREAS, it is essential to provide for more stringent punishments for certain scheduled offences in the areas affected by dacoity ;
AND, WHEREAS, huge properties are being held through the commission of scheduled offences in the names of relatives, associates and confidants of the dacoits and it is necessary to provide for attachment and confiscation of such properties; IT IS HEREBY enacted in the Thirty-fourth Year of the Republic of India as follows-
CHAPTER - I Preliminary
Short title, extent and commencement
1.
(1) This Act may be called the Uttar Pradesh Dacoity Affected Areas Act, 1983
(2) It extends to the whole of Uttar Pradesh.
(3) It shall be deemed to have come into force on October 22, 1981. Definitions 2. In this Act,-
(a) "dacoity affected area" means an area declared as such under section 3;
(b) "scheduled offence" in relation to a dacoity affected area means an offence, specified in the schedule to this Act, being an offence committed by a scheduled offender;
(c) "scheduled offender" means a person who commits or has committed or is accused of committing or attempt to commit dacoity or robbery as such or being so connected with scheduled offence as to form part of the same transaction, whether such offence has occurred at tbe same time and place or at different times and places;
(d) "Sessions Judge", in relation to a dacoity affected area, means --
(i) where such area consists of a district or part thereof, the Sessions Judge exercising jurisdiction in such district or part, as the case may be ;
10
[The Uttar Pradesh Dacoity Affected Areas Act, 1983] [Section 3-5]
(ii) where such area consists of two or more districts or parts thereof, such Sessions Judge, as may be specified by the High Court, in this behalf for exercising jurisdiction in that area ;
(e) "Special Court" means a court constituted under section 5;
(f) "Special Judge" means a Judge appointed under sub-section (2) of section 5 to preside over a Special Court ;
(g) words and expressions, used, but not defined in this Act and defined in the Code of Criminal Procedure, 1973, shall have the meanings assigned to them in that Code.
CHAPTER II
Dacoity affected areas and Constitution of Special Courts
Declaration of dacoity affected area
3. If on receiving the report of a police officer or other information in respect of the incidence of the scheduled offences in a district or districts or a part or parts thereof, the State Government considers that a situation has arisen in which the area covered by such district or districts or a part or, parts thereof should be declared to be a dacoity affected area for the purpose of this Act. The State Government may, by notification, declare such area to be a dacoity affected area.
Person assisting
the police to be
public servant
4. (1) A person who assists the police in giving information, or is engaged to assist the police for giving information relating to the commission of a scheduled offence or in the investigation of the commission of such offence shall, for the purposes of this Act, be deemed to be public servant within the meaning of section 21 of the Indian Penal Code.
(2) A certificate, by the Superintendent of Police to the effect that the person mentioned therein is a person who assists or is engaged to assist the police for the purposes specified in sub-section (1), shall be conclusive proof of the facts stated therein.
Constitution of
Special Courts
5. (1) For the purposes of speedy trial of scheduled offences committed in a dacoity affected area, the State Government may, in consultation with the High Court, constitute, by notification, as many special courts as may be necessary in or in relation to such dacoity affected area or areas as may be specified in such notification.
(2) A Special Court shall consist of a single judge, who shall be appointed by the High Court from amongst the serving Sessions Judges or Additional Sessions Judges.
Explanation-- In this sub-section, the words "appoint" shall have the meaning assigned to it in the Explanation to section 9 of the Code of Criminal Procedure, 1973.
11
[The Uttar Pradesh Dacoity Affected Areas Act, 1983] [Section 6-7] Jurisdiction of
Special Courts
6. (1) Notwithstanding anything contained in the Code of Criminal Procedure, 1973 or any other law for the time being in force, a scheduled offence shall be triable only by a special Court.
(2) In trying any scheduled offences a Special Court may also try any offence other than such offence with which a scheduled offender may be charged at the same trial under any law for the time being in force. Procedure and
powers of
Special Courts
7. (1) A Special Court may take cognizance of any scheduled offence,-
(a) upon receiving a complaint of facts which constitute such offence;
(b) upon a police report of such facts ;
(c) upon information received from any person other than a police officer, or upon its own knowledge that such offence has been committed :
Provided that all cases triable by a Special Court under this Act, pending before any Court immediately before the date of the commencement of this Act in a dacoity affected area, shall stand transferred to the Special Court having jurisdiction over such cases and shall be dealt with and disposed of in accordance with the provisions of this Act.
(2) A Special Court shall, while trying a scheduled offence, so far as may be, follow the procedure provided by the Code of Criminal Procedure, 1973 for trial of sessions cases :
Provided that the Special Court may, wherever necessary, perform the functions of a Magistrate under section 207 of the said Code and proceed to try the case as if the case had been committed to Court of Sessions for trial under the provisions of such Code.
(3) Save as otherwise expressly provided in this Act, the provisions of the Indian Evidence Act, 1872 and the Code of Criminal Procedure, 1973 shall, in so far as they are not inconsistent with the provisions of this Act, apply to the proceedings before a Special Court and for the purposes of the provisions of the said Code, the Special Court shall be deemed to be a Court of Sessions and the person conducting the prosecution before a Special Court shall be deemed to be a public prosecutor.
(4) A Special Court may, with a view to obtain the evidence of any person supposed to have been directly or indirectly concerned in or privy to any scheduled offence, tender a pardon to such person on condition of his making a full and true disclosure of the whole circumstances within his knowledge relating to the offence and to every other person concerned whether as principal or abettor in the commission thereof and any pardon so tendered shall for the purposes of section 308 of the said Code, be deemed to have been tendered under section 307.
(5) A Special Court may pass upon any accused person convicted by it any sentence authorised by law for the punishment of offence of which such person is convicted.
12
[The Uttar Pradesh Dacoity Affected Areas Act, 1983] [Section 8-10] Jurisdiction of
Special Courts
8. Notwithstanding anything contained in the Code of Criminal Procedure, 1973-
(a) all offences under this Act, shall be triable only by the Special Courts constituted for the area in which the offence has been committed or where there are more Special Courts than one for such area, by such one of them as may subject to any general or special order of the High Court be specified in this behalf by the Sessions Judge;
(b) where the office of the Special Judge is vacant or a Special Judge is absent or unable to act, the Sessions Judge may subject to any general or special order of the High Court dispose of or make arrangements for the disposal by an Additional or Assistant Sessions Judge or if there be no Additional or Assistant Sessions Judge, by the Chief Judicial Magistrate, of any urgent application, which is or may be made or pending before such Special Judge every such Judge or Magistrate shall have jurisdiction to deal with any such application.
Transfer of
cases
9. The provisions of section 406, 407 and 408 of the Code of Criminal Procedure, 1973 shall mutatis mutandis apply for the transfer of cases from one Special Court to another Special Court.
Special
Provisions
regarding bail
10. Notwithstanding anything contained in the Code of Criminal Procedure, 1973, no person accused or convicted of a scheduled offence shall, if in custody, be released on bail or on his own bond, unless—
(a) the prosecution has been given an opportunity to oppose the application for bail; and
(b) where the prosecution opposes the application for bail, the Court is satisfied that there are reasonable grounds for believing that he is not guilty of such offence :
Provided that a person accused of a scheduled offence, who has been in custody for a total period of one hundred and eighty days, may be released on bail, subject to such condition as the Court may think fit to impose :
Provided further that no such person, as is referred to in the preceding proviso, shall be so released --
(i) if he had been previously convicted of an offence punishable with death, imprisonment for life or imprisonment for seven years or more; or
(ii) if he had been previously convicted on two or more occasions of a non- bailable and cognizable offence; or
(iii) if he has committed a breach of any of the conditions of the bail subject to which he was released.
13
[The Uttar Pradesh Dacoity Affected Areas Act, 1983] [Section 11-15] Special
provisions
regarding
custody after
arrest
11. (1) The provisions of clause (a) of the proviso to sub-section (2) of section 167 of the Code of Criminal Procedure, 1973 shall, in respect of a scheduled offence, apply with the modification as if a reference to one hundred and eighty days were substituted for the reference to ninety days.
(2) The provisions of clause (b) of the proviso to sub-section (2) of section 167 of the Code of Criminal Procedure, 1973 shall not apply to a person who is arrested for the commission of a schedule offence if such person had been after such arrest produced before a Magistrate and the initial order for detention of such person in custody had been made by the Magistrate before whom he was so produced and the Investigating Officer for reasons to be recorded in writing considers that it is not expedient in the interest of public order to produce such person before the Magistrate.
CHAPTER III
Offences and Penalty
Punishment for offence against public servant
12. Whoever commits a scheduled offence against the person of a public servant or against the person of a member of his family shall, --
(a) if such offence is punishable with death or imprisonment for life under the Indian Penal Code be punished with the punishment provided for the offence in the said Code; and
(b) in other cases be punished with imprisonment which may extend to ten years and with fine.
Explanation-- For the purposes of this section and section 13, a member of family of a public servant shall mean his parents, spouses, sons and daughters, grandsons and grand-daughters and great grand sons and great- grand daughters and their spouses and shall include a person dependent on and residing with such public servant.
Reasons to be
recorded for not
awarding
punishment of
death
13. Notwithstanding anything contained in sub-section (3) of section 354 of the Code of Criminal Procedure, 1973, when the conviction under this Act is for the murder of more than one person or murder of a public servant or a member of his family and where the sentence of death is not awarded, the judgment shall state the special reasons for not awarding the death sentence.
Punishment for
scheduled
offences
generally
14. A person who commits a scheduled offence shall, if no specific punishment is provided for that offence in the Indian Penal Code and that offence is also not punishable under section 12 be punished with imprisonment which may extend to ten years and with fine.
Punishment for
possessing
property not
satisfactorily
accounted for
15. Where a person living in a dacoity affected area is found to be in possession of property in that area or elsewhere in Uttar Pradesh for which he can not satisfactorily account for and which has been acquired by or as a result of he commission of a scheduled offence shall be punished with imprisonment which may extend to seven years and with fine.
14
[The Uttar Pradesh Dacoity Affected Areas Act, 1983] [Section 16-19] Minimum period
of Imprisonment
16. Notwithstanding anything contained in sections 14 and 15 or any other law for the time being in force the minimum punishment for a scheduled offence shall be imprisonment for three years.
CHAPTER IV
Attachment and Release of Property
Attachment of property
17. (1) If the District Magistrate has reason to believe that a person living in a dacoity affected area has committed an offence punishable under section 15 he may make a declaration to that effect and order attachment of the property in respect of which such offence is believed to have been committed.
(2) The provisions of the Code of Criminal Procedure, 1973 shall, mutatis mutandis, apply to every attachment made under sub-section (1).
(3) Notwithstanding anything contained in the Code of Criminal Procedure, 1973 the District Magistrate may appoint an Administrator of any property attached under sub-section (1) and the Administrator shall have all the powers to administer such property in the best interest thereof.
(4) The District Magistrate may provide police help to the Administrator for proper and effective administration of such property.
(5) The expenses incurred on the administration of the property, including the expenses relating to police help under sub-section (4) shall be a charge on the property concerned.
Release of
property
18. (1) When the property is attached under section 17, the owner thereof may, within three months from the date of knowledge of attachment, make a representation to the District Magistrate, showing the circumstances in and the means by which the property was acquired by him.
(2) If the District Magistrate is satisfied with the representation made under sub- section (1), he may forthwith release the property from attachment and thereupon the property alongwith the profits, if any, after deducting all the expenses charged on the property shall vest in the owner thereof. Enquiry into the
character of
acquisition of
property by
Special Court
19. (1) If the District Magistrate is not satisfied with the representation made under section 18, he shall refer the matter with his report to the Special Court, having jurisdiction for deciding whether the property or any part there-of was or was not acquired by or as a result of the commission of a scheduled offence.
(2) On receipt of the reference under sub-section (1), the Special Court shall fix date for enquiry and give notices thereof to the person making the representation and the State. On the date so fixed, or on any subsequent date to which the enquiry may be adjourned, the Special Court shall hear the parties, receive evidence produced by them, take such further evidence as it considers necessary and decide the reference.
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[The Uttar Pradesh Dacoity Affected Areas Act, 1983] [Section 20-24]
(3) For the purposes of enquiry under sub-section (2), the Special Court shall have the powers of a Civil Court, while trying a suit under the Code of Civil Procedure, 1908, in respect of the following matters, namely,-
(a) summoning and enforcing the attendance of any person and examining him on oath ;
(b) requiring the discovery and production of documents ;
(c) receiving evidence on affidavits;
(d) requisitioning any public record or copy thereof from any Court or office ;
(e) issuing commissions for examination of witnesses or documents;
(f) dismissing a reference for default or deciding it ex parte ;
(g) setting aside an order of dismissal for default or an order passed by it ex parte ;
(h) any other matter which may be prescribed ;
(4) In any proceeding under this section the burden of proving that the property or any part thereof mentioned in the representation under section 18 was not acquired by or as a result of the commission of a scheduled offence shall be on the person claiming the property notwithstanding anything contained in the Indian Evidence Act, 1872. Confiscation of
property
20. If the Special Court finds that the property was acquired by or as a result of the commission of a scheduled offence, it shall order confiscation of the said property and shall transmit the records to the District Magistrate for execution of its order and in any other case, the property shall be ordered to be released forthwith.
CHAPTER - V Appeals
No appeal to the unless otherwise provided
21. No order passed and no decision made under this Act shall be appeal- able except as hereinafter provided.
Appeal from
conviction
22. Any person convicted on a trial held by a Special Court under this Act appeal to the High Court.
Appeal from
acquittal
23. The State Government may in any case direct the Public Prosecutor to present an appeal to the High Court from an order of acquittal passed by a Special Court under this Act.
Appeal against
order under
section 20
24. (1) An appeal shall lie to the High Court against every decision of the Special Court made under section 20.
(2) In any appeal preferred in the High Court under sub-section (1) the High Court may confirm, reverse, vary or modify the decision or direct that the matter be re-heard by the Special Court.
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[The Uttar Pradesh Dacoity Affected Areas Act, 1983] [Section 25-31] Provision of
Code of Criminal
Procedure to
apply to appeals
25. The provisions of Chapter XXIX of the Code of Criminal Procedure, 1973, shall mutatis mutandis, apply to every appeal preferred under section 22 or section 23.
CHAPTER VI
Miscellaneous
Bar of jurisdiction of Civil courts
26. No civil court shall have jurisdiction in respect of any matter which the Special Court is empowered by or under this Act to determine, and no injunction or interlocutory order interfering with the attachment or confiscation of the property shall be granted by any court or other authority in respect of any action taken or to be taken in pursuance of any power conferred by or under this Act.
Presumption in
respect of
kidnapping and
abduction
27. In any trial of a scheduled offence under this Act where it is proved that—
(i) the accused has kidnapped or abducted any person from dacoity affected area, it shall be presumed, unless the contrary is proved, that the accused has kidnapped or abducted such person for ransom;
(ii) the accused has wrongfully concealed or confined any person kidnapped or abducted from dacoity affected area, it shall be presumed, unless the contrary is proved, that the accused has concealed or confined such person knowing that such person has been so kidnapped or abducted. Protection of
action taken in
good faith
28. (1) No suit, prosecution or other legal proceeding shall lie against the State Government or any officer of the State Government for anything done or intended to be done in good faith in pursuance of this Act or the rules made thereunder.
(2) No prosecution against an Administrator appointed under sub-section (3) of section 17 shall be instituted unless previous sanction of the District Magistrate has been obtained therefor.
Act to have
overriding effect
29. The Provisions of this Act shall have effect, notwithstanding anything inconsistent therewith contained in any law for the time being in force. Power to make
rules
30. The State Government may, by notification, make rules to carry out the provisions of this Act.
Repeal and
savings
31. (1) The Uttar Pradesh Dacoity Affected Areas (Second) Ordinance, 1983 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the Ordinance referred to in sub-section (1) shall be deemed to have been done or taken under this Act as if the provisions of this Act were in force of all material time.
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[The Uttar Pradesh Dacoity Affected Areas Act, 1983] [Schedule]
The Schedule [See Section 2 (B)]
(i) Offences punishable under sections 216A, 302, 303, 304, 307, 308, 325,
326, 327, 329, 331, 333, 363, 364, 365, 368, 369, 386, 387, 392, 393,
394, 395, 396, 397, 398, 399, 400, 402 and 511 of the Indian Penal Code;
(ii) kidnapping or abducting any person for ransom;
(iii) assembling or making preparation or attempt for kidnapping or abducting a person for ransom;
(iv) making or mending or performing any part of the process of making or mending, buying, selling, possessing, disposing of, supplying or carrying arms or ammunition or explosives for the commission of dacoity ;
(v) voluntarily supplying food materials, clothing's, means of communication, transport and other articles to the persons making preparation for dacoity or assembled for the purpose of committing dacoity or to the dacoits assembled after the commission of dacoity ;
(vi) mediating in the settlement or standing surety for, the payment of ransom to an abductor or a kidnapper ;
(vii) spying for the persons making preparation for dacoity or assembled for the purpose of committing dacoity or for the dacoits assembled after the commission of dacoity ;
(viii) receiving benefits from the persons committing all or any of the above mentioned offences.
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