Back
THE CODE OF CRIMINAL PROCEDURE (ORISSA AMENDMENT) ACT, 1994
THE CODE OF CRIMINAL PROCEDURE (ORISSA AMENDMENT) ACT, 1994
ORISSA ACT 6 OF 1995
TABLE OF CONTENTS
PREAMBLE
SECTIONS
1. Short title.
2. Amendment of section 25.
3. Amendment to the First Schedule.
[THE CODE OF CRIMINAL PROCEDURE (ORISSA AMENDMENT) ACT, 1994]
[For the Bill, see Orissa Gazette, Extraordinary dated the 14th December 1994 (No. 1499).]
ORISSA ACT 6 OF 1995
[Received the assent of the President on the 10th March 1995 first published in an extraordinary issue of the Orissa Gazette, dated the 13th April, 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 the Orissa in the Forty-fifth Year of the Republic of India, as follows:-
Short title.
1. This Act may be called the Code of Criminal Procedure (Orissa Amendment) Act, 1994.
Amendment of section 25.
2 of 1974.
2. 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.”
Amendment to the First Schedule.
45 of 1860.
3. 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”.
