LexThe UTTAR PRADESH DACOITY AFFECTED AREAS ACT, 1983
Uttarakhand · state statute
Open in Lexace · Ask the AI about this actmÙkj izns”k MdSrh izHkkfor {ks= vf/kfu;e] 1983
¿mÙkj izns”k vf/kfu;e la[;k 31 lu~ 1983À
¼tSlk mÙkj izns”k fo/kku e.My }kjk ikfjr gqvk½
mÙkj izns”k ds MdSrh izHkkfor {ks=ksa esa dfri; vijk/kksa dks fofufnZ’V djus ds fy,
ftlls vuqlwfpr vijk/kksa dk f d;k tkuk izHkkodkjh <ax ls nck;k tk lds vkSj muds
lEcU/k esa n.M vkSj “kh?kz fopkj.k dk micU/k djus ds fy, vkSj ,sls vijk/k dk;Z }kjk
vftZr dh x;h lEifÙk;ksa dh dqdhZ ds fy;s vkSj muls lEc) ;k vkuq’kafxd fo’k;ksa dk
micU/k djus ds fy,
vf/kfu;e
pwafd Mkdqvksa ds laxfBr vkSj vlaxfBr fxjksgksa ds [krjs dks izHkkodkjh <ax ls nckus ds
fy, ;g vko”;d gS fd ,sls fxjksgksa] lgk;d ;k lgpj fufgr LokFkksaZ dh dM+h dks lekIr
fd;k tk, vkSj izHkkodkjh <ax ls nck;k tk; vkSj mu ij fu;a=.k fd;k tk; (
vkSj pwafd ;g vko”;d gS fd MdSrh ls izHkkfor {ks=ksa esa dfri; vuqlwfpr vijk/kksa ds
fy, vf/kd dM+s n.M dk micU/k fd;k tk, (
vkSj pwafd vuqlwfpr vijk/k dk;Z }kjk foiqy lEifÙk Mkdqvksa ds lEcfU/k;ksa] lkfFk;ksa vkSj
fo”oklik= O;fDr;ksa ds uke /kkj.k dh tk jgh gS vkSj ;g vko”;d gS fd ,slh lEifÙk dh
dqdhZ vkSj tCrh ds fy, micU/k fd;k tk; (
Hkkjr x.kjkT; ds pkSrhlosa o’kZ esa fuEufyf[kr vf/kfu;e cuk;k tkrk gS %&
v/;k; & ,d
izkjfEHkd
1&& ¼1½ ;g vf/kfu;e mÙkj izns”k MdSrh izHkkfor {ks= vf/kfu;e] 1983 dgk
tk;xkA
laf{kIr uke] foLrkj
vkSj izkjEHk
¼2½ bldk foLrkj lEiw.kZ mÙkj izns”k esa gksxkA
¼3½ ;g 22 vDrwcj] 1981 ls izo`Ùk le>k tk;xkA
2&& bl vf/kfu;e esa] && ifjHkk’kk,a
¼d½ ^^MdSrh izHkkfor {ks=** dk rkRi;Z /kkjk 3 ds v/kh u bl :i esa ?kksf’kr
{ks= ls gS(
¼[k½ fdlh MdSrh izHkkfor {ks= ds lEcU/k esa] ^^vuqlwfpr vijk/k** dk
rkRi;Z bl vf/kfu;e dh vuqlwph esa fofufnZ’V ml vijk/k ls gS ] tks fdlh
vuqlwfpr vijk/kh }kjk fd;k tkrk gS (
¼x½ ^^vuqlwfpr vijk/kh** dk rkRi;Z ml O;fDr ls gS ] tks twV ;k MdSrh
mlh :i esa ;k fdlh vuqlwfpr vijk/k ls bl izdkj lalDr :i esa] fd os ,d gh
laO;ogkj ds Hkkx gksa ] pkgs os mlh le; vkSj LFkku ij ;k fofHkUu le;ksa vkSj
LFkkuksa ij ?kfVr gq, gksa] djrk gS ;k fd;k gS ;k djus dk ;k djus ds iz;kl dk
vfHk;qDr gS(
¼?k½ fdlh MdSrh izHkkfor {ks= ds lEcU/k esa ^^ls”ku U;k;k/kh”k** dk
rkRi;Z&&
¼,d½ tgka ,sls {ks= esa ,d ftyk ;k mldk Hkkx gks] ogka]
;FkkfLFkfr] ,sls ftys ;k mlds Hkkx esa vf/kdkfjrk dk iz;ksx djus okys
ls”ku U;k;k/kh”k ls gS (
¿mÙkj izns”k MdSrh izHkkfor {ks= vf/kfu;e] 1983À ¿/kkjk 3&5À
¼nks½ tgka ,sls {ks= esa nks ;k vf/kd ftys ;k mudk Hkkx gks ogka
,sls ls”ku U;k;k/kh”k ls gS ] ftls ml {ks= esa vf/kdkfjrk dk iz;ksx djus
ds fy, bl fufeÙk mPp U;k;ky; }kjk fofufnZ’V fd;k tk; (
¼³½ ^^fo”ks’k U;k;ky;** dk rkRi;Z /kkjk 5 ds v/khu xfBr U;k;ky; ls gS (
¼p½ ^^fo”ks’k U;k;k/kh”k** dk rkRi;Z fo”ks’k U;k;ky; dh v/;{krk djus ds
fy, /kkjk 5 dh mi/kkjk ¼2½ ds v/khu fu;qDr U;k;k/kh”k ls gS (
¼N½ bl vf/kfu;e esa iz;qDr fdUrq vifjHkkf’kr vkSj n.M izfØ;k lafgrk]
1973 esa ifjHkkf’kr “kCnksa vkSj inksa ds Øe”k% ogh vFkZ gksaxs ] tks mDr lafgrk esa
muds fy, fn;s x;s gSA
v/;k; & nks
MdSrh izHkkfor {ks= vkSj fo”ks’k U;k;ky;ksa dk xBu
3&& ;fn fdlh ftys ;k ftyksa ;k mlds fdlh Hkkx ;k Hkkxksa esa vuqlwfpr
vijk/kksa dh ?kVuk ds lEcU/k esa fdlh iqfyl vf/kdkjh dh fjiksVZ ;k vU; lwpuk izkIr gksus
ij] jkT; ljdkj dk ;g fopkj gks fd ,slh fLFkfr mRiUu gks x;h gS ] ftlesa ,sls ftys ;k
ftyksa ;k muds Hkkx ;k Hkkxksa ds vUrxZr vkus okys {ks= dks bl vf/kfu;e ds iz;kstukFkZ
MdSrh izHkkfor {ks= ?kksf’kr fd;k tkuk p kfg, rks jkT; ljdkj] vf/klwpuk }kjk] ,sls {ks=
dks MdSrh izHkkfor {ks= ?kksf’kr dj ldrh gSA
izHkkfor MdSrh {ks= dh
?kks’k.kk
4&& ¼1½ fdlh ,sls O;fDr dks tks fdlh vuqlwfpr vijk/k ds fd;s tkus ds lEcU/k
esa lwpuk nsus esa iqfyl dh lgk;rk djrk gS ;k ,slk vijk/k fd;s tkus ds lEcU/k esa lwpuk
nsus ;k mlds vUos’k.k esa iqfyl dh lgk;rk ds fy, yxk;k x;k gS] bl vf/kfu;e ds
iz;kstuksa ds fy, Hkkjrh; n.M lafgrk dh /kkjk 21 ds vFkkZUrxZr yksd lsod le>k tk;xkA
¼2½ iqfyl v/kh{kd dk bl vk”k; dk izek.k&i = fd mlesa mfYyf[kr O;fDr
,slk O;fDr gS] tks mi/kkjk ¼1½ esa fofufnZ’V iz;kstu ds fy, iqfyl dh lgk;rk djrk gS ;k
lgk;rk djus esa yxk;k x;k gS] mlesa of.kZr rF;ksa dk fu”pk;d lcwr gksxkA
iqfyl dh lgk;rk djus
okyk O;fDRk yksd lsod
gksxk
5&& ¼1½ fdlh MdSrh izHkkfor {ks= esa fd;s x;s vuqlwfpr vijk/kksa ds “kh?kz fopkj.k
ds fy,] jkT; ljdkj] mPp U;k;ky; ds ijke”kZ ls] vf/klwpuk }kjk] mrus fo”ks’k U;k;ky;ksa
dk xBu dj ldrh gS] ftrus ,slh vf/klwpuk esa fofufnZ’V ,sls MdSrh izHkkfor {ks= ;k {ks=ksa
esa ;k muds lEcU/k esa vko”;d gksaA
¼2½ fo”ks’k U;k;ky; esa ,d U;k;k/kh”k gksxk] ftls mPp U;k;ky; }kjk lsokjr ls”ku
U;k;k/kh”kksa ;k vij ls”ku U;k;k/kh”kksa esa ls fu;qDr fd;k tk;xkA
Li’Vhdj.k & bl mi/kkjk esa] “kCn ^^fu;qDr** dk ogh vFkZ gksxk] tks n.M izfØ ;k lafgrk]
1973 dh /kkjk 9 ds Li’Vhdj.k esa mlds fy, fn;k x;k gSA
fo”ks’k U;k;ky;ksa dk xBu
¿mÙkj izns”k MdSrh izHkkfor {ks= vf/kfu;e] 1983À ¿/kkjk 6&7À
6&& ¼1½ n.M izfØ;k lafgrk] 1973 ;k rRle; izo`Ùk fdlh vU; fof/k esa fdlh ckr
ds gksrs gq, Hkh] fdlh vuqlwfpr vijk/k dk fopkj.k dsoy fo”ks’k U;k;ky; }kjk fd;k
tk;xkA
¼2½ fdlh vuqlwfpr vijk/k dk fopkj.k djus esa] fo”ks’k U;k;ky; vuqlwfpr
vijk/k ls fHkUu fdlh ,sls vijk/k dk Hkh fopkj.k dj ldrk gS ] ftldk vkjksi fdlh
vuqlwfpr vijk/kksa ij rRle; izo`Ùk fdlh fof/k ds v/khu mlh fopkj.k esa yxk;k tk;A
fo”ks’k U;k;ky;ksa dh
vf/kdkfjrk
7&& ¼1½ dksbZ fo”ks’k U;k;ky; fdlh vuqlwfpr vijk/k dk laKku dj ldrk gS & fo”ks’k U;k;ky;ksa dh
izfØ;k vkSj “kfDr;ka
¼d½ mu rF;ksa dk ftuls ,slk vijk/k curk gks ifjokn izkir gksus ij (
¼[k½ ,sls rF;ksa dh iqfyl fjiksVZ ij (
¼x½ iqfyl vf/kdkjh ls fHkUu fdlh O;fDr ls izkIr lwpuk ;k Lo;a vius
bl Kku ij fd ,slk vijk/k fd;k x;k gS %
ijUrq bl vf/kfu;e ds v/khu fdlh fo”ks’k U;k;ky; }k jk fopkj .kh;
leLr ekeysa] tks fdlh MdSrh izHkkfor {ks= esa bl vf/kfu;e ds izkjEHk ds fnukad
ds Bhd iwoZ fdlh U;k;ky; esa yfEcr gksa] ,sls ekeyksa ij vf/kdkfjrk j[kus okys
fo”ks’k U;k;ky; dks vUrfjr gks tk;saxs vkSj muds lEcU/k esa bl vf/kfu;e ds
micU/kksa ds vuqlkj dk;Zokgh dh tk;xh vkSj mudk fuLrkj.k fd;k tk;xkA
¼2½ dksbZ fo”ks’k U;k;ky;] fdlh vuqlwfpr vijk/k dk fopkj.k djrs le;] tgka rd
gks lds] mlh izfØ;k dk vuqlj.k djsxk ] tks ls”ku ds ekeyksa esa fopkj.k ds fy, n.M
izfØ;k lafgrk] 1973 }kjk micfU/kr dh x;h gS %
ijUrq fo”ks’k U;k;ky;] tgka dgha vko”;d gks] mDr lafgrk dh /kkjk 207 ds v/khu
eftLVªsV ds d`R;ksa dk laiknu djsxk vkSj ekeys ds fopkj.k dh dk;Zokgh bl izdkj djsxk
ekuks og ekeyk ,slh lafgrk ds micU/kksa ds v/khu fopkj.k ds fy;s ls”ku U;k;ky; dks lqiqnZ
fd;k x;k gSA
¼3½ bl vf/kfu;e esa vfHkO;Dr :i ls vU;Fkk micfU/kr ds flok;] Hkkjrh; lk{;
vf/kfu;e] 1872 vkSj n.M izfØ;k lafgrk] 1973 ds micU/k] tgka rd os bl vf/kfu;e ds
micU/kksa ls vlaxr u gksa] fo”ks’k U;k;ky; ds le{k dk;Zokfg;ksa ij ykxw gksa xs vkSj mDr
lafgrk ds micU/kksa ds iz;kstuksa ds fy, fo”ks’k U;k;ky; dks ls”ku U;k;ky; le>k tk;xk
vkSj fo”ks’k U;k;ky; ds le{k vfHk;kstu lapkfyr djus okys O;fDr dks yksd vfHk;kstd
le>k tk;xkA
¼4½ fo”ks’k U;k;ky; bl n`f’V ls fd fdlh O;fDr dk lk{; vfHkizkIr djuk gS] tks
fdlh vuqlwfpr vijk/k esa izR;{k ;k ijks{k :i ls lEc) ;k lalfxZr ekuk tk;] ml O;fDr
dks bl “krZ ij {kek iznku dj ldsxk fd og vijk/k ds lEcU/k esa vkSj mlds fd;s tkus esa]
pkgs drkZ] ;k nq’izsjd ds :i esa lEc) izR;sd vU; O;fDr ds laca/k esa lc i fjfLFkfr;ksa dh]
tks mlds Kku esa gks] iw.kZ vkSj lR; :i ls izdV dj nsrk gS vkSj bl izdkj iznku dh x;h
{kek mDr lafgrk dh /kkjk 308 ds iz;kstuksa ds fy, mldh /kkjk 307 ds v/khu iznku dh xbZ
{kek le>h tk;xhA
¼5½ dksbZ fo”ks’k U;k;ky; fdlh vfHk;qDr d ks fl)nks’k ikdj fof/k }kjk izkf/kd`r
dksbZ n.Mkns”k ml vijk/k dks nf.Mr djus ds fy, ns ldrk gS] ftlds fy, mls fl)nks’k
ik;k x;k gSA
¿mÙkj izns”k MdSrh izHkkfor {ks= vf/kfu;e] 1983À ¿/kkjk 8&10À
8&& n.M izfØ;k lafgrk] 1973 esa fdlh ckr ds gksrs gq, Hkh] & fo”ks’k U;k;ky;ksa dh
vf/kdkfjrk
¼d½ bl vf/kfu;e ds v/khu lHkh vijk/kksa dk fopkj.k dsoy ml {ks= ds
fy, ftlesa vijk/k fd;k x;k gS] xfBr fo”ks’k U;k;ky; }kjk ;k tgka ,sls {ks= ds
fy, ,d ls vf/kd fo”ks’k U;k;ky; gks] ogka muesa ls fdlh ,sls ,d ds }kjk fd;k
tk;xk ftls mPp U;k;ky; ds fdlh lkekU; ;k fo”ks’k vkns”k ds v/khu jgrs gq,]
ls”ku U;k;k/kh”k }kjk bl fufeÙk fofufnZ’V fd;k tk;A
¼[k½ tgka fo”ks’k U;k;k/kh”k dk in fjDr gks ;k fo”ks’k U;k;k/kh”k vuqifLFkr
gks ;k dk;Z djus esa vleFkZ gks] ogk a ls”ku U;k;k/kh”k] mPp U;k;ky; ds fdlh
lkekU; ;k fo”ks’k vkns”k ds v/khu jgrs gq,] fdlh vko”;d vkosnu&i= dk] tks
fn;k tk; ;k fn;k tk ldrk gS ;k ,sls fo”ks’k U;k;k/kh”k ds le{k yfEcr gks]
fuLrkj.k dj ldrk gS ;k fdlh vij ;k lgk;d ls”ku U;k;k/kh”k }kjk ;k ;f n
dksbZ vij ;k lgk;d ls”ku U;k;k/kh”k u gks rks eq[; U;kf;d eftLVsªsV }kjk
fuLrkfjr djus dk izcU/k dj ldrk gS vkSj izR;sd ,sls U;k;k/kh”k ;k eftLVªsV dks
fdlh ,sls vkosnu&i= ij dk;Zokgh djus dh vf/kdkfjrk gksxhA
9&& fdlh ,d fo”ks’k U;k;ky; ls nwljs fo”ks’k U;k;ky; dks ekeyksa dk vUrj.k
djus ds fy, n.M izfØ;k lafgrk] 1973 dh /kkjk 406] 407 vkSj 408 ds micU/k ;Fkko”;d
ifjorZu lfgr ykxw gksaxsA
Ekkeyksa dk vUrj.k
10&& n.M izfØ;k lafgr k] 1973 esa fdlh ckr ds gksrs gq, Hkh] fdlh vuqlwfpr
vijk/k ds vfHk;qDr ;k fl)nks’k O;f Dr dks] ;fn og vfHkj{kk esa gks ] tekur ij ;k mlds
futh cU/k&i= ij rc rd NksM+k ugha tk;xk tc rd fd &
Tkekur ds laca/k esa fo”ks’k
micU/k
¼d½ vfHk;kstu i{k dks tekur ds vkosnu&i= dk fojks/k djus dk volj
u fn;k tk; ( vkSj
¼[k½ tgka vfHk;kstu i{k tekur ds vkosnu&i= dk fojks/k djrk gS ogka
U;k;ky; dk lek/kku u gks tk; fd ;g fo”okl djus ds fy, ;qfDr;qDr vk/kkj gS
fd og ,sls vijk/k dk nks’kh ugha gS %
ijUrq fdlh vuqlwfpr vijk/k ds vfHk;qDr dks] tks dqy ,d lkS vLlh
fnu dh vof/k ds fy,] vfHkj{kk esa jgk gS] ,slh “krksZa ds v/khu jgrs gq,] ftUgsa
U;k;ky; vkjksfir djuk mfpr le>s] tekur ij NksM+k tk ldrk gS %
ijUrq ;g vkSj fd dksbZ ,slk O;fDr] tSlk fd iwoZorhZ ijUrqd esa fufnZ’V
fd;k x;k gS] bl izdkj NksM+k ugha tk;xk&
¼,d½ ;fn mls igys fdlh ,sls vijk/k ds fy, nks’kfl) fd;k
tk pqdk gS tks e`R;q] vkthou dkjkokl ;k lkr o’kZ ;k mlls vf/kd ds
dkjkokl ls n.Muh; gS (
¼nks½ ;fn mls igys ls vtekurh; vkSj laKs; vijk/k ds fy, nks
;k vf/kd voljksa ij nks’kfl) fd;k tk pqdk gS ( ;k
¼rhu½ ;fn mlus t ekur dh fdlh “krZ dk ftlds v/khu jgrs
gq, mls NksM+k x;k Fkk] mYya?ku fd;k gSA
¿mÙkj izns”k MdSrh izHkkfor {ks= vf/kfu;e] 1983À ¿/kkjk 11&15À
11&& ¼1½ fdlh vuqlwfpr vijk/k ds lEcU/k esa n.M izfØ;k lafgrk] 1973 dh
/kkjk 167 dh mi/kkjk ¼2½ ds ijUrqd ds [k.M ¼d½ ds micU/k bl mikUrj ds lkFk ykxw
gksaxs] ekuksa uCcs fnu ds funsZ”k ds LFkku ij ,d lkS vLlh fnu dk funsZ”k j[kk x;k gksA
fxj¶rkjh ds i”pkr~
vfHkj{kk ds lEcU/k esa
fo”ks’k micU/k
¼2½ n.M izfØ;k lafgrk] 1973 dh /kkjk 167 dh mi/kkjk ¼2½ ds ijUrqd ds [k.M
¼[k½ ds micU/k fdlh ,sls O;fDr ij ykxw ugha gksaxs] ftls fdlh vuqlwfpr vijk/k ds fy,
fxj¶rkj fd;k tk;] ;fn ,sls O;fDr dks] ,slh fxj¶rkjh ds i”pkr~ eftLVªsV ds le{k is”k
fd;k x;k Fkk vkSj ,sls O;fDr dks vfHkj{kk esa fu:) dju s dk izkjfEHkd vkns”k ,sls eftLVªsV
}kjk fn;k x;k Fkk] ftlds le{k og is”k fd;k x;k Fkk vkSj vUos’k.k vf/kdkjh vfHkfyf[kr
fd;s tkus okys dkj.kksa ls ;g le>s fd yksd O;oLFkk ds fgr esa ,sls O;fDr dks eftLVªsV ds
le{k is”k djuk lehphu ugha gSA
v/;k; & rhu
vijk/k vkSj “kkfLr
12&& tks dksbZ fdlh yksd lsod ds ;k mlds dqVEc ds] fdlh lnL; ds] O;fDr ds
izfr vuqlwfpr vijk/k djrk gS &
yksd lsod ds fo:)
vijk/k ds fy, n.M
¼d½ ;fn ,slk vijk/k Hkkjrh; n.M lafgrk ds v/khu e`R;q ;k vkthou
dkjkokl ls n.Muh; gS ] mlh n.M ls nf.Mr fd;k tk;xk ] tks ml vijk/k ds
fy, mDr lafgrk esa micfU/kr gS ( vkSj
¼[k½ vU; ekeyksa esa] dkjko kl ls] tks nl o’kZ rd dk gks ldrk gS vkSj
tqekZus ls] nafMr fd;k tk;xkA
Li’Vhdj.k& bl /kkjk vkSj /kkjk 13 ds iz;kstuksa ds fy, fdlh yksd lsod
ds dqVqEc ds lnL; dk rkRi;Z mlds ekrk&firk] mldh iRuh ;k mldk ifr]
mlds iq= vkSj iqf=;ka] ikS= vkSj ikSf=;ka vkSj izikS= vkSj izikSf=;ka vkSj muds ifr
;k mudh ifRu;ksa ls gS vkSj blds vUrxZr ,s ls yksd lsod ij vkfJr vkSj muds
lkFk jgus okyk dksbZ O;fDr Hkh gSA
13&& n.M izfØ;k lafgrk] 1973 dh /kkj 354 dh mi/kkjk ¼3½ esa fdlh ckr ds gksrs
gq, Hkh] tc bl vf/kfu;e ds v/khu nks’kflf)] ,d ls vf/kd O;fDr;ksa dh ;k fdlh yksd
lsod ;k mlds dqVqEc ds fdlh lnL; dh gR;k ds fy, gks vkSj e`R;q dk n.Mkns”k u fn;k
tk;] rc fu.kZ; esa e`R;q n.M u nsus ds fy, fo”ks’k dkj.kksa dk dFku fd;k tk;sxkA
e`R;qn.M u nsus ds fy,
dkj.k vfHkfyf[kr fd;s
tk;saxs
14&& dksbZ O;fDr tks fdlh vuqlwfpr vijk/k dks djrk gS] ;fn ml vijk/k ds
fy, Hkkjrh; n.M lafgrk esa dksbZ fofufnZ’V n.M micfU/kr ugha gS vkSj og vijk/k /kkjk 12
ds v/khu Hkh n.Muh; ugha gS] dkjkokl ls] tks nl o’kZ rd dk gks ldrk gS vkSj tks tqekZus
ls] nf.Mr fd;k tk;sxkA
vuqlwfpr vijk/kksa ds fy,
lk/kkj.kr% n.M
15&& tgka fdlh MdSrh izHkkfor {ks= esa jgus okys fdlh O;fDr ds dCts esa ml
{ks= esa ;k mÙkj izns”k esa vU;= ,slh lEifÙk ik;h tk; ] ftlds fy, og dksbZ larks’kizn
dSfQ;r u ns ldsa vkSj ftls fdlh vuqlwfpr vijk/k dk;Z ds }kjk ;k mlds ifj.kkeLo:i]
vftZr fd;k x;k gS] ogka mls dkjkokl ls ] tks lkr o’kZ rd dk gks ldrk gS] vkSj tqekZus
ls] nf.Mr fd;k tk;xkA
,slh lEifÙk dks] ftlds
ckjs esa larks’kizn dSfQ;r
u nh tk lds] dCts esa
j[kus ds fy, n.M
¿mÙkj izns”k MdSrh izHkkfor {ks= vf/kfu;e] 1983À ¿/kkjk 16&19À
16&& /kkjk 14 vkSj 15 ;k rRle; izo`Ùk fdlh vU; fof/k esa fdlh ckr ds gksrs gq,
Hkh] fdlh vuqlwfpr vijk/k ds fy, U;wure n.M rhu o’kZ dk dkjkokl gksxkA
dkjkokl dh U;wure
vof/k
v/;k; & pkj
lEifÙk dh dqdhZ vkSj fueqZfDr
17&& ¼1½ ;fn ftyk eftLVªsV dks ;g fo”okl djus dk dkj.k gks fd MdSrh
izHkkfor {ks= esa jgus okys fdlh O;fDr us /kkjk 15 d s v/khu n.Muh; dksbZ vijk/k fd;k gS
rks og bl vk”k; dh ?kks’k.kk dj ldrk gS vkSj ml lEifÙk dh ] ftlds lEcU/k esa ,slk
vijk/k fd;s tkus dk fo”okl gks] dqdhZ dk vkns”k ns ldrk gSA
lEifÙk dh dqdhZ
¼2½ n.M izfØ;k lafgrk] 1973 ds micU/k ;Fkko”;d ifjorZu lfgr] m i/kkjk ¼1½ ds
v/khu dh x;h izR;sd dqdhZ ij ykxw gksaxsA
¼3½ n.M izfØ;k lafgrk] 1973 esa fdlh ckr ds gksrs gq, Hkh] ftyk eftLVªsV mi/kkjk
¼1½ ds v/khu dqdZ dh xbZ fdlh lEifÙk dk iz”kkld fu;qDr dj ldrk gS vkSj iz”kkld dks
,slh lEifÙk ds loksZÙke fgr esa mldk iz”kklu djus dh lHkh “kfDr;ka gksaxhA
¼4½ ftyk eftLVªsV ,slh lEifÙk ds leqfpr ds leqfpr vkSj izHkkoh iz”kklu ds fy,
iz”kkld dks iqfyl lgk;rk dh O;oLFkk dj ldrk gSA
¼5½ lEifÙk ds iz”kklu ij mixr O;;] ftlds vUrxZr mi/kkjk ¼4½ ds v/khu iqfyl
lgk;rk ls lEcfU/kr O;; Hkh gS] lEc) lEifÙk ij Hkkj gksxkA
18&& ¼1½ tc /kkjk 17 ds v/khu lEifÙk dqdZ dh tk;] rc mldk Lokeh dqdhZ dh
tkudkjh gksus ds fnukad ls rhu ekl ds Hkhrj ftyk eftLVsªsV dks vH;kosnu dj ldrk gS
ftlesa ;g fn[kk;k tk;xk fd fdu ifjfLFkfr;ksa esa vk Sj fdu lk/kuksa ls og lEifÙk mlds
}kjk vftZr dh x;h FkhA
lEifÙk dh fueZqfDr
¼2½ ;fn ftyk eftLVªsV dk mi/kkjk ¼1½ ds v/khu fd;s x;s vH;kosnu ls lek/kku
gks tk; rks og lEifÙk dks dqdhZ ls rRdky fueZqDr dj ldrk gS vkSj rnqijkUr lEifÙk] ;fn
dksbZ ykHk gqvk gks rks mlds lfgr] lEifÙk ij Hkkfjr lHkh O;;ksa dks dkVus ds i”pkr~] mlds
Lokeh esa fufgr gks tk;xhA
19&& ¼1½ ;fn ftyk eftLVªsV dk /kkjk 18 ds v/khu fd;s x;s vH;kosnu ls
lek/kku u gks rks og ekeys dks viuh fjiksVZ ds lkFk vf/kdkfjrk;qDr fo”ks’k U; k;ky; dks
;g fofu”p; djus ds fy, fufnZ’V djsxk fd og lEifÙk ;k mldk dksbZ Hkkx fdlh ,sls
vuqlwfpr vijk/k dk;Z ds }kjk ;k mlds ifj.kkeLo:Ik rks vftZr ugha dh xbZ FkhA
lEifÙk ds vtZu ds
Lo:Ik ds ckjs eas fo”ks’k
U;k;ky; }kjk tkap
¼2½ mi/kkjk ¼1½ ds v/khu funsZ”k izkIr gksus ij fo”ks’k U;k;ky; tkap ds fy, dksbZ
fnukad fuf”pr djsxk vkSj mldh uksfVl vH;kosnu djus okys O;fDr vkSj jkT; ljdkj dks
nsxkA bl izdkj fuf”pr fnukad dks] ;k fdlh vuqorhZ fnukad dks tc rd ds fy, t kap
LFkfxr dh tk;] fo”ks’k U;k; ky; i{kdkjksa dh lquokbZ djsxk] muds }kjk izLrqr lk{; xzg.k
djsxk] ,slk vfrfjDr lk{; ysxk ] tSlk og vko”;d le>s vkSj funsZ”k ds lEcU/k esa
fofu”p; djsxkA
¿mÙkj izns”k MdSrh izHkkfor {ks= vf/kfu;e] 1983À ¿/kkjk 20&24À
¼3½ mi/kkjk ¼2½ ds v/khu tkap ds iz;kstuksa ds fy, fo”ks’k U;k;ky; dks fuEufyf[kr
fo’k;ksa ds lEcU/k esa flfoy izfØ;k lafgrk] 1908 ds v/khu fdlh okn ij fopkj djrs le;
flfoy U;k;ky; dh “kfDr;ka gksaxh] vFkkZr~ &&
¼d½ fdlh O;fDr dks leu djkuk vkSj mls gkftj djkuk vkSj “kiFk ij
mldk ijh{k.k djuk]
¼[k½ nLrkostksa dk irk yxkus vkSj mUgsa izLrqr djus dh vis{kk djuk (
¼x½ “kiFk&i=ksa ij lk{; xzg.k djuk (
¼?k½ fdlh U;k;ky; ;k dk;kZy; ls dksbZ lkoZtfud vfHkys[k ;k mldh
izfr vf/k;kfpr djuk (
¼³½ lkf{k;ksa ;k nLrkostksa ds ijh{k.k ds fy, deh”ku tkjh djuk (
¼p½ fdlh O;frØe ds fy, fu nsZ”k dks [kkfjt djuk ;k mls ,d i{kh;
fofuf”pr djuk (
¼N½ O;frØe ds fy, [kkfjt djus ds vkns”k ;k vius }kjk ikfjr ,d
i{kh; vkns”k dks vikLr djuk (
¼t½ dksbZ vU; fo’k;] tks fofgr fd;k tk;A
¼4½ Hkkjrh; lk{; vf/kfu;e] 1872 esa fdlh ckr ds gk srs gq, Hkh bl /kkjk ds v/khu
fdlh dk;Zokgh esa] ;g lkfcr djus dk Hkkj fd /kkj k 18 ds v/khu vH;kosnu esa mfYyf[kr
lEifÙk ;k mldk dksbZ Hkkx fdlh vuqlwfpr vijk/k dk;Z ds }kjk ; k mlds ifj.kkeLo:i
vftZr ugha fd;k x;k Fkk] lEifÙk ij nkok djus okys O;fDr ij gksxkA
20&& ;fn fo”ks’k U;k;ky; bl fu’d’kZ ij igqaps fd lEifÙk fdlh vuqlwfpr
vijk/k dk;Z ds }kjk ;k mlds ifj.kkeLo:i vftZr dh xbZ Fkh rks og mDr lEifÙk ds
vf/kgj.k dk vkns”k nsxk vkSj vius vkns”k ds fu’iknu ds fy, vfHkys[kksa dks ftyk
eftLVsªV dks Hkstsxk vkSj fdlh vU; ekeysa esa lEifÙk dks rRdky fueqZDr dj fn;s tkus dk
vkns”k fn;k tk;sxkA
lEifÙk dk vf/kgj.k
v/;k; & ikap
vihy
21&& bl vf/kfu;e ds v/khu fn;k x;k dksbZ vkns”k vkSj fd;k x;k dksbZ
fofu”p;] vkxs ;Fkk micfU/kr ds flok;] vihyh; ugha gksxkA
tc rd vU;Fkk micfU/kr
u gks dksbZ vihy ugha dh
tk;xh
22&& bl vf/kfu;e ds v/khu fdlh fo”ks’k U;k;ky; }kjk fd;s x;s fopkj.k esa
nks’kfl) dksbZ O;fDr mPp U;k;ky; esa vihy dj ldrk gSA
nks’kflf) dh vihy
23&& jkT; ljdkj fdlh ekeys esa yksd vfHk;kstd dks] bl vf/kfu ;e ds v/khu
fo”ks’k U;k;ky; }kjk fn;s x;s nks’keqfDr ds fdlh vkns”k dh vihy mPp U;k;ky; esa izLrqr
djus dk funs”k ns ldrh gSA
nks’keqfDr dh vihy
24&& ¼1½ /kkjk 20 ds v/khu fd;s x;s fo”ks’k U;k;ky; ds izR;sd fofu”p; ds
fo:) mPp U;k;ky; esa vihy dh tk ldsxhA
/kkjk 20 ds v/khu vkns”k
ds fo:) vihy
¼2½ mi/kkjk ¼1½ ds v/khu mPp U;k;ky; esa dh x;h izR;sd vihy esa] mPp
U;k;ky; ;k rks fofu”p; dh iqf’V dj ldrk gS] mls myV ldrk gS] mlesa ifjorZu ;k
mikUrj dj ldrk gS ;k ;g funs”k ns ldrk gS fd fo”ks’k U;k ;ky; }kjk fQj ls ekeys dh
lquokbZ dh tk;A
¿mÙkj izns”k MdSrh izHkkfor {ks= vf/kfu;e] 1983À ¿/kkjk 25&31À
25&& n.M izfØ;k lafgrk] 1973 ds v/;k; mUrhl ds micU/k] ;Fkko”;d
ifjorZu lfgr] /kkjk 22 ;k /kkjk 23 ds v/khu dh xbZ izR;sd vihy ij ykxw gksaxs
n.M izfØ;k lafgrk ds
micU/k vihy ij ykxw
gksaxs
v/;k; & N%
izdh.kZ
26&& fdlh flfoy U;k;ky; dks fdlh ,sls ekeys ds lEcU/k esa vf/kdkfjrk
ugha gksxh ftls fo”ks’k U;k;ky; bl vf/kfu;e ds }kjk ;k v/khu vo/kkfjr dju s ds fy,
l”kDr gS vkSj bl vf/kfu;e ds }kjk ;k v/khu iznÙk fdlh “kfDr ds vuqlj.k esa dh x;h
;k dh tkus okyh fdlh dk;Zokgh ds lEcU/k esa] lEifÙk dh dqdhZ ;k vf/kgj.k esa gLr{ksi
djus okyk dksbZ O;kns”k ;k vUroZrhZ vkns”k fdlh U;k;ky; ;k vU; izkf/kdkjh }kjk ugha
fn;k tk;xkA
flfoy U ;k;ky;ksa dh
vf/kdkfjrk dk otZu
27&& bl vf/kfu;e ds v/khu fdlh vuqlwfpr vijk/k ds fdlh fopkj.k esa
tgka ;g lkfcr gks tk; fd &
O;igj.k vkSj vigj.k ds
laca/k esa mi/kkj.kk
¼,d½ vfHk;qDr us MdSrh izHkkfor {ks= ls fdlh O;fDr dk O;igj.k ;k
vigj.k fd;k gS] ogka ;g mi/kkfjr fd;k tk;xk fd vfHk;qDr us ,sls O;fDr dk
O;igj.k ;k vigj.k fQjkSrh ds fy, fd;k gS tc rd fd blds izfrdwy lkfcr u
dj fn;k tk; (
¼nks½ vfHk;qDr us MdSrh izHkkfor {ks= ls O;o iâr ;k viâr fdlh O;fDr
dks lnks’k fNik;k gS ;k ifj:) fd;k gS] o gka ;g mi/kkfjr fd;k tk;xk fd
vfHk;qDr us ,sls O;fDr dks ;g tkurs gq, fNik;k ;k ifj:) fd;k gS fd ,sls
O;fDr dks bl izdkj O;i âr ;k viâr fd;k x;k gS tc rd fd blds izfrdwy
lkfcr u dj fn;k tk;A
28&& ¼1½ jkT; ljdkj ;k jkT; ljdkj ds fdlh vf/kdkjh ds fo:) fdlh ,sls
dk;Z ds fy;s tks bl vf/kfu;e ;k blds v/khu cuk;s x;s fu;eksa ds vuqlj.k esa ln~Hkko ls
fd;k x;k gks ;k fd;s tkus ds fy, vk”kf;r gks] dksbZ okn] vfHk;kstu ;k vU; fof/kd
dk;Zokgh ugha dh tk ldsxhA
ln~Hkkouk ls fd;s x;s
dk;Z dk laj{k.k
¼2½ /kkjk 17 dh mi/kkjk ¼3½ ds v/khu fu;qDr iz”kkld ds fo:) dksbZ vfHk;kstu
rc rd lafLFkr ugha fd;k tk;sxk tc rd fd mlds fy, ftyk eftLVªsV dh iwoZ Lohd`fr
izkIr u dj yh xbZ gksA
29&& bl vf/kfu;e ds micU/k mlls vlaxr fdlh ckr ds rRle; izo`Ùk fdlh
fof/k esa gksrs gq, Hkh izHkkoh gksaxsA
vf/kfu;e dk vf/kHkkoh
izHkko
30&& jkT; ljdkj] vf/klwpuk }kjk] bl vf/kfu;e ds micU/kksa dks dk;kZfUor
djus ds fy;s fu;e cuk ldrh gSA
fu;e cukus dh “kfDr
31&& ¼1½ mÙkj izns”k MdSrh izHkkfor {ks= ¼f}rh;½ v/;k ns”k] 1983 ,rn~}kjk
fujflr fd;k tkrk gSaA
fujlu vkSj viokn
¼2½ ,sls fujlu ds gksrs gq, Hkh] mi/kkjk ¼1½ esa fufnZ’V v/;kns”k] ds v/khu d`r dksbZ
dk;Z ;k dk;Zokgh bl vf/kfu;e ds v/khu d`r dk;Z ;k dk;Zokgh le>h tk;xh] ekuks bl
vf/kfu;e ds micU/k lHkh lkjHkwr le; ij izo`Ùk FksA
¿mÙkj izns”k MdSrh izHkkfor {ks= vf/kfu;e] 1983À ¿vuqlwphÀ
vuqlwph
¿/kkjk 2 ¼[k½ nsf[k,À
¼,d½ Hkkjrh; n.M lafgrk dh /kkjk 21&d] 302] 303] 304] 307] 308] 325] 326] 327] 329]
331] 333] 363] 364] 365] 368] 369] 386] 387] 392] 393] 394] 395] 396] 397] 398]
399] 400] 402] vkSj 511 ds v/khu n.Muh; vijk/k (
¼nks½ fQjkSrh ds fy, fdlh O;fDr dk O;igj.k ;k vigj.k (
¼rhu½ fQjkSrh ds fy, fdlh O;fDr dk O;igj.k ;k vigj.k djus ds fy, bdV~Bk gksuk ;k
rS;kjh djuk] ;k iz;Ru djuk (
¼pkj½ MdSrh Mkyus ds fy, vk;q/k ;k xksyk&ck:n ;k foLQksVd inkFkZ cukuk ;k lq/kkjuk
;k muds cuk;s tkus ;k lq/kkjus dh izfØ;k dk dksbZ Hkkx iwjk djuk] mudk Ø;
djuk] foØ; djuk] dCts esa j[kuk] O;;u djuk lEHkj.k djuk ;k mUgsa ys tkuk (
¼ikap½ MdSrh Mkyus dh rS;kjh djus ;kl MdSrh Mkyus ds iz;kstu ds fy, bdV~Bk gq,
O;fDr;ksa dks ;k MdSrh Mkyus ds i”pkr~ bdV~Bk gq, Mkdqvksa dks [kk| lkexzh] oL=]
lapkj lk/ku] ifjogu vkSj vU; oLrqvksa dk LosPN;k lEHkj.k djuk (
¼N%½ fdlh vigj.kdrkZ ;k O;igj.kdrkZ dks nh tkus ds fy, fQjkSrh dh /kujkf”k r;
djus esa e/;LFkrk djuk ;k mUgsa fQjkSrh dh /kujkf”k dk Hkqxrku fd;s tkus ds fy,
izfrHkw gksuk (
¼lkr½ MdSrh Mkyus ds fy, rS;kjh djus okys ;k MdSrh Mkyus ds iz;kstu ds fy, bdV~Bk
gq, O;fDr;ksa ds fy;s ;k MdSrh Mkyus ds i”pkr~ bdV~Bk gq, Mkdq vksa ds fy,
xqIrpjh djuk(
¼vkB½ Åij mfYyf[kr leLr ;k dksbZ vijk/k djus okys O;fDr;ksa ls ykHk izkIr djukA
THE UTTAR PRADESH DACOITY AFFECTED AREAS ACT, 1983
[U.P. ACT NO. 31 OF 1983]
(As passed by the Uttar Pradesh Legislature )
to make provision for specifying certain offences in the dacoity affected areas of the
Uttar Pradesh in order to curb effectively the commission of scheduled offences and to make
provision for punishment and speedy trial thereof and for the attachment of properties
acquired through the commission of such offences and for matters connected therewith or
incidental thereto.
WHEREAS, for curbing the menace of org anized and unorganized gangs of dacoits
effectively, it is essential to break the chain of vested interests assisting, or associated with,
such gangs and to curb and control them effectively;
AND, WHEREAS, it is essential to provide for more stringent punishments for
certain scheduled offences in the areas affected by dacoity ;
AND, WHEREAS, huge properties are being held through the commission of
scheduled offences in the names of relatives, associates and con fidants of the dacoits and it
is necessary to provide for attachment and confiscation of such properties;
IT IS HEREBY enacted in the Thirty -fourth Year of the Republic of India as
follows-
CHAPTER – I
Preliminary
Short title,
extent and
commencement
1. (1) This Act may be called the Uttar Pradesh Dacoity Affected Areas Act, 1983
(2) It extends to the whole of Uttar Pradesh.
(3) It shall be deemed to have come into force on October 22, 1981.
Definitions 2. In this Act,-
(a) "dacoity affected area" means an area d eclared as such under section
3;
(b) "scheduled offence" in relation to a dacoity affected area means an
offence, specified in the schedule to this Act, being an offence committed by
a scheduled offender;
(c) "scheduled offender" means a person who commits or has committed
or is accused of committing or attempt to commit dacoity or robbery as such
or being so connected with scheduled offence as to form part of the same
transaction, whether such offence has occurred at tbe same tim e and place or
at different times and places;
(d) "Sessions Judge", in relation to a dacoity affected area, means --
(i) where such area consists of a district or part thereof, the
Sessions Judge exercising jurisdiction in such district or part, as the c ase
may be ;
[The Uttar Pradesh Dacoity Affected Areas Act, 1983] [Section 3-5]
(ii) where such area consists of two or more districts or parts
thereof, such Sessions Judge, as may be specified by the High Court, in
this behalf for exercising jurisdiction in that area ;
(e) "Special Court" means a court constituted under section 5;
(f) "Special Judge" means a Judge appointed under sub -section (2) of
section 5 to preside over a Special Court ;
(g) words and expressions, used, but not defined in this Act and defined
in the Code of Criminal Procedure, 1973, shall have the meanings assigned
to them in that Code.
CHAPTER II
Dacoity affected areas and Constitution of Special Courts
Declaration of
dacoity affected
area
3. If on receiving the report of a police officer or other information in respect
of the incidence of the scheduled offences in a district or districts or a part
or parts thereof, the State Government considers that a situati on has arisen
in which the area covered by such district o r districts or a part or, parts
thereof should be declared to be a dacoity affected area for the purpose of
this Act. The State Government may, by notification, declare such area to
be a dacoity affected area.
Person assisting
the police to be
public servant
4. (1) A person who assists the police in giv ing information, or is engaged to
assist the police for giving information r elating to the commission of a
scheduled offence or in the investigation of the commission of such offence
shall, for the pur poses of this Act, be deemed to be public servant within
the meaning of section 21 of the Indian Penal Code.
(2) A certificate, by the Superintendent of Police to the effect that th e person
mentioned therein is a person who assists or i s engaged to assist the police
for the purposes specified in sub -section (1), shall be conclusive proof of
the facts stated therein.
Constitution of
Special Courts
5. (1) For the purposes of speedy trial of scheduled offences committed in a
dacoity affected area, the St ate Government may, in consultation with the
High Court, constitute, by notification, as many special courts as may be
necessary in or in relation to such dacoity affected area or areas as may be
specified in such notification.
(2) A Special Court shall consist of a single judge, who shall be appointed by
the High Court from amongst the serving Sessions Judges or Additional
Sessions Judges.
Explanation-- In this sub -section, the words “ appoint” shall have the meaning
assigned to it in the Explanation to section 9 of the Code of Criminal
Procedure, 1973.
[The Uttar Pradesh Dacoity Affected Areas Act, 1983] [Section 6-7]
Jurisdiction of
Special Courts
6. (1) Notwithstanding anything contained in the Code of Criminal Procedure,
1973 or any other law for the time being in force, a scheduled offence shall
be triable only by a special Court.
(2) In trying any scheduled offences a Special Court may also try any offence
other than such offence with which a scheduled offender may be charged at
the same trial under any law for the time being in force.
Procedure and
powers of
Special Courts
7. (1) A Special Court may take cognizance of any scheduled offence,-
(a) upon receiving a complaint of facts which constitute such
offence;
(b) upon a police report of such facts ;
(c) upon information received from any person other than a police
officer, or upon its own knowledge that such offence has been committed :
Provided that all cases triable by a Special Court under thi s Act,
pending before any Cour t immediately before the date of the
commencement of this Act in a dacoity affected area, shall stand
transferred to the Special Court having jurisdiction over such cases and
shall be dealt with and disposed of in accordance with the provisions of this
Act.
(2) A Special Court shall, while trying a scheduled offence, so far as may be,
follow the procedure provided by the Code of Criminal Procedure, 1973 for
trial of sessions cases :
Provided that the Special Court may, wherever necessary, perform
the funct ions of a Magistrate under section 207 of the said Code and
proceed to try the case as if the case had been committed to Court of
Sessions for trial under the provisions of such Code.
(3) Save as otherwise expressly provided in this Act, the provisions o f the
Indian Evidence Act, 1872 and the Code of Criminal Procedure, 1973 shall,
in so far as they are not inconsistent with the provisions of this Act, apply
to the proceedings before a Special Court and for the purposes of the
provisions of the said Code, the Special Court shall be deemed to be a
Court of Sessions and the person conducting the prosecution before a
Special Court shall be deemed to be a public prosecutor.
(4) A Special Court may, with a view to obtain the evidence of any person
supposed to have been directly or indirectly concerned in or privy to any
scheduled offence, tender a pardon to such person on condition of his
making a full and true disclosure of the whole circumstances within his
knowledge relating to the offence and to every other person concerned
whether as principal or abettor in the commission thereof and any pardon
so tendered shall for the purposes of section 308 of the said Code, be
deemed to have been tendered under section 307.
(5) A Special Court may pass upon any accused person convicted by it any
sentence authorised by law for the punishment of offence of which such
person is convicted.
[The Uttar Pradesh Dacoity Affected Areas Act, 1983] [Section 8-10]
Jurisdiction of
Special Courts
8. Notwithstanding anything co ntained in the Co de of Criminal Procedure,
1973-
(a) all offences under this Act, shall be triable only by the Special
Courts constituted fo r the area in which the offence has been committed or
where there are more Special Courts than one for such area, by such one of
them as may subject to any general or special order of the High Court be
specified in this behalf by the Sessions Judge;
(b) where the office of the Special Judge is vacant or a Special Judge
is absent or unable to act, the Sessions Judge may subject to any general or
special order of the High Court dispose of or make arrangements for the
disposal by an Additional or Assistant Sessions Judge or if there be no
Additional or Assistant Sessions Judge, by the Chief Judicial Magistrate, of
any urgent application, which is or may be made or pending before such
Special Judge every such Judge or Magistrate shall have jurisdiction to deal
with any such application.
Transfer of
cases
9. The provisions of section 406, 407 and 408 of the Code of Crimina l
Procedure, 1973 shall mutatis mutandis apply for the transfer of cases from
one Special Court to another Special Court.
Special
Provisions
regarding bail
10. Notwithstanding anything contained in the Code of Criminal Procedure,
1973, no person accused or convicted of a scheduled offence shall, if in
custody, be released on bail or on his own bond, unless—
(a) the prosecution has been given an opportunity to oppose the
application for bail; and
(b) where the prosecution opposes the application for bail, the Court
is satisfied that there are reasonable grounds for believing that he is not
guilty of such offence :
Provided that a person accused of a scheduled offence, who has been
in custody for a total period of one hundred and eighty days, may be
released on bail, subject to such condition as the Court may think fit to
impose :
Provided further that no such person, as is referred to in the preceding
proviso, shall be so released --
(i) if he had been previously convicted of an offence punishable
with death, imprisonment for life or imprisonment for seven years or
more; or
(ii) if he had been previously convicted on two or more
occasions of a non- bailable and cognizable offence; or
(iii) if he has committed a breach of any of the conditions of the
bail subject to which he was released.
[The Uttar Pradesh Dacoity Affected Areas Act, 1983] [Section 11-15]
Special
provisions
regarding
custody after
arrest
11. (1) The provisions of clause (a) of the proviso to sub -section (2) of
section 167 o f the Code of Criminal Procedure, 1973 shall, in respect of a
scheduled offence, apply with the modification as if a reference to one
hundred and eighty days were substituted for the reference to ninety days.
(2) The provisions of clause (b) of the proviso to sub-section (2) of section 167
of the Code of Criminal Proce dure, 1973 shall not apply to a person who is
arrested for the commission of a sche dule offence if such person had been
after such arrest produced before a Magistrate and the initial order for
detention of such person in custody had been made by the Magistrate before
whom he was so produced and the Investigating Officer for reasons to be
recorded in writing considers that it is not expe dient in the interest of public
order to produce such person before the Magistrate.
CHAPTER III
Offences and Penalty
Punishment for
offence against
public servant
12. Whoever commits a scheduled offence against the person of a public
servant or against the person of a member of his family shall, --
(a) i f such offence is punishable with death or imprisonm ent for life
under the Indian Penal Code be punished with the puni shment provided for
the offence in the said Code; and
(b) in other cases be punished with imprisonment which may extend to
ten years and with fine.
Explanation-- For the purposes of this section and section 13, a member
of family of a public servant shall mean his parents, spouses, sons and
daughters, grandsons and grand -daughters and great grand sons and great -
grand daughters and thei r spouses and shall include a person dependent
on and residing with such public servant.
Reasons to be
recorded for not
awarding
punishment of
death
13. Notwithstanding anything contained in sub -section (3) of section 354
of the Code of Criminal P rocedure, 1973, when the conviction under this
Act is for the murder of more than one person or murder of a public servant
or a member of his family and where the sentence of death is not awarded,
the judgment shall state the special reasons for not awardi ng the death
sentence.
Punishment for
scheduled
offences
generally
14. A person who commits a scheduled offence shall, if no specific punishment
is provided for that offence in the Indian Penal Code and that offence is also
not punishable under section 12 be punished with imprisonment which may
extend to ten years and with fine.
Punishment for
possessing
property not
satisfactorily
accounted for
15. Where a person living in a dacoity affected area is found to be in possession
of property in that ar ea or elsewhere in Uttar Pradesh for which he can not
satisfactorily account for and which has been acquired by or as a result of he
commission of a scheduled offence shall be punished with imprisonment
which may extend to seven years and with fine.
[The Uttar Pradesh Dacoity Affected Areas Act, 1983] [Section 16-19]
Minimum period
of Imprisonment
16. Notwithstanding anything contained in sections 14 and 15 or any other law
for the time being in force the minimum punishment for a scheduled
offence shall be imprisonment for three years.
CHAPTER IV
Attachment and Release of Property
Attachment of
property
17. (1) If the District Magistrate has reason to believe that a person living
in a dacoity affected area has committed an offen ce punishable under
section 15 he may make a declaration to that effect and or der attachment of
the property in respect of which such off ence is believed to have been
committed.
(2) The provisions of the Code of Criminal Procedure, 1973 shall, mutatis
mutandis, apply to every attachment made under sub-section (1).
(3) Notwithstanding anything contained in the Code of Criminal Procedure,
1973 the District Magistrate may appoint an Administrator of any property
attached under sub -section (1) and the Administrator shall have all the
powers to administer such property in the best interest thereof.
(4) The District Magistrate may provide police help to the Administrator
for proper and effective administration of such property.
(5) The expenses incurred on the administrat ion of the property, including the
expenses relating to police help under sub -section (4) shall be a charge on
the property concerned.
Release of
property
18. (1) When the property is attached unde r section 17, the owner there of may,
within three mont hs from the date of knowledge of attachment, make a
representation to the D istrict Magistrate, showing the circumstances in and
the means by which the property was acquired by him.
(2) If the District Magistrate is satisfied with the representation made under sub-
section (1), he may forthwith release the property from attachment and
thereupon the property alongwith the profits, if any, after deducting all the
expenses charged on the property shall vest in the owner thereof.
Enquiry into the
character of
acquisition of
property by
Special Court
19. (1) If the District Magistrate is not satisfied with the representation
made under section 18, he shall refer the matter with his report to the
Special Court, having jurisdiction for deciding whether the property or any
part there-of was or was not acquired by or as a result of the commission of
a scheduled offence.
(2) On receipt of the reference under sub-section (1), the Special Court shall fix
date for enquiry and give notices thereof to the person making the
representation and the State. On the date so fixed, or on any subsequent date
to which the enquiry may be adjourned, the Special Court shall hear the
parties, receive evidence produced by them, take such further evidence as it
considers necessary and decide the reference.
[The Uttar Pradesh Dacoity Affected Areas Act, 1983] [Section 20-24]
(3) For the purposes of enquiry under sub -section (2), the Special Court
shall have the powers of a Civil Court, while trying a suit under the Code
of Civil Procedure, 1908, in respect of the following matters, namely,-
(a) summoning and enforcing the attendance of any person and
examining him on oath ;
(b) requiring the discovery and production of documents ;
(c) receiving evidence on affidavits;
(d) requisitioning any public record or copy thereof from any Court or
office ;
(e) issuing commissions for examination of witnesses or documents;
(f) dismissing a reference for default or deciding it ex parte ;
(g) setting aside an order of dismissal for default or an order passe d
by it ex parte ;
(h) any other matter which may be prescribed ;
(4) In any proceeding under this section the burden of proving that the
property or any part thereof mentioned in the representation under section
18 was not acquired by or as a result of th e commission of a sc heduled
offence shall be on the person claiming the property notwithstanding
anything contained in the Indian Evidence Act, 1872.
Confiscation of
property
20. If the Special Court finds that the property was acquired by or as a
result of the commission of a scheduled offence, it shall order confiscation
of the said property and shall transmit the records to the Distri ct Magistrate
for execution of its order and in any other case, the property shall be
ordered to be released forthwith.
CHAPTER – V
Appeals
No appeal to the
unless otherwise
provided
21. No order passed and no decision made under this Act shall be appeal -
able except as hereinafter provided.
Appeal from
conviction
22. Any person convicted on a trial held by a Special Court under this Act
appeal to the High Court.
Appeal from
acquittal
23. The State Government may in any case direct the Public Prosecutor to
present an appeal to the High Court from an order of acquittal passed by a
Special Court under this Act.
Appeal against
order under
section 20
24. (1) An appeal shall lie to the High Court against every decision of the Special
Court made under section 20.
(2) In any appeal preferred in the High Court under sub -section (1 ) the High
Court may confir m, reverse, vary or modify the decision or direct that the
matter be re-heard by the Special Court.
[The Uttar Pradesh Dacoity Affected Areas Act, 1983] [Section 25-31]
Provision of
Code of Criminal
Procedure to
apply to appeals
25. The provisions of Chapter XXIX of the Code of Criminal Procedure,
1973, shall mutatis mutandis, apply to every appeal preferred under section
22 or section 23.
CHAPTER VI
Miscellaneous
Bar of
jurisdiction of
Civil courts
26. No civil court shall have jurisdiction i n respect of any matter which the
Special Court is empowered by or under this Act to determine, and no
injunction or interlocutory order interfering with the attachment or
confiscation of the property shall be granted by any court or other authority
in res pect of any action taken or to be taken in pursuance of any power
conferred by or under this Act.
Presumption in
respect of
kidnapping and
abduction
27. In any trial of a scheduled offence under this Act where it is proved that—
(i) the accuse d has kidnapped or abducted any person from d acoity
affected area, it shall be presumed, unless the contrary is proved, that the
accused has kidnapped or abducted such person for ransom;
(ii) the accused has wrongfully concealed or confined any pers on
kidnapped or abducted from dacoity affected area, it shall be presumed,
unless the contrary is proved, that the accused has concealed or confined
such person knowing that such person has been so kidnapped or abducted.
Protection of
action taken in
good faith
28. (1) No suit, prosecution or other legal proceeding shall lie against the State
Government or any officer of the State Government for anything done or
intended to be done in good faith in pursuance of this Act or the rules made
thereunder.
(2) No prosecution against an Administrator appointed u nder sub-section (3) of
section 17 shall be instituted unless previous sanction of the District
Magistrate has been obtained therefor.
Act to have
overriding effect
29. The Provisions of this Act sh all have effect, notwithstanding anything
inconsistent therewith contained in any law for the time being in force.
Power to make
rules
30. The State Government may, by notification, make rules to carry out the
provisions of this Act.
Repeal and
savings
31. (1) The Uttar Pradesh Dacoity Affected Areas (Second) Ordinance, 1983 is
hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the
Ordinance referred to in sub -section (1) shall be deemed to have been done
or taken under this Act as if the provisions of this Act were in force of all
material time.
[The Uttar Pradesh Dacoity Affected Areas Act, 1983] [Schedule]
The Schedule
[See Section 2 (B)]
(i) Offences punishable under sections 216A, 302, 303, 304, 307, 308, 325,
326, 327, 329, 331, 333, 363, 364, 365, 368, 369, 386, 387, 392, 393,
394, 395, 396, 397, 398, 399, 400, 402 and 511 of the Indian Penal Code;
(ii) kidnapping or abducting any person for ransom;
(iii) assembling or making preparation or attempt for kidna pping or abducting
a person for ransom;
(iv) making or mending or performing any part of the process of making or
mending, buying, selling, possessing, disposing of, supplying or carrying
arms or ammunition or explosives for the commission of dacoity ;
(v) voluntarily supplying food materials, clothing’s, means of
communication, transport and other articles to the persons making
preparation for dacoity or assembled for the purpose of committing
dacoity or to the dacoits assembled after the commission of dacoity ;
(vi) mediating in the settlement or standinExcerpt shown. Open the full act in Lexace.