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CONTENTS
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Sections
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Particulars
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| 1. |
Short title, extent and commencement |
| 2. |
Definitions. |
| 3. |
Construction of references. |
| 4. |
Trial of offences under the Indian Penal Code and other laws. |
| 5. |
Saving. |
| 6. |
Classes of Criminal Courts. |
| 7. |
Territorial divisions. |
| 8. |
Metropolitan areas. |
| 9. |
Court of Session. |
| 10. |
Subordination of assistant Sessions Judges. |
| 11. |
Courts of Judicial Magistrates. |
| 12. |
Chief Judicial Magistrate and Additional Chief Judicial Magistrate, etc. |
| 13. |
Special Judicial Magistrates. |
| 14. |
Local Jurisdiction of Judicial Magistrates. |
| 15. |
Subordination of Judicial Magistrates. |
| 16. |
Courts of Metropolitan Magistrates. |
| 17. |
Chief Metropolitan Magistrate and Additional Chief Metropolitan Magistrate. |
| 18 |
Special Metropolitan Magistrates. |
| 19. |
Subordination of Metropolitan Magistrates. |
| 20. |
Executive Magistrates. |
| 21. |
Special Executive Magistrates. |
| 22. |
Local Jurisdiction of Executive Magistrates. |
| 23. |
Subordination of Executive Magistrates. |
| 24. |
Public Prosecutors. |
| 25. |
Assistant Public Prosecutors. |
| 26. |
Courts by which offences are triable. |
| 27. |
Jurisdiction in the case of juveniles. |
| 28. |
Sentences which High Courts and Sessions Judges may pass. |
| 29. |
Sentences, which Magistrates may pass. |
| 30. |
Sentence of imprisonment in default of fine. |
| 31. |
Sentence in cases of conviction of several offences at one trial. |
| 32. |
Mode of conferring powers. |
| 33. |
Powers of officers appointed. |
| 34. |
Withdrawal of Powers. |
| 35. |
Powers of Judge and Magistrates exercisable by their successors-in-office. |
| 36. |
Powers of superior officers of police. |
| 37. |
Public when to assist Magistrates and police. |
| 38. |
Aid to person other than police officer, executing warrant |
| 39. |
Public to give information of certain offences. |
| 40. |
Duty of officers employed in connection with the affairs of a village to make certain report. |
| 41. |
When police may arrest without warrant. |
| 42. |
Arrest on refusal to give name and residence. |
| 43. |
Arrest by private person and procedure on such arrest. |
| 44. |
Arrests by Magistrate. |
| 45. |
Protection of members of the Armed Forces from arrest. |
| 46. |
Arrest how made. |
| 47. |
Search of place entered by person sought to be arrested. |
| 48. |
Pursuit of offenders into other jurisdictions. |
| 49. |
No unnecessary restraint. |
| 50. |
Person arrested to be informed of grounds of arrest and of right to bail. |
| 51. |
Search of arrested persons. |
| 52. |
Power to seize offensive weapons. |
| 53. |
Examination of accused by medical practitioner at the request of police officer. |
| 54. |
Examination of arrested person by medical practitioner at the request of the arrested person. |
| 55. |
Procedure when police officer deputes subordinate to arrest without warrant. |
| 56. |
Person arrested to be taken before Magistrate or officer in charge of police station. |
| 57. |
Person arrested not to be detained more than twenty-four hours. |
| 58. |
Police to report apprehensions. |
| 59. |
Discharge of person apprehended. |
| 60. |
Powers, on escape, to pursue and re-take. |
| 61. |
Form of summons. |
| 62. |
Summons how served. |
| 63. |
Service of summons on corporate bodies and societies. |
| 64. |
Service when persons summoned cannot be found. |
| 65. |
Procedure when service cannot be effected as before provided. |
| 66. |
Service on Government servant. |
| 67. |
Service of summons outside local limits. |
| 68. |
Proof of service in such cases and when serving officer not present. |
| 69. |
Service of summons on witness by post. |
| 70. |
Form of warrant of arrest and duration. |
| 71. |
Power to direct security to be taken. |
| 72. |
Warrants to whom directed. |
| 73. |
Warrant may be directed to stay persona. |
| 74. |
Warrant directed to police officer. |
| 75. |
Notification of substance of warrant. |
| 76. |
Person arrested to be brought before court without delay. |
| 77. |
Where warrant may be executed. |
| 78. |
Warrant forwarded for execution outside jurisdictions |
| 79. |
Warrant directed to police officer for execution outside jurisdiction. |
| 80. |
Procedure of arrest of person against whom warrant issued. |
| 81. |
Procedure by Magistrate before whom such person arrested is brought. |
| 82. |
Proclamation for person absconding. |
| 83. |
Attachment of property of person absconding. |
| 84. |
Claims and objections to attachment. |
| 85. |
Release, sale and restoration of attached property. |
| 86. |
Appeal from order rejecting application for restoration of attached property. |
| 87. |
Issue of warrant in lieu of, or in addition to, summons. |
| 88. |
Power to take bond for appearance. |
| 89. |
Arrest on breach of bond for appearance. |
| 90. |
Provisions of this Chapter generally applicable to summons and warrants of arrest. |
| 91. |
Summons to produce document or other thing. |
| 92. |
Produce as to letters and telegrams. |
| 93. |
When search warrant may be issued. |
| 94. |
Search of place suspected to contain stolen property, forged documents, etc. |
| 95. |
Power to declare certain publications forfeited and to issue search warrants for the same. |
| 96. |
Application to High Court to set aside declaration of forfeiture. |
| 97. |
Search for persons wrongfully confined. |
| 98. |
Power to compel restoration of abducted females. |
| 99. |
Direction, etc., of search warrants. |
| 100. |
Persons in charge of closed place to allow search. |
