The Code of Criminal Procedure (Chhattisgarh Amendment) Act, 2005

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F. -N~. 2235/D-76/21-A/Drafting/C.G./06.- · 10 exercise.of the powers conferred by sub-section (iii) of' 
Section I of the Code of Criminal Prqcedure (Chhattisgarh Amendni.ent) Act, 2005 (No. 13 of 2006) the State Gov<:!rn- , ~ -
ment hereby appoint the 13th March; 2006 as the date on whiclnhe said Act shall cqmc into force. ~ · 
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CHHAITISGARH ACT 
(No.} 3 of 2006) 
THE CODE OF CRIMINAL PROCEDURE (CH.HATTISGARH AMENDMENT) 
· ACT, 2005 . 
. · An Act fortl~er to amend th; Code of Criminai Procedure, 1973.(N~. 2 of 1974) and 
its application to the State of Chhattisga~J1. · · · · 
' Be it enacted by the Chhattisgarh legislature in tli~ fifty sixth year. of the Republic of 
India as follows :- ·. · · · · · 
I. (i) ThisAct_may_ be_ called (he Code of Criminal Procedure, (Chhaltisgarh Amend­
ment) Act, 2005. 
(ii) Ir extends to the whole State of Chhat~isgarh. 
· ' ~. (iii) ,,, It ~hall come into. force on such date a3 th~ State Governm~nt n~ay by notifica­
iion appoint. 
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. . . 
'--- '· 
Sho'rt title, cxlt'nd .. 
and Commence­
ment. 
·2. Th~ Code of Criminal Pro6edure, _1973 (No. 2 of 1974) (herei{1after referred to as the 
· Principal Act), shall in ·its application to the · State of Chhallisgarh be· an~ended in the 
· .. mann,cr hereinafter provided. 
-~mcndment _- or 
. Central Act (No. 2 
-3. (1) 
-
J:i clause(IJ) of s~b-section (2) of section 167- cif,the_Pi-incip_al A°ct, f?rthe 
\','Ofds ";my'.' the wrirds "poiice" 'shall be subsli'~i.Jted . . -· ·. . ·: . · . . : . ·_ . 
.. _ .. · 
· of 1974) its applica-· ·; 
tion lo the State of 
Chhatiisgarh. 
. Amendment -of Sec­
tion 167 . 
.·. (2)- . After clause_(b) of sub-section (2).of ~ecti_on. 167· oft!1e. Principal .A~l, the -
' • • t 
· fo!lowino new sub-clause·(bb) shall be addea, namely:- · · . c·. . . :;, - . . . . 
"(bb) .. No maoistra~e shall aothorise detenlion~of;, th¢.'accused person citl1er' . e ·. .. •. . . . 
than ii1 the custody of tire. police under this section.unless the accused 
is pr9duced before him· either in,perso~ or th1:?ugh the !Tiediuni or . · · __ 
electronic vidco· linka~e and represented by liis pleader in the cout_l." .' 
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1~6 (2) th11B•I~ !.~, ~ _ 13. ~ 2006 
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An1cndment . or· sec­
tion 228. 
Amt·n1h11cnt of sec­
tion 240 . 
' J\111cndmcnt o f sec• 
tinn 25 l. 
4. 
5 . . 
6. 
In explanation II, after wi1ids '\vas·pioduced" t\1c words "frorn -~--~ · . _ · . Police , shall be aducd. . cu\i\al 
. 'II)' 
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. (4) After explanation 11 ; the following n~w explanation shall be ad-' . 
. - • - - u~~ 
"lll . · Ir any question arises \vhether an accused person was ~r 1 · 
. . . . I ' 0( U<.:cl] 
oth~rw1sc than 1n the custody of the police 111 person or ( . f1111•1 
l. . . 1· I . . . ·c1 . a~ lhc . may be) thrnu(Th lllCt llllll (l C ce11 onic VI co link-iun I . ~il'I: 
e . •c,~ )Clur, 
Magistrate as required under paragraph (_hb), Ilic prnducl' c_1h~ 
• . 1011 Ill h accused person may be proved by l11s or. his plcudcr's sin . 1, • . • ,, ., 11<1lur~ 
the order ,1t1thon s111g detention. 1111 
ln sub-scc~ion (2) of sceti'ori 228 of the Prin~ipa!,_~ct, after thcwor~ "to the nccu,cu·· 
the followmg shall be added, namely :--_ : 
"prc_sl_!nt i~ person or through the medium or electroni~ video link~ge and hcing rciirc. 
sentcc.I hy his plcatlcr in the court.'' . _ . · 
111 s~1b-sectio1i (2) or section 240 of the Principal Act. after the worfls "the accused .. 1,,, 
follo~ving shall be added :- · · ,., 
"Pi-cscnl either in person or through _the niedium or cleclronic video -linkage in the 
presence or:1is pleader i_n the court." · 
In section-251 or the_Principal Act, after llic \VOrds ·'brought before the Mauistratc .. the 
f~)llowing wo~ds s_hall be add.ed :: ~ -~-. -· · - ~ · -
" • :.. .. 
"Or appears through.the. medium of cleetroriic video·- linkage i~ tl1e presence or his 
pl~ader in _lh·c c;iiurl." · .:: · : · ·.- · ·' : __ ._._ 
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