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• t ~ if f.it@-~ i-, ~ om@ c!>T Jui 3lf~ 9.70 mrrr. - F. -N~. 2235/D-76/21-A/Drafting/C.G./06.-· 10 exercise.of the powers conferred by sub-section (iii) of' Section I of the Code of Criminal Prqcedure (Chhattisgarh Amendni.ent) Act, 2005 (No. 13 of 2006) the State Gov<:!rn- , ~ - ment hereby appoint the 13th March; 2006 as the date on whiclnhe said Act shall cqmc into force. ~ · - . . . .
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~ ~ ~ ;i-m « om sl--11~!111:!lm, Q;. ~: IDiio WT, mffftm llfucf:
CHHAITISGARH ACT
(No.} 3 of 2006)
THE CODE OF CRIMINAL PROCEDURE (CH.HATTISGARH AMENDMENT)
· ACT, 2005 .
. · An Act fortl~er to amend th; Code of Criminai Procedure, 1973.(N~. 2 of 1974) and its application to the State of Chhattisga~J1. · · · ·
' Be it enacted by the Chhattisgarh legislature in tli~ fifty sixth year. of the Republic of India as follows :- ·. · · · · ·
I.(i) ThisAct_may_ be_ called (he Code of Criminal Procedure, (Chhaltisgarh Amend- ment) Act, 2005.
(ii) Ir extends to the whole State of Chhat~isgarh. · ' ~. (iii) ,,, It ~hall come into. force on such date a3 th~ State Governm~nt n~ay by notifica- iion appoint.
I .
. . .
'--- '·
Sho'rt title, cxlt'nd ..
and Commence- ment.
·2. Th~ Code of Criminal Pro6edure, _1973 (No. 2 of 1974) (herei{1after referred to as the · Principal Act), shall in ·its application to the · State of Chhallisgarh be· an~ended in the · .. mann,cr hereinafter provided.
-~mcndment _- or
. Central Act (No. 2
-3. (1) -
J:i clause(IJ) of s~b-section (2) of section 167- cif,the _Pi-incip_al A°ct, f?rthe \ ','Ofds ";my'.' the wrirds "poiice" 'shall be subsli'~i.Jted . . -· ·. . ·: . · . . : . ·_ . .. _ .. ·
· of 1974) its applica- · ·;
tion lo the State of Chhatiisgarh.
. Amendment-of Sec-
tion 167 .
.·. (2) - . After clause_(b) of sub-section (2).of ~ecti_on . 167· oft!1e. Principal .A~l, the - ' • • t
· fo!lowino new sub-clause ·(bb) shall be addea, namely:- · · . c·. . . :;, - . . . .
"(bb) .. No maoistra~e shall aothorise detenlion~of;, th¢.'accused person citl1er' . e ·. .. •. . . . than ii1 the custody of tire. police under this section.unless the accused is pr9duced before him· either in,perso~ or th1:?ugh the !Tiediuni or . · · __ electronic vidco· linka~e and represented by liis pleader in the cout_l." .' ·- - : · -;.•. •, .-•-
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1 . ~l 1~6 (2) th11B•I~ !.~, ~ _ 13. ~ 2006 ;;;~============================================-=====::::::::_:::::::-:_=:::-::-...._
An1cndment. or· sec-
tion 228.
Amt·n1h11cnt of sec- tion 240.
' J\111cndmcnt o f sec• tinn 25 l.
4.
5 . .
6.
In explanation II, after wi1ids '\vas·pioduced" t\1c words "fro rn -~--~ ·
. _ · . Police , shall be aducd. . cu\ i\al
. 'II)' '('.-\)
. (4) After explanation 11 ; the following n~w explanation shall be ad-' .
. - • - - u~~
"lll. · Ir any question arises \vhether an accused person was ~r 1 · . . . . I ' 0( U<.:cl] oth~rw1sc than 1n the custody of the police 111 person or ( . f1 111•1 l. . . 1· I . . . ·c1 . a~ lhc . may be) thrnu(Th lllCt llllll (l C ce11 onic VI co link-iun I . ~il'I:
e . •c,~ )Clur,
Magistrate as required under paragraph (_hb), Ilic prnducl' c_1h~
• . 1011 Il l h accused person may be proved by l11s or. his plcudcr's sin . 1,
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