Criminal Procedure Code (Maharashtra Amendment) Act, 2004
Maharashtra Act No. 8 of 2005
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- In section 167 of the Criminal Procedure Code, 1973, in its application to the State of Maharashtra,-
(a) in sub-section (2), in the proviso, for paragraph (b), the following paragraph shall be substituted, namely :-
"(b) no Magistrate shall authorise detention in any custody, of the accused person under this section unless, the accused person is produced before him in person, and for any extension of custody otherwise than the extension in the police custody, the accused person may be produced cither in person or through the medium of electronic video linkage.";
(b) in Explanation II, for the words "an accused person was produced" the words "an accused person was produced in person, or as the case may be, through the medium of electronic video linkage" shall be substituted.
