Citation Codes Equivalent Citations citation codes Case Number 1. Misc. Bench No. - 7825 of 2011, 2. Misc. Bench No. - 4097 of 2011, Misc. Bench No. - 7825 of 2011 and Misc. Bench No. - 4097 of 2011 Attorney(S) Petitioner Counsel:- Rahul Shukla Respondent Counsel:- C.S.C, Manish Kumar Petitioner Counsel:- O.P Srivastava Respondent Counsel:- C.S.C, Manish Kumar Judges Hon’ble Mr. Justice Devi Prasad Singh Hon’ble Dr. Justice Satish Chandra Acts Section 2 of U.P Act No. 18 of 1991 i.e, Code of Criminal Procedure (U.P Amendment) Act, 1991, whereby, sub-section (1) of Section 24 of Code of Criminal Procedure Public Prosecutor's Appointments; Cr P.C (Uttar Pradesh Amendment) Ordinance 1991 and CrP.C (Uttar Pradesh Amendment) Act, 1991; 2011 (8) SCALE State Criminal Procedure Code, 1973.99. While submitting 41 Report, the Law Commission of India considered Section 492 of Code of Criminal Procedure under:2. Amendment of Section 24 of Act No. 2 of 1974 In Section 24 of the Code of Criminal Procedure, 1973, hereinafter referred sub-section (1) of Section 24 and deleted sub-sections (3), (4) and (5) of Section 24 of the Code of Criminal Procedure. provisions contained in Section 24 of Code of Criminal Procedure, 1973. The provisions contained in Section 24 ARTICLE 254 CONSTITUTION OF INDIA Court Criminal Procedure Act, (XII of 1865). Later on, the Presidential Criminal Procedure Code Act No. 2 of 1974, Indian Parliament promulgated the (new) Code of Criminal Procedure, 1973 under:(i) Code of Criminal Procedure (U.P Amendment) Act, 1991 (Act No. 18 of 1991) (Section 2) section 492:--[1. See paras 18.24 and 18.25 above)]492. Appointment of Public Prosecutor(1) Articles 14, 16 and 21 of the Constitution of India.VI-OBJECT AND REASONS120. U.P Act Code and reason, Section 2 of amended sub-section (4), (5) and (6), from sub-section (1) Act No. 2 of 1974, promulgated the Code of Criminal Procedure, 1973 (in short CrPC) Amending Act, the provisions contained in Section 24 of the Code of Procedure U.P Act No. 18 of 1991, the Code of Criminal Procedure (U.P Amendment) Act, omitted;(b) sub-sections (4), (5) and (6) shall be omitted;(c) in sub-section (7) CODE OF CRIMINAL PROCEDURE AMENDMENT ACT 2005 sub-section (4), (5) and (6) of Section 24 of Code of Criminal Procedure sub-section (4), (5) and (6) of Section 25 of Code of Criminal Procedure. sub-section (1) or sub-section (2) or sub-section (3) or sub-section (6), sub-section (4), (5), (6) of Section 24 of Code of Criminal Procedure Section 24, 25 and 25-A of the New Code of Criminal Procedure 6.1.201223. Section 24 of the Code of Criminal Procedure, 1973 sub-section (4), (5), (6). From sub-section (7) word, all sub-section (6), provisions contained in sub-section (3) of Section 24 of CrPC. sub-section (8) of Section 24 of Code of Criminal Procedure, ARTICLE 14 CONSTITUTION OF INDIA Section 24 of the Code of Criminal Procedure, 1973.(ii) section 321 of the code of Criminal Procedure, 1973, Section 24 of the Code of Criminal Procedure, 1973 Section 24 in the Code of Criminal Procedure, 1974, Delhi Law Act 1912 (supra) whereby, the Article 53(1) State Government.182. Sub-section (8) of Section 24 Criminal Procedure Supreme Court Act, (XVI of 1852), Section 25-A of CrPC, the impugned amending Act Section 25-A of the Code of Criminal Procedure. provisions of Article 13(2) of the Constitution. Criminal Procedure Code of 1882 (Act X of 1882) Code of Criminal Procedure, 1898 (Act V of 1898). Section 23 of the Hindul Succession Act, 1956. sub-section (3) or sub-section (8) or Section 24, provisions of Article 14 of the Constitution Section 24 of the code of Criminal Procedure. Section 25-A of Code of Criminal Procedure, ARTICLE 246 A CONSTITUTION OF INDIA ARTICLE 226 CONSTITUTION OF INDIA ARTICLE 143 CONSTITUTION OF INDIA Criminal Procedure Code, (Act XXV of 1861), HINDU SUCCESSION AMENDMENT ACT 2005 sub-section (8) of Section 24 of CrPC, sub-section (4), (5) and (6) of Section 24 Police Department.38.3 Section 492 PREVENTION OF CORRUPTION ACT 1947 PREVENTION OF CORRUPTION ACT 1988 sub-section (8) of Section 24, State Public Prosecutor.].15. Section 25-A Act and Code of Civil Procedure. sub-section (8) of Section 24.183. Section 1 to 176 of the Code. sub-section (2) of section 492) sub-section (8) of Section 24 sub-section (1) of section 25 Section 24 by Amending Act provision in section 24(4) Delhi Law Act, 1912 U.P Amendment Act, sub-section (4).(6) sub-section (4).(7) sub-section (1).(3) See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account