Code of Criminal Procedure (Orissa Amendment) Act, 1994

Code of Criminal Procedure (Orissa Amendment) Act, 1994 (PDF)

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Published vide Orissa Gazette Extraordinary No. 437/13.4.1995-Notification. No. 4102-Legislative 13.4.1995.

An Act to amend the Code of Criminal Procedure, 1973 in its application to the State of Orissa

Be it enacted by the Legislature of the State of Orissa in the Forty-fifth Year of the Republic of India, as follows :

1. Short title.- This Act may be called the Code of Criminal Procedure (Orissa Amendment) Act, 1994.
2. Amendment of Section 25.- In Section 25 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the said Code), to Sub-section (2), the following proviso shall be inserted, namely :

"Provided that nothing in this Sub-section shall be construed, to prohibit the State Government from exercising its control over Assistant Public Prosecutors through police officers."

3. Amendment to the First Schedule.- In the First Schedule to the said Code, in the entry under Column 5 relating to Section 354 of the Indian Penal Code, 1860 for the word "Bailable" the word "non-bailable" shall be substituted."