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mRrj izns"k vH;Lr vijk/kh izfrjks/k vf/kfu;e] 1952 ¿mRrj izns"k vf/kfu;e la[;k 38] 1952À
THE UTAR PRADESH HABITUAL OFFENDERS' RESTRICTION ACT, 1952 [U. P. ACT No. XXXVIII OF 1952]
99
mRrj izns"k vH;Lr vijk/kh izfrjks/k vf/kfu;e] 1952
1
¿mRrj izn s"k vf/kfu;e la[;k 38] 1952À mRrj izns"k vf/kfu;e la[;k 42] 1958 }kjk la"kksf/kr ¿mRrj izns"k fo/kku lHkk us fnuakd 25 flrEcj] 1952 bZ0 rFkk mRrj izns"k fo/kku ifj'kn~ us fnukad 16 vDVwcj] 1952 bZ0 dh cSBd esa Lohdr̀ fd;k A ^^Hkkjr dk lafo/kku** ds vuqPNsn 201 ds vUrxZr jk'Vªifr us fnukad 10 fnlEcj] 1952 bZ0 dks Lohdf̀r iznku dh vkSj mRrj izns"kh; ljdkjh vlk/kkj.k xtV eas fnukad 15 fnlEcj] 1952 bZ0 dks izdkf"kr gqvkAÀ
mRrj izns"k eas vH;Lr vijkf/k;kasa ij dqN izfrjks/k yxkus dh O;oLFkk ds fy;s vf/kfu;e
;g vko";d gS fd mRrj izns"k eas vH;Lr vijkf/k;kas ij dqN izfrjks/k yxk;s tk;s 1&& ¼1½ bl vf/kfu;e dk uke mRrj izns"k vH;Lr vijk/kh izfrjks/k vf/kfu;e] 1952 gksxk A
laf{kIr "kh'kZZuke] foLrkj
vkSj izkjEHk
¼2½ ;g lEiw.kZ mRrj izns"k eas izpfyr gksxkA
¼3½ ;g rqjUr izpfyr gksxk A
2&& ¼1½ fo'k; ;k izlax esa dksbZ ckr izfrdwy u gksus ij] bl vf/kfu;e eas %& ifjHkk'kk,a ¼d½ ^^dksM** dk rkRi;Z dksM vkQ fdzfeuy izkslhtj] 1898 ls gS( 1898 dk ,sDV la[;k 5 ¼[k½ ^^ftyk eftLVªsV** ds vUrxZr vfrfjDr ftyk eftLVªsV ¼,Mh"kuy fMfLVªDV eftLVªsV½ vFkok jkT; ljdkj }kjk fo"ks'k :Ik ls bl vf/kfu;e ds v/khu ftyk eftLVªsV ds dk;ksZ a dk lEiknu djus ds fy;s vf/kdr̀ fd;k x;k izFke Js.kh dk dksbZ vU; eftLVªsV Hkh gS (
¼x½ ^^vH;Lr vijk/kh** ¼habitual offender½ dk rkRi;Z ,sls O;fDr ls gS] ftls bl vf/kfu;e ds izpfyr gksus ls iwoZ ;k i'pkr~ vuqlwph esa mfYyf[kr ¼set forth½ fdlh ,d ;k vU; vijk/k ds fy;s de ls de rhu ìFkd&iF̀kd voljksa ij ekSfyd vof/k ds dkjkokl ¼substantive term of imprisonment½ dk n.M fn;k x;k gks] vkSj ,slk dkjkokl dk n.M vihy vFkok iqujh{k.k eas fujLr ¼set aside½ u dj fn;k x;k gks(
¼?k½ ^^izfrjks/k vkKk** ¼order of restriction½ dk rkRi;Z /kkjk 3 esa mfYyf[kr izdkj dh vkKk ls gS(
¼³½ ^^fu;r** ¼prescribed½ dk rkRi;Z bl vf/kfu;e ds v/khu cuk;s x;s fu;eksa }kjk fu;r ls gS (
¼p½ ^^cLrh** ¼settlement½ dk rkRi;Z /kkjk 11 ds v/khu LFkkfir vFkok izekf.kr ¼established of certified½ cLrh ls gS (
¼N½ ^^jkT; ljdkj** dk rkRi;Z mRrj izns"k ljdkj ls gS (
1- mn~ns";kas vkSj dkj.kkas ds fooj.k ds fy;s fnukad 19 vxLr] 1952 dk ljdkjh vlk/kkj.k xtV nsf[k;s A
100
¿mRrj izns"k vH;Lr vijk/kh izfrjks/k vf/kfu;e] 1952À ¿/kkjk 3&5À ¼t½ bl vf/kfu;e esa iz;qDr ,sls "kCnkas vkSj inksa ds] ftudh ifjHkk'kk bl vf/kfu;e esa ugha nh xbZ gS] ogh vFkZ gksaxs tks fd dksM eas muds fd;s x;s gaSA ¼2½ ;fn dksbZ O;fDr lk/kkj.kr% fdlh LFkku ij jgrk gks ;k ogka ij jgus ds fy;s vius vf/kdkj essa dksbZ edku j[krk gks rks og lk/kkj.kr% ml LFkku dk fuoklh le>k tk;sxkA
3&& ¼1½ izfrjks/k vkKk fyf[kr :Ik eas gksxh vkSj mlds }kjk fdlh Hkh O;fDr dks fuEufyf[kr esa ls ,d ;k vf/kd dk;Z djus ds fy;s dgk tk ldrk gS] vFkkZr~&& izfrjks/k vkKk
¼d½ fdlh ftys eaas fdlh fufnZ'V {ks= ds Hkhrj gh viuh xfrfof/k dks lhfer j[kuk (
¼[k½ ,sls izkf/kdkjh dks vkSj ,slh jhfr ls] tks fu;r dh tk;s] vius fuokl LFkku vkSj mleas fd;s x;s rFkk fd;s tkus okys izR;sd ifjorZu dh ;k ogka ls izR;sd vuqifLFkfr ;k vfHkizsr ¼intended½ vuqifLFkfr dh lwpuk nsuk ( ¼x½ ,sls le; rFkk LFkku ij vkSj ,slh jhfr ls] tks fufnZ'V dh tk;s] vius vkidks mifLFkr ¼to report himself½ djuk A
¼2½ vkKk esa vU; fooj.k Hkh gksxas] tks fu;r fd;s tk;saA ¼3½ dksbZ Hkh izfrjks/k vkKk mlds tkjh gksus ds fnukad ls rhu o'kZ ds i'pkr~ lizHkko u jgsxh A
4&& ¼1½ ;fn lwpuk feyus ij ftyk eftLVªsV dks larks'k gks tk;s fd dksbZ O;fDr] tks ml ftys esa lk/kkj.kr% jgrk gks] vH;Lr vijk/kh gS vkSj mlds fo:) izfrjks/k vkKk nh tkuh pkfg;s] rks og uksfVl }kjk ,sls O;fDr dks ,sls le; vkSj ,sls LFkku ij] tks fd uksfVl esa fufnZ'V fd;k x;k tk;s] mifLFkr gksdj vkKk izkIr djus dk vkns"k ns ldrk gS% izfrjks/k vkKk izkIr djus
dh lwpuk
fdUrq izfrca/k ;g gS fd bl vf/kfu;e eas blls iwoZ fy[kh gqbZ fdlh Hkh ckr ls ftyk eftLVªsV ds fy;s ;g visf{kr ugha gksxk fd og yxk;s tkus okys izfrjks/kks a dks uksfVl es fufnZ'V dj nsa A
¼2½ mi/kkjk ¼1½ ds vUrxZr] ftl O;fDr ds fo:) uksfVl tkjh fd;k x;k gks og fuEufyf[kr eas ls fdlh vk/kkj ij uksfVl dk izfrokn ¼contest½ dj ldrk gS] vFkkZr~&& ¼d½ fd og uksfVl ds fnukad ij 18 o'kZ ls de mez dk Fkk (
¼[k½ fd mls fn;s x;s dkjkokl ds vfUre n.M dh vof/k dh lekfIr ds fnukad vkSj uksfVl ds fnuakd ds chp rhu o'kZ ls vf/kd le; O;rhr gks pqdk gS( ¼x½ fd og vH;Lr vijk/kh ¼habitual offender½ ugha gS A
¼3½ dksbZ vU; lwpuk feyus ij ftyk eftLVªsV mi/kkjk ¼1½ ds v/khu tkjh fd;s x;s uksfVl dks fdlh Hkh le; fujLr dj ldrk gS] fdUrq bl mi/kkjk esa fdlh ckr dk ;g vFkZ ugha yxk;k tk;sxk fd og ml O;fDr dks ftlds uke uksfVl tkjh fd;k x;k gks] ;g vf/kdkj nsrh gS fd og mi/kkjk ¼2½ esa mfYyf[kr vk/kkjksa ls fHkUu fdlh vk/kkj ij uksfVl dk izfrokn dj ldrk gSA
5&& ml fLFkfr esa tc fdlh ,sls O;fDr dk] ftlds fo:) /kkjk 4 dh mi/kkjk ¼1½ ds v/khu uksfVl tkjh fd;k tk pqdk gks] irk u py jgk gks vFkok og uksfVl u ysrk gks vFkok uksfVl mfpr jhfr ls rkehy gks tkus ds Ik"pkr~ og lEc) ftyk eftLVªsV ds le{k mifLFkr u gksrk gks] rks ftyk eftLVªsV dksM ds v/;k; 6 ds mica/kksa ds vuqlkj dk;Zokgh djsxk ekuks mDr uksfVl mDr dksM ds v/khu tkjh fd;k x;k okjaV Fkk A mifLFkfr ds fy;s ck/;
djus dh izfdz;k
101
¿mRrj izns"k vH;Lr vijk/kh izfrjks/k vf/kfu;e] 1952À ¿/kkjk 6&10À 6&& ¼1½ ;fn lEc) O;fDr }kjk izLrqr dh xbZ vkifRr;kas ij] ;fn dksbZ] gks vkSj ,slh tkap djus ds i'pkr~] ftls og mfpr le>s ftyk eftLVªsV dks ;g Kkr gks fd og uksfVl ds fnukad ij vBkjg o'kZ ls de mez dk gks vFkok tSlk fd Åij crk;k tk pqdk gS] rhu o'kZ ls vf/kd dh vof/k O;rhr gks pqdh gS vFkok og vH;Lr vijk/kh ¼habitual offender½ ugha gks rks og mDr uksfVl dks mRlftZr ¼discharge½ dj nsxk vkSj ;fn ,slk O;fDr /kkjk 5 ds v/khu dh xbZ fdlh Hkh dk;Zokgh ds vuqlkj vfHkj{kk ¼custody½ eas gks rks mls rqjUr eqDr dj nsus dk funZs"k djsxkA
Lkwpuk ¼uksfVl½ dh
lquokbZ vkSj vkKk dh
rkehy
¼2½ ;fn mi/kkjk ¼1½ ds v/khu uksfVl fujLr u fd;k tk; rks ftyk eftLVªsV mlds fo:) izfrjks/k vkKk ns nsxkA
7&& izfrjks/k vkKk nsrs le; ftyk eftLVªsV fuEufyf[kr ckrksa ij fopkj djsxk & izfrjks/k vkKk nsrs le; fopkj.kh; rF;
¼1½ mu vijk/kksa dk izdkj] ftuds fy;s vH;Lr vijk/kh vfHk"kLr ¼convict½ gqvk Fkk vkSj os ifjfLFkfr;ka] ftueas os vijk/k fd;s x;s gksa(
¼2½ vH;Lr vijk/kh dk orZeku dke ;k is"kk(
¼3½ ml {ks= dh mi;qDrrk] ftleas mldh xfrfof/k lhfer dh tkus okyh gks( vkSj ¼4½ ,slh jhfr] ifjfLFkfr;ka rFkk "krsZa] ftuds vuqlkj jkT; ljdkj] ,sls vH;Lr vijk/kh ds] ftlds fo:) /kkjk 6 dh mi/kkjk ¼2½ ds vUrxZr izfrjks/k vkKk tkjh dh xbZ gks] jkstxkj dh O;oLFkk djsxhA
8&& ¼1½ ftyk eftLVªsV }kjk nh xbZ izfrjks/k vkKk eas le;≤ ij ifjorZu ;k la"kks/ku dj ldrk gS vkSj vH;Lr vijk/kh dk izkFkZuk&i= izkIr gksus ij] fdlh vU; ftys ds ftyk eftLVªsV dh lgefr ls mldks ,sls vU; ftys eas viuk fuokl LFkku ifjofrZr dj ysus dh vuqKk ns ldrk gS A
izfrjks/k vkKk dk la'kks/ku
¼2½ ml fLFkfr eas tc fdlh vH;Lr vijk/kh dks mi/kkjk ¼1½ ds v/khu fdlh vU; ftys eas viuk fuokl LFkku ifjofrZr djus dh vuqKk nh xbZ gks rks ,sls vU; ftys dk ftyk eftLVªsV izfrjk ss/k dh vkKk dks ifjofrZr ;k la"kksf/kr] tSlk Hkh og vko";d le>s] dj ldrk gS] fdUrq ,sls leLr ifjorZu ;k la"kks/ku fuokl LFkku eas ifjorZu fd;s tkus ds le; ls gh lizHkko gksaxs u fd mlls iwoZA
9&& ;fn dksbZ vH;Lr vijk/kh] ftlds fo:) /kkjk 6 ds v/khu izfrjks/k vkKk nh x;h gks] /kkjk 8 dh mi/kkjk ¼1½ ds v/khu nh x;h fdlh vkKk ds vuqlkj viuk fuokl LFkku fdlh vU; ftys esa ifjofrZr djsa] rks ,sls vH;Lr vijk/kh ds laca/k esa vU; ftys ds ftyk eftLVªsV dks ogh vf/kdkj izkIr gksxsa] tks ml ftys ds ftyk eftLVªsV dks Fks] ftlus vkjfEHkd vkKk nh FkhA
vH;Lr vijk/kh dk
izotu ¼migration½
10&& ftyk eftLVªsV fu;r jhfr ls vkSj fu;r fojkeksa ¼intervals½ ij ,sls lHkh vH;Lr vijkf/k;ksa ds ekeyksa dk nks vlsljksa dh lgk;rk ls iqufoZyksdu ¼review½ dj ldrk gS] ftu ij /kkjk 6 ds v/khu izfrjks/k vkKk rkehy dh x;h gks] bl ckr ds fu"p; djus ds fy;s fd mu ij yxk;s x;s izfrjks/kksa dks gVk;k tkuk okaNuh; gS ;k ugha % iqufoZyksdu ¼review½
fdUrq izfrca/k ;g gS fd igyk iqufoZyksdu izfrjks/k vkKk ds fnukad ls rhu ekl ds Hkhrj gh gksxkA
102
¿mRrj izns"k vH;Lr vijk/kh izfrjks/k vf/kfu;e] 1952À ¿/kkjk 11&16À 11&& ¼1½ jkT; ljdkj vH;Lr vijkf/k;ksa ¼habitual offenders½ dks lq/kkjus ds fy;s vkS|ksfxd] df̀'kd ;k vU; cfLr;ka ¼industrial,agricultural or other settlements½ LFkkfir dj ldrh gS vkSj mUgsa cuk;s j[k ldrh gS A
lq/kkjd
cfLr;ksa(reformatory
settlement) vkfn dh
LFkkiuk
¼2½ jkT; ljdkj] fdlh Hkh ,slh cLrh dks] ftldk izca/k futh O;fDr;ksa ds gkFk esa gks] vH;Lr vijkf/k;ksa dh HkrhZ ds fy;s mi;qDr izekf.kr dj ldrh gSA 12&& ¼1½ ;fn ,slh vof/k dh lekfIr ds iwoZ] ftlds fy;s /kkjk 6 ds v/khu izfrjks/k vkKk nh x;h gks] fdlh Hkh le; ftyk eftLVªsV dk ;g er gks fd mDr vof/k dks c<+k;k tkuk vko";d gS] rks og lEc) O;fDr dks blds fo:) dkj.k crkus dk volj nsus ds ckn] mls le;≤ ij bruk c<+k ldrk gS fd dqy vof/k dk ;ksx rhu o'kZ ls vf/kd u gksA
izfrjks/k vkKk vkfn ;k
cLrh esa Bgjus dh vof/k
dk c<+k;k tkuk
¼2½ mi/kkjk ¼1½ ds v/khu dk;Zokgh nks vlsljksa dh lgk;rk ls gksxh A 13&& ¼1½ ftyk eftLVªsV /kkjk 10 ds v/khu izfrjks/k dks gVkus ;k mlesa vU; izdkj la"kks/ku djus ;k mls tkjh j[kus dh vFkok /kkjk 12 ds v/khu vof/k c<+kus dh vkKk nsus ls iwoZ izR;sd vlslj ls viuh jk; ekSf[kd :Ik esa izdV djus ds fy;s dgsxk vkSj bl iz;kstu ls ,sls iz"u iwN ldrk gS] tks mldh jk; ekywe djus ds fy;s vko";d gksA ,sls lc iz"u vkSj muds mRrj vfHkfyf[kr fd;s tk;sxsa A
vlsljksa dh jk;
¼2½ blds ckn ftyk eftLVªsV viuh vkKk nsxk fdUrq ,slk djus esa og vlsljksa dh jk; ekuus ds fy;s ck/; ugha gksxk A
14&& vlslj ,slh ;ksX;rk ds gksxsa vkSj ,slh jhfr ls pqus vkSj fu;qDr fd;s tk;sxsa] tks fu;r dh tk;A
vlsljska dh ;ksX;rk vkSj
fu;qfDr
15&& ¼1½ ;fn dksbZ O;fDr] ftlds fo:) izfrjks/k vkKk tkjh dh x;h gks vkSj ,slh vkKk lizHkko gks] ,slh vkKk ;k fu;ekas ds mica/kksa dk mYya?ku djsxk rks /kkjk 16 ds v/khu muds fo:) dh tkus okyh vU; dk;Zokgh ds vfrfjDr mls cLrh ls ckjg ekl ds fy;s ;k ,sls vf/kd le; ds fy;s tks rhu o'kZ ls vf/kd u gks vkSj ftls eftLVªsV fuf"pr djsa] vkls/k ¼confinement½ dk n.M fn;k tk ldrk gS A
izfrjks/kkKk ;k fu;eksa ds
Hkax fd;s tkus ij n.M
¼2½ dksM esa fdlh Hkh ckr ds gksrs gq;s] dksbZ Hkh izFke Js.kh dk eftLVªsV mi/kkjk ¼1½ ds v/khu cLrh eas rhu o'kZ rd ds vkls/k dk n.M ns ldrk gSA
¿16&& ;fn dksbZ O;fDr] ftlds fo:) izfrjks/k vkKk ;k /kkjk 15 ds v/khu fdlh cLrh eas vkls/k dh vkKk nh x;h gks&&
mu vH;Lr vijkf/k;ksa dk
fxj¶rkj fd;k tkuk tks
fu;r lhekvksa ;k cfLr;ksa
ds ckgj ik;s tk;s
¼d½ fcuk vkKk ;k izos"k&i= ¼ikl½ ds] ftls fu;r fd;k x;k gks] ,slh cLrh ;k ,sls {ks= dh lhekvksa ds] ftlds Hkhrj mldh xfrfof/k lhfer dh x;h gks] ckgj ;k ,sls LFkku esa ;k ,ssls le; ij ftlds fy;s mlds izos"k&i= ¼ikl½ dh
"krksZa ds vuqlkj vuqefr u gks] ik;k tk;s] ;k
103
¿mRrj izns"k vH;Lr vijk/kh izfrjks/k vf/kfu;e] 1952À ¿/kkjk 17&20À ¼[k½ fdlh cLrh ls fudy Hkkxs ;k NksM+ ns rks fcuk fdlh okjaV ds fdlh iqfyl vf/kdkjh ;k cLrh ds fdlh ,sls deZpkjh }kjk] tks jkT; ljdkj dh fdlh lkekU; ;k fo"k s'k vkKk }kjk bl ckr ds fy;s vf/kdr̀ fd;k x;k gks] fxj¶rkj fd;k tk ldrk gS] vkSj fdlh izFke Js.kh ds eSftLVªsV ds lEeq[k mifLFkr fd;k tk ldrk gS] tks bl vf/kfu;e ds vuqlkj mlds fo:) dk;Zokgh djus ds mn~ns"; ls mls ,sls {ks= ;k cLrh esa tSlh Hkh fLFkfr gks] gVk;s tkus dh vkKk nsxkAÀ
1
17&& jkT; ljdkj dh iwoZ vuqefr ls ftyk eftLVªsV fdlh vH;Lr vijk/kh dks ,d cLrh ls gVkdj nwljh cLrh eas Hkst ldrk gS A
vH;Lr vijk/kh dk
LFkkukUrj.k
18&& dksM ds v/;k; 20 ds mica/k] tgak rd gks lds] bl vf/kfu;e dh /kkjk 4] 6 vkSj 12 ds v/khu O;ogkjksa ¼proceedings½ ij mlh izdkj ykxw gkasxs] tSlk fd os fdlh lEeu ds O;ogkjksa ¼summons case½ dh fLFkfr eas ykxw gksrs gSaA izfdz;k
19&& fuEufyf[kr ds v/khu fdlh dk;Zokgh esa nh x;h vkKk ds fo:) dksbZ vihy ugha gks ldsxh %&&
U;k;ky;ksa ds vf/kdkj
{ks=ksa dk ckf/kr fd;k
tkuk
¼d½ /kkjk 6] ;k
¼[k½ /kkjk 8 dh mi/kkjk ¼1½ ;k ¼2½] ;k
¼x½ /kkjk 9] 10 vkSj 12] ;k
¼?k½ vH;Lr vijk/kh dks ml {ks= esa] ftlds Hkhrj mldh xfrfof/k lhfer dh x;h gks ;k ml cLrh esa] tgka mls j[ks tkus dh vkKk nh x;h gks] igq¡pkus ds laca/k eas /kkjk 16 ds v/khu (
vkSj ,slh vkKk vfUre gksxh vkSj mlds laca/k esa fdlh U;k;ky; eas vkifRr ugha dh tk ldsxhA
20&& ¼1½ jkT; ljdkj] ljdkjh xtV esa foKfIr }kjk vkSj iwoZ izdk"ku dh "krZ ds v/khu] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy;s fu;e cuk ldrh gSA fu;e
¼2½ fo"ks'kdj vkSj iwoZ xr vf/kdkj dh O;kidrk dks ckf/kr u djrs gq, ,sls fu;eksa esa fuEukafdr ds fy;s O;oLFkk dh tk ldrh gS &&
¼,d½ /kkjk 4 ds v/khu uksfVl dk vkdkj ¼QkeZ½ (
¼nks½ ,sls {ks=] ftleas fdlh vH;Lr vijk/kh dh xfrfof/k lhfer dh tk;s vkSj mu izfrjks/kksa dk izdkj ftudk ikyu djuk ,sls O;fDr;ksa ds fy;s vko";d gksxk(
¼rhu½ NqV~Vh dh "krsZa vkSj izos"k&i=ksa dk :Ik] vkSj "krsZa ftuds v/khu vH;Lr vijkf/k;ksa dks ,sls {ks=] ftuds Hkhrj mudh xfrfof/k lhfer dj nh xbZ gks ;k ,slh cLrh] ftleas os j[ks x;s gksa] NksM+us dh vuqefr nh tk ldrh gS ( ¼pkj½ ,sls vH;Lr vijkf/k;ksa dks ftuds fo:) izfrjks/k vkKk nh x;h gksa] f"kuk[r dk izek.k&i= nsuk] vkSj ifjfLFkfr;ka ftueas mUgsa bl izdkj ds izek.k&i=kas dh tkap ds fy;s izLrqr djuk iM+sxk (
¼ikap½ cfLr;ksa dk dk;Z lapkyu] izca/k] fu;a=.k djuk rFkk mudh ns[k&js[k (
1- m0iz0 vf/kfu;e la[;k 42] 1958 dh /kkjk 3 }kjk izfrLFkkfir A
104
¿mRrj izns"k vH;Lr vijk/kh izfrjks/k vf/kfu;e] 1952À ¿/kkjk 21À ¼N%½ ,slh cfLr;ksa ds izekf.kr djus dh jhfr vkSj "krsZa] ftudk izcU/k futh :Ik ls fd;k tkrk gks (
¼lkr½ vH;Lr vijkf/k;ksa dks cLrh eas HkrhZ djuk] ogka ls mUgs eqDr djuk rFkk bl laca/k esa vuqlj.k dh tkus okyh izfdz;k (
¼vkB½ "krsZa vkSj ifjLFkfr;ka] ftuds v/khu vH;Lr vijk/kh ds dqVqEc ds lnL;ksa dks cLrh esa muds lkFk Bgjus dh vuqKk nh tk;s ( ¼ukS½ vuq"kklu laca/kh dk;Zokgh] tks fdlh cLrh ls fudy Hkkxus dk iz;Ru djus okys vFkok fdlh vU; izdkj ls le; fo"ks'k ij izpfyr fu;eksa dk mYya?ku djus okys O;fDr;ksa ij ykxw gkasxh (
¼nl½ vlsljksa dks cqykuk vkSj mudks ;kaf=d rFkk nSfud HkRrk nsuk ( ¼X;kjg½ izfrjks/k vkKkvksa dk vfHkys[k j[kus ds fy;s jftLVj ( ¼ckjg½ vaxqyh Nki yssus dh jhfr ( vkSj
¼rsjg½ ,sls fo'k;] tks fu;r fd;s tk;a ;k fu;r fd;s tkus okys gksaA 21&& le; fo"ks'k ij izpfyr fdlh fof/k ds v/khu izfrjks/k ¼restriction½ ;k vojks/k ¼detention½ dh vkKk nsus ds laca/k esa fdlh leFkZ izkf/kdkjh ds vf/kdkjksa ij bl vf/kfu;e ds v/khu nh gqbZ fdlh ckr dk izHkko ugha iM+sxk vkSj bl vf/kfu;e ds v/khu nh x;h izfrjks/k vkKk ;k cLrh eas j[kus dh dksbZ vkKk] tgka rd fd og ,slh vU; fof/k ds v/khu leFkZ izkf/kdkjh }kjk nh x;h fdlh vkKk ls vlaxr gks rc rd] vizo`Rr ¼inoperative½ le>h tk;sxh tc rd fd ,slh nwljh fof/k ds v/khu nh x;h vkKk lizHkko jgsa A
viokn
vuqlwph
¿/kkjk 2 dh mi/kkjk ¼1½ dk [k.M ¼x½ nsf[k;sÀ
/kkjk;sa bafM;u ihuy dksM ds vUrxZr vijk/k
231 tkyh flDds cukuk ¼counterfeiting coins½ A
232 tkyh Hkkjrh; flDds cukuk ¼counterfeiting Indian coins½ A
233 tkyh flDds cukus ds fy;s midj.k dk fuekZ.k] dz; ;k fodz; A 234 tkyh Hkkjrh; flDds cukus ds fy;s midj.k dk fuekZ.k] dz; ;k fodz;A 235 tkyh flDds cukus ds dke esa ykus ds fy;s midj.k ;k lkexzh dks vius dCts eas j[kuk A
239 ,sls flDds dk viZ.k ¼delivery½] tks bl tkudkjh ds lkFk dCts eaas gks fd og tkyh gS A
240 ,sls Hkkjrh; flDds dk viZ.k] tks bl tkudkjh ds lkFk dCts eaas gks fd og tkyh gS A
242 fdlh ,sls O;fDr }kjk fdlh tkyh flDds dk dCts esa j[kk tkuk] ftls flDdk izkIr gksus ij ;g ekywe gks x;k gks fd og tkyh gSA
105
¿mRrj izns"k vH;Lr vijk/kh izfrjks/k vf/kfu;e] 1952À ¿vuqlwphÀ 243 fdlh ,sls O;fDr }kjk Hkkjrh; flDdk vius dCts esa j[kk tkuk] ftls flDdk izkIr gksus ij ;g ekywe gks x;k gks fd og tkyh gS A 302 gR;k ¼murder½ A
304 n.Muh; uj gR;k ¼culpable homicide½ tks uj gR;k u le>h tk;s A 307 gR;k djus dk iz;Ru ¼attempt to murder½ A
308 n.Muh; uj gR;k ¼culpable homicide½ djus ds fy;s iz;Ru A
311 Bx gksuk ¼being a thug½ A
326 Hk;kog vL=ksa ;k lk/kuksa ¼dangerous weapons or means½ }kjk LosPNk ls nqLlg vk?kkr ¼greivous hurt½ igqWpkuk A
327 lEifRr ds fud'kZ.k ¼extortion½ ds fy;s ;k voS/k dk;Z ds fy;s foo"k djus ds iz;kstu ls LosPNk ls vk?kkr igqWpkuk A
328 dksbZ vijk/k djus ds vfHkizk; ls fo"k bR;kfn }kjk vk?kkr igqWpkuk A 329 lEifRr ds fud'kZ.k ¼extortion½ ds fy;s ;k voS/k dk;Z ds fy;s foo"k djus ds iz;kstu ls LosPNk ls nqLlg ¼grievous hurt½ vk?kkr igqWpkuk A 333 jkT; deZpkjh dks Mjk /kedk dkj vius drZO;ksa dk ikyu djus ls jksdus ds fy;s LosPNk ls nqLlg ¼grievous hurt½ vk?kkr igqWpkuk A 363 vigj.k ¼kidnapping½ A
364 tku ls ekjus ds fy;s vigj.k djuk ;k cgdkuk A
365 jgL;iw.kZ rFkk vuqfpr
369 nl o'kZ ls de o;Lk okys f"k"kq ¼child½ ds "kjhj ls dksbZ oLrq pqjkus ds vfHkizk; ls mldk vigj.k ¼kidnapping½ A
376 cykRdkj ¼rape½ A
377 vizkdf̀rd vijk/k ¼unnatural offence½ A
380 fuokl LFkku eas pksjh A
382 pksjh ds iz;sktu ls èR;q djus] vk?kkr igqWpkus ;k fujks/k ¼restraint½ eaas j[kus ds fy;s rS;kjh djus ds i'pkr pksjh A
384 fud"kZ.k ¼extortion½ A
385 fud"kZ.k ds iz;kstu ls O;fDr fo"ks'k dks pksV ¼injury½ dk Hk; fn[kkuk A 386 fud"kZ.k ¼extortion½ ds iz;kstu ls O;fDr fo"ks'k dh èR;q ;k nqLlg vk?kkr ¼grievous hurt½ dk Hk; fn[kkdj fud"kZ.k ¼extortion½ A
392 ywVekj ¼robbery½ A
393 ywVekj ¼robbery½ djus dk iz;Ru djuk A
394 ywVekj ¼robbery½ eas LosPNk ls vk?kkr igqWpkuk A
395 MdSrh ¼Dacoity½ A 396 gR;k ds lkFk MdSrh A
106
¿mRrj izns"k vH;Lr vijk/kh izfrjks/k vf/kfu;e] 1952À ¿vuqlwphÀ 397 ywVekj ;k MdSrh ftleas èR;q ;k nqLlg vk?kkr djus dk iz;Ru fd;k tk;sA
398 ?kkrd vL= ls l"kLr gksdj ywVekj djus ;k MdSrh dk iz;Ru A
399 MdSrh dh rS;kjh djuk ¼preparation for committing dacoity½ A
400 Mkdqvkas ds fxjksg eas gksuk A
402 MdSrh ds iz;kstu ls ,df=r gksuk A 411 pqjkbZ gqbZ lEifRr dks csbZekuh ls xzg.k djuk A
412 MdSrh eas pqjkbZ gqbZ lEifRr dks csbZekuh ls xzg.k djuk A 436 x̀g vkfn dks u'V djus ds vfHkizk; ls vfXu ;k foLQksVd inkFkZ }kjk vidR̀; ¼mischief½ A
457 fdlh ,sls vijk/k dks djus ds iz;kstu ls ftlds fy;s dkjkokl dk n.M fn;k tk ldrk gks] jkf= eas pkS;Z x̀gkfrdze.k ¼lurking house trespass½ ;k lsa/k yxkuk ¼ house breaking½ A
458 pksV igqapkus] izgkj djus ;k vuf/kdkj jksd yxkus ¼wrongful restraint½ ds fy;s rS;kjh djus ds i'pkr jkf= eas pkS;Z x̀gkfrdze.k ¼lurking house trespass½ ;k lsa/k yxkuk ¼ house breaking½ A
459 pkS;Z xg̀kfrdze.k ¼lurking house trespass½ ;k lsa/k yxkrs ¼breaking½ le; fd;k x;k nqLlg vk?kkr A
460 jkf= eas pkS;Z x̀gkfrdze.k ¼lurking house trespass½ ;k lsa/k yxkus ¼breaking½ ds dk;Z esa la;qDr :Ik ls lEc) lHkh O;fDr n.Muh; gksa] ;fn mueas ls fdlh Hkh O;fDr }kjk fdlh dh èR;q gks x;h gks ;k nqLlg pksV igq¡pk;h x;h gks A
489&d tkyh djasUlh uksV ;k cSad uksV cukuk A
107
THE UTAR PRADESH HABITUAL OFFENDER'S RESTRICTION
ACT, 1952
1
[U. P. ACT No. XXXVIII OF 1952]
Amended by U. P. Act no. XLII of 1958 [Passed in Hindi by the Uttar Pradesh Legislative Assembly on September 25, 1952 and by the Uttar Pradesh Legislative council on October 16, 1952.
Received the assent of the president on December 10, 1952, under Article 201 of 'the Constitution of India' and was published in the Uttar Pradesh Gazette Extraordinary, dated December
15, 1952]
AN
ACT
to make provision for imposing certain restrictions on habitual offenders in Uttar Pradesh Whereas it is expedient to impose certain restrictions on habitual offenders in Uttar Pradesh; It is hereby enacted as follows:
Short title,
extent and
commencement
1. (1) This Act may be called the Uttar Pradesh Habitual Offenders' Restriction Act,
1952.
(2) It extends to the whole of Uttar Pradesh.
(3) It shall come into force at once. Definitions 2. (1) In this Act, unless there is anything repugnant in the subject or context --
(a) "Code" means the Code of Criminal Procedure, 1898 ;
(b) "District Magistrate" includes the Additional District Magistrate or any Magistrate of the First Class specially empowered by the State Government to perform the functions of the District Magistrate under this Act;
(c) "habitual offender" means a person who before or after the commencement of this Act, has been sentenced to a substantive term of imprisonment, such sentence not having been set aside in appeal or revision, on not less than three different occasions for one or another of the offences set forth in the Schedule ;
(d) "order of restriction" means an order of the nature mentioned in section 3 ;
(e) "prescribed" means prescribed by rules made under this Act ;
(f) "settlement" means a settlement, established or certified under section 11 ;
(g) "State Government" means the Government of Uttar Pradesh;
1. For S.O.R., see Gazette, extra, date Aug. 19, 1952.
108
[The Uttar Pradesh Habitual Offenders' Restriction Act, 1952] [Section 3-5]
(h) words and expressions used but not defined in this Act shall have the meaning assigned to them in the Code.
(2) A person shall be deemed to be ordinarily residing at a place if he ordinarily lives there or maintains a house therein ready for occupation by him. Order of
restriction
3. (1) An order of restriction shall be in writing and may require a person to do one or more of the following things, that is to say-
(a) to restrict his movement to any specified area, within a district ;
(b) to intimate to such authority and in such manner, as may be prescribed, his place of residence, every change or intended change thereof or any absence or intended absence therefrom ; or
(c) to report himself at the time and at the place and in the manner specified.
(2) The order shall contain such other particulars as may be prescribed.
(3) No order of restriction shall remain in force beyond three years from the date of its making.
Notice to
receive the
order of
restriction
4. (1) If the District Magistrate is, upon information received, satisfied that a person ordinarily residing in the district is an habitual offender and that an order of restriction should be passed against him, he may by notice require such person to appear at such time and place as may be specified in the notice to receive the order :
Provided that nothing hereinbefore contained shall be deemed to require the District Magistrate to specify in the notice the restriction sought to be imposed.
(2) The person against whom notice has been issued under sub-section (1) may contest it on any of the following grounds and no other, namely that- -----
(a) he was less than 18 years of age on the date of notice ;
(b) a period of more than three years has intervened between the date of notice and the expiry of the term of the last sentence of imprisonment passed against him;
(c) he is not an habitual offender.
(3) It shall be lawful for the District Magistrate upon receipt of any additional information to rescind at any time the notice issued under sub-section (1) but nothing in this sub-section will be construed to entitle the person against whom notice has been issued to contest it on any ground other than that mentioned in sub-section (2).
Procedure to
compel
attendance
5. Where a person against whom a notice has been issued under sub-section (1) of section 4, is not traceable, or fails to receive the notice or after due service of the notice fails to appear before the District Magistrate concerned, the District Magistrate may proceed in accordance with the provisions of Chapter VI of the Code as if the notice were a warrant issued under the said Code.
109
[The Uttar Pradesh Habitual Offenders' Restriction Act, 1952] [Section 6-10] Hearing of the
notice and
service of the
order
6. (1) If, after considering the Objections, if any, of the person concerned and holding such other enquiry as he may think fit, the District Magistrate finds that he was less than 18 years of age on the date of notice or that a period of more than three years, as aforesaid, had intervened, or that he is not an habitual offender, he shall discharge the notice, and if such person is in custody in accordance with any proceeding under section 5 direct him to be released forthwith.
(2) If the notice is not discharged under sub-section (1) the District Magistrate shall pass an order of restriction against him.
Factors to be
taken into
consideration
in making
order of
restriction
7. In making an order of restriction, He District Magistrate shall take into consideration :
(i) the nature of the offences of which the habitual offender was convicted and the circumstances in which they were committed;
(ii) the present employment or occupation of the habitual offender ,
(iii) the suitability of the area to which his movements are to be restricted, and
(iv) the manner, circumstances and the conditions in which the State Government shall make provision for the employment of an habitual offender against whom an order of restriction has been passed under sub-section (2) of section 6.
Amendment of
the order of
restriction
8. (1) The District Magistrate may, from time to time, vary or amend the order of restriction made by him, and he may also, on the application of the habitual offender, allow him to change his residence to another district with the concurrence of the District Magistrate of such other district.
(2) Where an habitual offender has been allowed to change his residence to another district under sub-section (1), the District Magistrate of such other district may vary or amend the order of restriction as he may deem necessary, but all such variations Or amendments shall take effect from the moment of change of residence and not earlier.
Migration of
habitual
offender
9. If an habitual offender against whom an order of restriction has been made under section 6, changes his residence to another district in pursuance of an order under sub-section (1) of section 8, the District Magistrate of such other district shall have the same power in regard to the habitual offender as the District Magistrate who originally made the order.
Review 10. The District Magistrate may in the prescribed manner and at prescribed intervals, review with the aid of two assessors, the cases of all habitual offenders upon whom orders of restriction have been served under section 6 for ascertaining the desirability of removing the restrictions imposed upon them :
Provided that the first review shall be held not later than three months from the date of the order of restriction.
110
[The Uttar Pradesh Habitual Offenders' Restriction Act, 1952] [Section 11-16] Establishment
of reformatory
settlements,
etc.
11. (1) The State Government may establish and maintain industrial, agricultural or other settlements for the purpose of reforming of habitual offenders.
(2) The State Government may also certify any privately managed settlement to be fit for the reception of habitual offenders.
Extension of
the period of
restriction etc.
or stay in
settlement
12. (1) If at any time before the expiry of the period, for which an order of restriction has been made under section 6, the District Magistrate is of the opinion that it is necessary to extend it, he may, after giving an opportunity to the person concerned to show cause, extend the same from time to time so however that the total period does not exceed in the aggregate three years.
(2) The proceedings under sub-section (1), shall be with the aid of two assessors. Opinion of
assessors
13. (1) The District Magistrate shall, before making an order removing or otherwise modifying or continuing any restriction under section 10 or extending the period under section 12, require each of the assessors to State his opinion orally and for that purpose may ask the assessors such questions as are necessary to ascertain what their opinions are. all such questions and the answers to them shall be recorded.
(2) The District Magistrate shall then make his order but in doing so, he shall not be bound to conform to the opinion of the assessors.
Qualification
and
appointment
of assessors
14. The assessors shall hold such qualification and be selected and appointed in such manner as may be prescribed.
Penalties for
breach of
restriction
order or rules
15. (1) Whoever, being a person against whom an order of restriction has been passed and such order is in force, contravenes any of the provisions of the order or the rules shall, over and above any action that may be taken against him under section 16, be punishable with confinement in settlement for 12 months or such larger term not exceeding three years as the Magistrate may fix.
(2) Notwithstanding anything contained in the Code, a Magistrate of the first class may pass a sentence of confinement in settlement under sub-section (1), for a term up to three years.
[Arrest of
habitual
offenders
found beyond
prescribed
limits or
settlement
16. Whoever being a person against whom an order of restriction. or an order of confinement in settlement under section 15 has been made- -----
(a) is found, beyond the limits of the settlement or area to which his movements have been restricted, without leave or pass, as may be prescribed, or in a place or at a time not permitted by the conditions of his pass, or
111
[The Uttar Pradesh Habitual Offenders' Restriction Act, 1952] [Section 17-20]
(b) escapes or departs, from a settlement, may be arrested without warrant by any police officer or any official of the settlement empowered in this behalf by a general or special order of the State Government, and may be taken before a Magistrate of the first class, who shall order him to be removed to such area or settlement, as the case may be, to be dealt with in accordance with this Act.]1
Transfer of
habitual
offender
17. An habitual offender may with the previous sanction of the State Government be transferred from one settlement to another by the District Magistrate. Procedure 18. The provisions of Chapter XX of the Code shall apply, as far as may be, to the proceedings under sections 4, 6 and 12 of this Act as they apply to a summons case.
Jurisdiction of
courts barred
19. No appeal shall lie from an order passed in any proceeding under- --
(a) section 6; or
(b) sub-section (1) or (2) of section 8; or
(c) sections 9, 10 and 12; or
(d) section 16 for the removal of the habitual offender to the area to which his movements have been restricted or to a settlement in which he has been ordered to be placed, and the same shall be final and shall not be questioned in any court.
Rules 20. (1) The State Government may, by notification in the official Gazette, and subject to the condition of previous publication, make rules for carrying into effect the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing power, such rules may provide for,-
(i) form of the notice under section 4 ;
(ii) the areas to which the movements of any habitual offender may be restricted and the nature of the restrictions to be observed by such person;
(iii) the conditions of leave and the form and conditions of passes under which habitual offenders may be permitted to leave the area to which their movements have been restricted or the settlement in which they have been placed;
(iv) the grant of certificate of identity to habitual offenders, against whom an order of restriction has been made, and the circumstances in which they shall produce such certificates for inspection;
(v) the working, management, control and supervision of settlements ;
112
[The Uttar Pradesh Habitual Offenders' Restriction Act, 1952] [Section 21]
(vi) the conditions and the manner of certifying privately managed settlements ;
(vii] the admission of habitual offenders to the settlement, their discharge there from and the procedure to be followed :
(viii] the conditions and the circumstances under which the members of family of the habitual offenders may be permitted to stay with him in the settlement ;
(ix) the discipline to which persons, endeavouring to escape from any settlement or otherwise offending against the rules for the time being in force, shall be subject,
(x) the summoning of assessors and payment of travelling and daily allowances to them;
(xi) maintenance of the register for keeping a record of the orders of restriction;
(xii) the manner of taking finger impressions ; and
(xiii) the matters which are to be and may be prescribed. Saving 21. Nothing in this Act shall affect the powers of any competent authority under any other law for the time being in force, to make an order of restriction or detention and any order of restriction or of settlement passed under this Act, in so far as it may be inconsistent with any order made by a competent authority under such other law shall be deemed to be inoperative while the order under the other law remains in force.
SCHEDULE
[SEE CLAUSE (c) OF SUB-SECTION (1) OF SECTION 2] Sections Offences under the Indian Penal Code
231 Counterfeiting coin.
232 Counterfeiting Indian coin.
233 Making, buying or selling instrument for counterfeiting coin.
234 Making, buying or selling instrument for counterfeiting Indian coin.
235 Possession of instrument or material for the purpose of using the same for counterfeiting coin.
239 Delivery of coin, possessed with the knowledge that it is counterfeit.
240 Delivery of Indian coin possessed with the knowledge that it is counterfeit.
242 Possession of counterfeit coin by person who knew it to be counterfeit when he became possessed thereof.
113
[The Uttar Pradesh Habitual Offenders' Restriction Act, 1952] [Schedule]
243 Possession of Indian coin by person who knew it to be counterfeit when he became possessed thereof.
302 Murder.
304 Culpable homicide not amounting to murder.
307 Attempt to murder.
308 Attempt to commit culpable homicide.
311 Being a thug.
326 Voluntarily causing grievous hurt by dangerous weapons or means.
327 Voluntarily causing hurt to extort property or to constrain to an illegal Act.
328 Causing hurt by means of poison, etc. with intent, to commit an offence.
329 Voluntarily causing grievous hurt to extort property or to constrain to an illegal Act.
333 Voluntarily causing grievous hurt to deter public servant from his duty.
363 Punishment for kidnapping,
361 Kidnapping or abducting in order to murder.
365 Kidnapping or abducting with intent secretly and wrongfully to confine a person,
369 Kidnapping or abducting a child under ten years with intent to steal from its person.
376 Rape.
377 Unnatural offences.
380 Theft in dwelling house, etc.
382 Theft after preparation made for causing death, hurt or restrain in order to the committing of the theft.
384 Extortion.
385 Putting person in fear of injury in order to commit extortion.
386 Extortion by putting a person in fear of death or grievous hurt in order to commit extortion.
392 Robbery.
393 Attempt to commit robbery.
394 Voluntarily causing hurt in committing robbery.
395 Dacoity.
396 Docoity with murder.
114
[The Uttar Pradesh Habitual Offenders' Restriction Act, 1952] [Schedule]
397 Robbery or dacoity, with attempt to cause death or grievous hurt.
398 Attempt to commit robbery or dacoity when armed with deadly weapons.
399. Making preparation to commit dacoity
400 Belonging to gang of dacoits.
402 Assembling for purpose of committing dacoity.
411 Dishonestly receiving stolen property.
412 Dishonestly receiving property stolen in the commission of a dacoity.
436 Mischief by fire or explosive substance with intent to destroy house, etc.
457 Lurking house-trespass or house-breaking by night in order to the commission of an offence punishable with imprisonment.
458 Lurking house-trespass or house-breaking by night after preparation for hurt, assault or wrongful restraint.
459 Grievous hurt caused whilst committing lurking house-trespass or house breaking,
460 All persons jointly concerned in lurking house trespass or house- breaking by night punishable where death or grievous hurt caused by one of them.
489-A Counterfeiting currency notes or bank notes. ------------