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THE CODE OF CRIMINAL PROCEDURE (AMENDMENT) ACT, 2009
THE CODE OF CRIMINAL PROCEDURE (AMENDMENT) ACT, 2009
[Act No. 14 of 2009]
[8th October, 2009]
PREAMBLE
An Act to amend the Code of Criminal Procedure, Samvat, 1989.
Be it enacted by the Jammu and Kashmir State Legislature in the Sixtieth Year of the Republic of India as follows:
Section 1 - Short title and commencement
(1) This Act may be called the Code of Criminal Procedure (Amendment) Act, 2009.
(2) It shall come into force from the date of its publication in the Government Gazette.
Section 2 - Amendment of Schedule II of the Code of Criminal Procedure, Samvat 1989
In the Code of Criminal Procedure, Samvat 1989, for the Chapter "Offences against Other Laws" appearing at the end of Schedule II, the following Chapter shall be substituted, namely:
"Offences Against Other Laws
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Offences
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Cognizable or non-cognizable
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Bailable or non-bailable
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By what court triable
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1
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2
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3
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4
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If punishable with death, imprisonment for life or imprisonment for more than 7 years
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Cognizable
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Non-bailable
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Court of Session.
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If punishable with imprisonment for 3 years and upwards but not more than 7 years
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Cognizable
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Non-bailable
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Magistrate of the First Class.
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If punishable with imprisonment for less than 3 years or with fine only
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Non-cognizable
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Bailable
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Any Magistrate.".
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