LexThe UTAR PRADESH HABITUAL OFFENDERS' RESTRICTION ACT, 1952
Uttarakhand · state statute
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mRrj izns”k vH;Lr vijk/kh izfrjks/k vf/kfu;e] 1952
¿mRrj izns”k vf/kfu;e la[;k 38] 1952À
THE UTAR PRADESH HABITUAL OFFENDERS' RESTRICTION ACT, 1952
[U. P. ACT No. XXXVIII OF 1952]
99
mRrj izns”k vH;Lr vijk/kh izfrjks/k vf/kfu;e] 19521
¿mRrj izns”k vf/kfu;e la[;k 38] 1952À
mRrj izns”k vf/kfu;e la[;k 42] 1958 }kjk la”kksf/kr
¿mRrj izns”k fo/kku lHkk us fnuakd 25 flrEcj] 1952 bZ0 rFkk mRrj izns”k fo/kku
ifj’kn~ us fnukad 16 vDVwcj] 1952 bZ0 dh cSBd esa Lohd`r fd;k A
^^Hkkjr dk lafo/kku** ds vuqPNsn 201 ds vUrxZr jk’Vªifr us fnukad 10 fnlEcj]
1952 bZ0 dks Lohd`fr iznku dh vkSj mRrj izns”kh; ljdkjh vlk/kkj.k xtV eas fnukad 15
fnlEcj] 1952 bZ0 dks izdkf”kr gqvkAÀ
mRrj izns”k eas vH;Lr vijkf/k;kasa ij dqN izfrjks/k yxkus dh O;oLFkk ds fy;s
vf/kfu;e
;g vko”;d gS fd mRrj izns”k eas vH;Lr vijkf/k;kas ij dqN izfrjks/k yxk;s tk;s
1&& ¼1½ bl vf/kfu;e dk uke mRrj izns”k vH;Lr vijk/kh izfrjks/k vf/kfu;e]
1952 gksxk A
laf{kIr “kh’kZZuke] foLrkj
vkSj izkjEHk
¼2½ ;g lEiw.kZ mRrj izns”k eas izpfyr gksxkA
¼3½ ;g rqjUr izpfyr gksxk A
2&& ¼1½ fo’k; ;k izlax esa dksbZ ckr izfrdwy u gksus ij] bl vf/kfu;e eas %& ifjHkk’kk,a
¼d½ ^^dksM** dk rkRi;Z dksM vkQ fdzfeuy izkslhtj] 1898 ls gS( 1898 dk ,sDV la[;k 5
¼[k½ ^^ftyk eftLVªsV** ds vU rxZr vfrfjDr ftyk eftLVªsV ¼,Mh”kuy
fMfLVªDV eftLVªsV½ vFkok jkT; ljdkj }kjk fo”ks’k :Ik ls bl vf/kfu;e ds v/khu
ftyk eftLVªsV ds dk;ksZa dk lEiknu djus ds fy;s vf/kd`r fd;k x;k izFke Js.k h
dk dksbZ vU; eftLVªsV Hkh gS (
¼x½ ^^vH;Lr vijk/kh** ¼ habitual offender½ dk rkRi;Z ,sls O;fD r ls gS ]
ftls bl vf/kfu;e ds izpfyr gksus ls iwoZ ;k i'pkr ~ vuqlwph esa mfYyf[kr ¼ set
forth½ fdlh ,d ;k vU; vi jk/k ds fy;s de ls de rhu i`Fkd& i`Fkd voljksa
ij ekSfyd vof/k ds dkjkokl ¼ substantive term of imprisonment ½ dk n.M
fn;k x;k gks] vkSj ,slk dkjkokl dk n.M vihy vFkok iqujh{k.k eas fujLr ¼ set
aside½ u dj fn;k x;k gks(
¼?k½ ^^izfrjks/k vkKk** ¼order of restriction½ dk rkRi;Z /kkjk 3 esa mfYyf[kr
izdkj dh vkKk ls gS(
¼³½ ^^fu;r** ¼ prescribed½ dk rkRi;Z bl vf/kfu;e ds v/khu cuk;s x;s
fu;eksa }kjk fu;r ls gS (
¼p½ ^^cLrh** ¼ settlement½ dk rkRi;Z /kkjk 11 ds v/khu LFkkfir vFkok
izekf.kr ¼established of certified½ cLrh ls gS (
¼N½ ^^jkT; ljdkj** dk rkRi;Z mRrj izns”k ljdkj ls gS (
1- mn~ns”;kasa vkSj dkj.kkas ds fooj.k ds fy;s fnukad 19 vxLr] 1952 dk ljdkjh vlk/kkj.k xtV nsf[k;s A
100
¿mRrj izns”k vH;Lr vijk/kh izfrjks/k vf/kfu;e] 1952À ¿/kkjk 3&5À
¼t½ bl vf/kfu;e esa iz;qDr ,sls “ kCnkas vkSj inksa ds] ftudh ifjHkk’kk bl
vf/kfu;e esa ugha nh xbZ gS] ogh vFkZ gksaxs tks fd dksM eas muds fd;s x;s gaSA
¼2½ ;fn dksbZ O;fDr lk/kkj.kr% fdlh LFkku ij jgrk gks ;k ogka ij jgus ds fy;s
vius vf/kdkj esssa dksbZ edku j[krk gks rks og lk/kkj.kr% ml LFkku dk fuoklh le>k
tk;sxkA
3&& ¼1½ izfrjks/k vkKk fyf[kr :Ik eas gksxh vkSj mlds }kjk fdlh Hkh O;fDr dks
fuEufyf[kr esa ls ,d ;k vf/kd dk;Z djus ds fy;s dgk tk ldrk gS] vFkkZr~&&
izfrjks/k vkKk
¼d½ fdlh ftys eaas fdlh fufnZ’ V {ks= ds Hkhrj gh viuh xfrfof/k dks
lhfer j[kuk (
¼[k½ ,sls izkf/kdkjh dks vkSj ,slh jhfr ls] tks fu;r dh tk;s] vius fuokl
LFkku vkSj mleas fd;s x ;s rFkk fd;s tkus okys izR;sd ifjorZu dh ;k ogka ls
izR;sd vuqifLFkfr ;k vfHkizsr ¼intended½ vuqifLFkfr dh lwpuk nsuk (
¼x½ ,sls le; rFkk LFkku ij vkSj ,slh jhfr ls ] tks fufnZ’V dh tk;s]
vius vkidks mifLFkr ¼to report himself½ djuk A
¼2½ vkKk esa vU; fooj.k Hkh gksxas] tks fu;r fd;s tk;saA
¼3½ dksbZ Hkh izfrjks/k vkKk mlds tkjh gksus ds fnukad ls rhu o’kZ ds i'pkr~
lizHkko u jgsxh A
4&& ¼1½ ;fn lwpuk feyus ij ftyk eftLVªsV dks larks’k gks tk;s fd dksbZ O;fDr]
tks ml ftys esa lk/kkj.kr% jgrk gks] vH;Lr vijk/kh gS vkSj mlds fo:) izfrjks/k vkKk nh
tkuh pkfg;s] rks og uksfVl }kjk ,sls O;fDr dks ,sls le; vkSj ,sls LFkku ij ] tks fd
uksfVl esa fufnZ’V fd;k x;k tk;s] mifLFkr gksdj vkKk izkIr djus dk vkns”k ns ldrk gS%
izfrjks/k vkKk izkIr djus
dh lwpuk
fdUrq izfrca/k ;g gS fd bl vf/kfu;e eas blls iwoZ fy[kh gqbZ fdlh Hkh ckr ls
ftyk eftLVªsV ds fy;s ;g visf{kr ugha gksxk fd og yxk;s tkus okys izfrjks/kks a dks uksfVl
es fufnZ’V dj nsa A
¼2½ mi/kkjk ¼1½ ds vUrxZr ] ftl O;fDr ds fo:) uksfVl tkjh fd;k x;k gks og
fuEufyf[kr eas ls fdlh vk/kkj ij uksfVl dk izfrokn ¼contest½ dj ldrk gS] vFkkZr~&&
¼d½ fd og uksfVl ds fnukad ij 18 o’kZ ls de mez dk Fkk (
¼[k½ fd mls fn;s x;s dkjkokl ds vfUre n.M dh vof/k dh lekfIr ds
fnukad vkSj uksfVl ds fnuakd ds chp rhu o’kZ ls vf/kd le; O;rhr gks pqdk gS(
¼x½ fd og vH;Lr vijk/kh ¼habitual offender½ ugha gS A
¼3½ dksbZ vU; lwpuk feyus ij ftyk eftLVªsV mi/kkjk ¼1½ ds v/khu tkjh fd;s
x;s uksfVl dks fdlh Hkh le; fujLr dj ldrk gS] fdUrq bl mi/kkjk esa fdlh ckr dk ;g
vFkZ ugha yxk;k tk;sxk fd og ml O;fDr dks ftlds uke uksfVl tkjh fd;k x;k gks] ;g
vf/kdkj nsrh gS fd og mi/kkjk ¼ 2½ esa mfYyf[kr vk/kkjksa ls fHkU u fdlh vk/kkj ij uksfVl
dk izfrokn dj ldrk gSA
5&& ml fLFkfr esa tc fdlh ,sls O;fDr dk] ftlds fo:) /kkjk 4 dh mi/kkjk
¼1½ ds v/khu uksfVl tkjh fd;k tk pqdk gks] irk u py jgk gks vFkok og uksfVl u ysrk
gks vFkok uksfVl m fpr jhfr ls rkehy gks tkus ds Ik”pkr~ og lEc) ftyk eftLVªsV ds
le{k mifLFkr u gksrk gks] rks ftyk eftLVªsV dksM ds v/;k; 6 ds mica/kksa ds vuqlkj
dk;Zokgh djsxk ekuks mDr uksfVl mDr dksM ds v/khu tkjh fd;k x;k okjaV Fkk A
mifLFkfr ds fy;s ck/;
djus dh izfdz;k
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¿mRrj izns”k vH;Lr vijk/kh izfrjks/k vf/kfu;e] 1952À ¿/kkjk 6&10À
6&& ¼1½ ;fn lEc) O;fDr }kjk izLrqr dh xbZ vkifRr;kas ij] ;fn dksbZ] gks vkSj
,slh tkap djus ds i' pkr~] ftls og mfpr le>s ftyk eftLVªsV dks ;g Kkr gks fd og
uksfVl ds fnukad ij vBkjg o’kZ ls de mez dk gks vFkok tSlk fd Åij crk;k tk pqdk
gS] rhu o’kZ ls vf/kd dh vof/k O;rhr gks pqdh gS vFkok og vH;Lr vijk/kh ¼ habitual
offender½ ugha gks rks og mDr uksfV l dks mRlftZr ¼ discharge½ dj nsxk vkSj ;fn ,slk
O;fDr /kkjk 5 ds v/khu dh xbZ fdlh Hkh dk;Zokgh ds vuqlkj vfHkj{kk ¼ custody½ eas gks rks
mls rqjUr eqDr dj nsus dk funZZs”k djsxkA
Lkwpuk ¼uksfVl½ dh
lquokbZ vkSj vkKk dh
rkehy
¼2½ ;fn mi/kkjk ¼1½ ds v/khu uksfVl fujLr u fd;k tk; rks ftyk eftLVªsV
mlds fo:) izfrjks/k vkKk ns nsxkA
7&& izfrjks/k vkKk nsrs le; ftyk eftLVªsV fuEufyf[kr ckrksa ij fopkj djsxk & izfrjks/k vkKk nsrs le;
fopkj.kh; rF;
¼1½ mu vijk/kksa dk izdkj ] ftuds fy;s vH;Lr vijk/kh vfHk”k Lr ¼convict½ gqvk
Fkk vkSj os ifjfLFkfr;ka] ftueas os vijk/k fd;s x;s gksa(
¼2½ vH;Lr vijk/kh dk orZeku dke ;k is”kk(
¼3½ ml {ks= dh mi;qDrrk] ftleas mldh xfrfof/k lhfer dh tkus okyh gks( vkSj
¼4½ ,slh jhfr] ifjfLFkfr;ka rFkk “krsZa] ftuds vuqlkj jkT; ljdkj] ,sls vH;Lr
vijk/kh ds] ftlds fo:) /kkjk 6 dh mi/kkjk ¼2½ ds vUrxZr izfrjks/k vkKk tkjh dh xbZ gks]
jkstxkj dh O;oLFkk djsxhA
8&& ¼1½ ftyk eftLVªsV }kjk nh xbZ izfrjks/k vkKk eas le;≤ ij ifjorZu
;k la”kks/ku dj ldrk gS vkSj vH;Lr vi jk/kh dk izkFkZuk&i= izkIr gksus ij] fdlh vU;
ftys ds ftyk eftLVªsV dh lgefr ls mldks ,sls vU; ftys eas viuk fuokl LFkku
ifjofrZr dj ysus dh vuqKk ns ldrk gS A
izfrjks/k vkKk dk la’kks/ku
¼2½ ml fLFkfr eas tc fdlh vH;Lr vijk/kh dks mi/kkjk ¼1½ ds v/khu fdlh vU;
ftys eas viuk fuokl LFkku ifjofrZr djus dh vuqKk nh xbZ gks rks ,sls vU; ftys dk
ftyk eftLVªsV izfrjk ss/k dh vkKk dks ifjofrZr ;k la” kksf/kr] tSlk Hkh og vko”;d le>s]
dj ldrk gS] fdUrq ,sls leLr ifjorZu ;k la”kks/ku fuokl LFkku eas ifjorZu fd;s tkus ds
le; ls gh lizHkko gksaxs u fd mlls iwoZA
9&& ;fn dksbZ vH;Lr vijk/kh] ftlds fo:) /kkjk 6 ds v/khu izfrjks/k vkKk nh
x;h gks] /kkjk 8 dh mi/kkjk ¼1½ ds v/khu nh x;h fdlh vkKk ds vuqlkj viuk fuokl
LFkku fdlh vU; ftys esa ifjofrZr djsa] rks ,sls vH;Lr vijk/kh ds laca/k esa v U; ftys ds
ftyk eftLVªsV dks ogh vf/kdkj izkIr gksxsa] tks ml ftys ds ftyk eftLVªsV dks Fks] ftlus
vkjfEHkd vkKk nh FkhA
vH;Lr vijk/kh dk
izotu ¼migration½
10&& ftyk eftLVªsV fu;r jhfr ls vkSj fu;r fojkeksa ¼ intervals½ ij ,sls lHkh
vH;Lr vijkf/k;ksa ds e keyksa dk nks vl sljksa dh lgk;rk ls iqufoZyksdu ¼ review½ dj
ldrk gS] ftu ij /kkjk 6 ds v/khu izfrjks/k vkKk rkehy dh x;h gks] bl ckr d s fu”p;
djus ds fy;s fd mu ij yxk;s x;s izfrjks/kksa dks gVk;k tkuk okaNuh; gS ;k ugha %
iqufoZyksdu ¼review½
fdUrq izfrca/k ;g gS fd igyk iqufoZyksdu izfrjks/k vkKk ds fnukad ls rhu ekl ds
Hkhrj gh gksxkA
102
¿mRrj izns”k vH;Lr vijk/kh izfrjks/k vf/kfu;e] 1952À ¿/kkjk 11&16À
11&& ¼1½ jkT; ljdkj vH;Lr vijkf/k;ksa ¼ habitual offenders½ dks lq/kkjus ds
fy;s vkS|ksfxd] d`f’kd ;k vU; cfLr;ka ¼ industrial,agricultural or other settlemen ts½
LFkkfir dj ldrh gS vkSj mUgsa cuk;s j[k ldrh gS A
lq/kkjd
cfLr;ksa(reformatory
settlement) vkfn dh
LFkkiuk
¼2½ jkT; ljdkj] fdlh Hkh ,slh cLrh dks] ftldk izca/k futh O;fDr;ksa ds gkFk esas gks]
vH;Lr vijkf/k;ksa dh HkrhZ ds fy;s mi;qDr izekf.kr dj ldrh gSA
12&& ¼1½ ;fn ,slh vof/k dh lekfIr ds iwoZ] ftlds fy;s /kkjk 6 ds v/khu
izfrjks/k vkKk nh x;h gks] fdlh Hkh le; ftyk eftLVªsV dk ;g er gks fd mDr vof/k
dks c<+k;k tkuk vko”;d gS] rks og lEc) O;fDr dks blds fo:) dkj.k crkus dk volj
nsus ds ckn] mls le;≤ ij bruk c<+k ldrk gS fd dqy vof/k dk ;ksx rhu o’kZ ls
vf/kd u gksA
izfrjks/k vkKk vkfn ;k
cLrh esa Bgjus dh vof/k
dk c<+k;k tkuk
¼2½ mi/kkjk ¼1½ ds v/khu dk;Zokgh nks vlsljksa dh lgk;rk ls gksxh A
13&& ¼1½ ftyk eftLVªsV /kkjk 10 ds v/khu izfrjks/k dks gVkus ;k mlesa vU;
izdkj la”kks/ku djus ;k mls tkjh j[kus dh vFkok /kkjk 12 ds v/khu vof/k c<+kus dh vkKk
nsus ls iwoZ izR;sd vlslj ls viuh jk; ekSf[kd :Ik esa izdV djus ds fy;s d gsxk vkSj bl
iz;kstu ls ,sls iz”u iwN ldrk gS] tks mldh jk; ekywe djus ds fy;s vko”;d gksA ,sls
lc iz”u vkSj muds mRrj vfHkfyf[kr fd;s tk;sxsa A
vlsljksa dh jk;
¼2½ blds ckn ftyk eftLVªsV viuh vkKk nsxk fdUrq ,slk djus esa og vlsljksa dh
jk; ekuus ds fy;s ck/; ugha gksxk A
14&& vlslj ,slh ;ksX;rk ds gksxsa vkSj ,slh jhfr ls pqus vkSj fu;qDr fd;s
tk;sxsa] tks fu;r dh tk;A
vlsljska dh ;ksX;rk vkSj
fu;qfDr
15&& ¼1½ ;fn dksbZ O;fDr ] ftlds fo:) izfrjks/k vkKk tkjh dh x;h gks vkSj
,slh vkKk lizHkko gks] ,slh vkKk ;k fu;e kas ds mica/kksa dk mYya?ku djsxk rks /kkjk 16 ds
v/khu muds fo:) dh tkus okyh vU; dk;Zokgh ds vfrfjDr mls cLrh ls ckjg ekl ds
fy;s ;k ,sls vf/kd le; ds fy;s tks rhu o’kZ ls vf/kd u gks vkSj ftls eftLVªsV fuf”pr
djsa] vkls/k ¼confinement½ dk n.M fn;k tk ldrk gS A
izfrjks/kkKk ;k fu;eksa ds
Hkax fd;s tkus ij n.M
¼2½ dksM esa fdlh Hkh ckr ds gksrs gq;s] dksbZ Hkh izFke Js.kh dk eftLVªsV mi/kkjk ¼1½
ds v/khu cLrh eas rhu o’kZ rd ds vkls/k dk n.M ns ldrk gSA
¿16&& ;fn dksbZ O;fDr] ftlds fo:) izfrjks/k vkKk ;k /kkjk 15 ds v/khu fdlh
cLrh eas vkls/k dh vkKk nh x;h gks&&
mu vH;Lr vijkf/k;ksa dk
fxj¶rkj fd;k tkuk tks
fu;r lhekvksa ;k cfLr;ksa
ds ckgj ik;s tk;s
¼d½ fcuk vkKk ;k izos” k&i= ¼ikl½ ds] ftls fu;r fd;k x;k g ks] ,slh
cLrh ;k ,sls {ks= dh lhekvksa ds] ftlds Hkhrj mldh xfrfof/k lhfer dh x;h gks]
ckgj ;k ,sls LFkku esa ;k ,ssls le; ij ftlds fy;s mlds izos” k&i= ¼ikl½ dh
“krksZa ds vuqlkj vuqefr u gks] ik;k tk;s] ;k
103
¿mRrj izns”k vH;Lr vijk/kh izfrjks/k vf/kfu;e] 1952À ¿/kkjk 17&20À
¼[k½ fdlh cLrh ls fudy Hkkxs ;k NksM+ ns rks fcuk fdlh okjaV ds fdlh
iqfyl vf/kdkjh ;k cLrh ds fdlh ,sls deZpkjh }kjk] tks j kT; ljdkj dh fdlh
lkekU; ;k fo” ks’k vkKk }kjk bl ckr ds fy;s vf/kd`r fd;k x;k gks] fxj¶rkj
fd;k tk ldrk gS] vkSj fdlh izFke Js.kh ds eSftLVªsV ds lEeq[k m ifLFkr fd;k
tk ldrk gS] tks bl vf/kfu;e ds vuqlkj m lds fo:) dk;Zokgh djus ds
mn~ns”; ls mls ,sls {ks= ;k cLrh esa tS lh Hkh fLFkfr gks] gVk;s tkus dh vkKk
nsxkAÀ1
17&& jkT; ljdkj dh iwoZ vuqefr ls ftyk eftLVªsV fdlh vH;Lr vijk/kh dks
,d cLrh ls gVkdj nwljh cLrh eas Hkst ldrk gS A
vH;Lr vijk/kh dk
LFkkukUrj.k
18&& dksM ds v/;k; 20 ds mica/k] tgak rd gks lds] bl vf/kfu;e dh /kkjk 4]
6 vkSj 12 ds v/khu O;ogkjksa ¼ proceedings½ ij mlh izdkj ykxw gk asxs] tSlk fd os fdlh
lEeu ds O;ogkjksa ¼summons case½ dh fLFkfr eas ykxw gksrs gSaA
izfdz;k
19&& fuEufyf[kr ds v/khu fdlh dk;Zokgh esa nh x;h vkKk ds fo:) dksbZ
vihy ugha gks ldsxh %&&
U;k;ky;ksa ds vf/kdkj
{ks=ksa dk ckf/kr fd;k
tkuk
¼d½ /kkjk 6] ;k
¼[k½ /kkjk 8 dh mi/kkjk ¼1½ ;k ¼2½] ;k
¼x½ /kkjk 9] 10 vkSj 12] ;k
¼?k½ vH;Lr vijk/kh dks ml {ks= esa] ftlds Hkhrj mldh xfrfof/k lhfer
dh x;h gks ;k ml cLrh esa] tgka mls j[ks tkus dh vkKk nh x;h gks] ig q¡pkus ds
laca/k eas /kkjk 16 ds v/khu (
vkSj ,slh vkKk vfUre gksxh vkSj mlds laca/k esa fdlh U;k;ky; eas
vkifRr ugha dh tk ldsxhA
20&& ¼1½ jkT; ljdkj] ljdkjh xtV es a foKfIr }kjk vkSj iwoZ izdk”ku dh “ krZ
ds v/khu] bl vf/kfu;e ds iz;kstuksa dks dk;kZfUor djus ds fy;s fu;e cuk ldrh gSA
fu;e
¼2½ fo”ks’kdj vkSj iwoZ xr vf/kdkj dh O;kidrk dks ckf/kr u djrs gq, ,sls fu;eksa
esa fuEukafdr ds fy;s O;oLFkk dh tk ldrh gS &&
¼,d½ /kkjk 4 ds v/khu uksfVl dk vkdkj ¼QkeZ½ (
¼nks½ ,sls {ks=] ftleas fdlh vH;Lr vijk/kh dh xfrfof/k lhfer dh tk;s
vkSj mu izfrjks/kksa dk izdkj ftudk ikyu djuk ,s ls O;fDr;ksa ds fy;s vko”;d
gksxk(
¼rhu½ NqV~Vh dh “ krsZa vkSj izos” k&i=ksa dk :Ik] vkSj “krsZa ftuds v/khu
vH;Lr vijkf/k;ksa dks ,sls {ks=] ftuds Hkhrj mudh xfrfof/k lhfer dj nh xbZ gks
;k ,slh cLrh] ftleas os j[ks x;s gksa] NksM+us dh vuqefr nh tk ldrh gS (
¼pkj½ ,sls vH;Lr vijkf/k;ksa dks ftuds fo:) izfrjks/k vkKk nh x;h gksa]
f“kuk[r dk izek.k&i= nsuk] vkSj ifjfLFkfr;ka ftueas mUgsa bl izdkj ds izek.k&i=kas
dh tkap ds fy;s izLrqr djuk iM+sxk (
¼ikap½ cfLr;ksa dk dk;Z lapkyu] izca/k] fu;a=.k djuk rFkk mudh
ns[k&js[k (
1- m0iz0 vf/kfu;e la[;k 42] 1958 dh /kkjk 3 }kjk izfrLFkkfir A
104
¿mRrj izns”k vH;Lr vijk/kh izfrjks/k vf/kfu;e] 1952À ¿/kkjk 21À
¼N%½ ,slh cfLr;ksa ds izekf.kr djus dh jhfr vkSj “krsZa] ftudk izcU/k futh
:Ik ls fd;k tkrk gks (
¼lkr½ vH;Lr vijkf/k;ksa dks cLrh eas HkrhZ djuk] ogka ls mUgs eqDr djuk
rFkk bl laca/k esa vuqlj.k dh tkus okyh izfdz;k (
¼vkB½ “krsZa vkSj ifjLFkfr;ka] ftuds v/khu vH;Lr vijk/kh ds dqVqEc ds
lnL;ksa dks cLrh esa muds lkFk Bgjus dh vuqKk nh tk;s (
¼ukS½ vuq”kklu laca/kh dk;Zokgh] tks fdlh cLrh ls fudy Hkkxus dk iz;Ru
djus okys vFkok fdlh vU; izdkj ls le; fo”ks’k ij izpfyr fu;eksa dk mYya?ku
djus okys O;fDr;ksa ij ykxw gkasxh (
¼nl½ vlsljksa dks cqykuk vkSj mudks ;kaf=d rFkk nSfud HkRrk nsuk (
¼X;kjg½ izfrjks/k vkKkvksa dk vfHkys[k j[kus ds fy;s jftLVj (
¼ckjg½ vaxqyh Nki yssus dh jhfr ( vkSj
¼rsjg½ ,sls fo’k;] tks fu;r fd;s tk;a ;k fu;r fd;s tkus okys gksaA
21&& le; fo”ks’k ij izpfyr fdlh fof/k ds v/khu izfrjks/k ¼ restriction½ ;k
vojks/k ¼detention½ dh vkKk nsus ds laca/k esa fdlh leFkZ izkf/kdkjh ds v f/kdkjksa ij bl
vf/kfu;e ds v/khu nh gqbZ fdlh ckr dk izHkko ugha iM+sxk vkSj bl vf/kfu;e ds v/khu nh
x;h izfrjks/k vkKk ;k cLrh eas j[kus dh dksbZ vkKk] tgka rd fd og ,slh vU; fof/k ds
v/khu leFkZ izkf/kdkjh }kjk nh x;h fdlh vkKk ls vlaxr gks rc rd] vizo` Rr
¼inoperative½ le>h tk;sxh tc rd fd ,slh nwljh fof/k ds v/khu nh x;h vkKk lizHkko
jgsa A
viokn
vuqlwph
¿/kkjk 2 dh mi/kkjk ¼1½ dk [k.M ¼x½ nsf[k;sÀ
/kkjk;sa bafM;u ihuy dksM ds vUrxZr vijk/k
231 tkyh flDds cukuk ¼counterfeiting coins½ A
232 tkyh Hkkjrh; flDds cukuk ¼counterfeiting Indian coins½ A
233 tkyh flDds cukus ds fy;s midj.k dk fuekZ.k] dz; ;k fodz; A
234 tkyh Hkkjrh; flDds cukus ds fy;s midj.k dk fuekZ.k] dz; ;k fodz;A
235 tkyh flDds cukus ds dke esa ykus ds fy;s midj.k ;k lkexzh dks viu s
dCts eas j[kuk A
239 ,sls flDds dk viZ.k ¼delivery½] tks bl tkudkjh ds lkFk dCts eaas gks fd
og tkyh gS A
240 ,sls Hkkjrh; flDds dk viZ.k] tks bl tkudkjh ds lkFk dCts eaas gks fd og
tkyh gS A
242 fdlh ,sls O;fDr }kjk fdlh tkyh flDds dk dCts esa j[kk t kuk] ftls
flDdk izkIr gksus ij ;g ekywe gks x;k gks fd og tkyh gSA
105
¿mRrj izns”k vH;Lr vijk/kh izfrjks/k vf/kfu;e] 1952À ¿vuqlwphÀ
243 fdlh ,sls O;fDr }kjk Hkkjrh; flDdk vius dCts esa j[kk tkuk ] ftls
flDdk izkIr gksus ij ;g ekywe gks x;k gks fd og tkyh gS A
302 gR;k ¼murder½ A
304 n.Muh; uj gR;k ¼culpable homicide½ tks uj gR;k u le>h tk;s A
307 gR;k djus dk iz;Ru ¼attempt to murder½ A
308 n.Muh; uj gR;k ¼culpable homicide½ djus ds fy;s iz;Ru A
311 Bx gksuk ¼being a thug½ A
326 Hk;kog vL=ksa ;k lk/kuksa ¼dangerous weapons or means½ }kjk LosPNk ls
nqLlg vk?kkr ¼greivous hurt½ igqWpkuk A
327 lEifRr ds fud’kZ.k ¼extortion½ ds fy;s ;k voS/k dk;Z ds fy;s foo”k djus
ds iz;kstu ls LosPNk ls vk?kkr igqWpkuk A
328 dksbZ vijk/k djus ds vfHkizk; ls fo”k bR;kfn }kjk vk?kkr igqWpkuk A
329 lEifRr ds fud’kZ.k ¼extortion½ ds fy;s ;k voS/k dk;Z ds fy;s foo”k djus
ds iz;kstu ls LosPNk ls nqLlg ¼grievous hurt½ vk?kkr igqWpkuk A
333 jkT; deZpkjh dks Mjk /kedk dkj vius drZO;ksa dk ikyu djus ls jksdus
ds fy;s LosPNk ls nqLlg ¼grievous hurt½ vk?kkr igqWpkuk A
363 vigj.k ¼kidnapping½ A
364 tku ls ekjus ds fy;s vigj.k djuk ;k cgdkuk A
365 jgL;iw.kZ rFkk vuqfpr <ax ls fdlh O;fDr dks can djus ds fopkj ls
vigj.k djuk ;k cgdkuk A
369 nl o’kZ ls de o;Lk okys f”k”kq ¼child½ ds “kjhj ls dksbZ oLrq pqjkus ds
vfHkizk; ls mldk vigj.k ¼kidnapping½ A
376 cykRdkj ¼rape½ A
377 vizkd`frd vijk/k ¼unnatural offence½ A
380 fuokl LFkku eas pksjh A
382 pksjh ds iz;sktu ls e`R;q djus] vk?kkr igqWpku s ;k fujks/k ¼ restraint½ eaas
j[kus ds fy;s rS;kjh djus ds i'pkr pksjh A
384 fud"kZ.k ¼extortion½ A
385 fud"kZ.k ds iz;kstu ls O;fDr fo”ks’k dks pksV ¼injury½ dk Hk; fn[kkuk A
386 fud"kZ.k ¼extortion½ ds iz;kstu ls O;fDr fo”ks’k dh e`R;q ;k nqLlg vk?kkr
¼grievous hurt½ dk Hk; fn[kkdj fud"kZ.k ¼extortion½ A
392 ywVekj ¼robbery½ A
393 ywVekj ¼robbery½ djus dk iz;Ru djuk A
394 ywVekj ¼robbery½ eas LosPNk ls vk?kkr igqWpkuk A
395 MdSrh ¼Dacoity½ A
396 gR;k ds lkFk MdSrh A
106
¿mRrj izns”k vH;Lr vijk/kh izfrjks/k vf/kfu;e] 1952À ¿vuqlwphÀ
397 ywVekj ;k MdSrh ftleas e`R;q ;k nqLlg v k?kkr djus dk iz;Ru fd;k
tk;sA
398 ?kkrd vL= ls l”kLr gksdj ywVekj djus ;k MdSrh dk iz;Ru A
399 MdSrh dh rS;kjh djuk ¼preparation for committing dacoity½ A
400 Mkdqvkas ds fxjksg eas gksuk A
402 MdSrh ds iz;kstu ls ,df=r gksuk A
411 pqjkbZ gqbZ lEifRr dks csbZekuh ls xzg.k djuk A
412 MdSrh eas pqjkbZ gqbZ lEifRr dks csbZekuh ls xzg.k djuk A
436 x`g vkfn dks u’ V djus ds vfHkizk; ls vfXu ;k foLQksVd inkFkZ }kjk
vid`R; ¼mischief½ A
457 fdlh ,sls vijk/k d ks djus ds iz;kstu ls ftlds fy;s dkjkokl dk n.M
fn;k tk ldrk gks] jkf= eas pkS;Z x`gkfrdze.k ¼ lurking house trespass ½
;k lsa/k yxkuk ¼ house breaking½ A
458 pksV igqapkus] izgkj djus ;k vuf/kdkj jksd yxkus ¼ wrongful restraint½
ds fy;s rS;kjh djus ds i'pkr jkf= eas pkS;Z x`gkfrdze.k ¼ lurking house
trespass½ ;k lsa/k yxkuk ¼ house breaking½ A
459 pkS;Z x`gkfrdze.k ¼ lurking house trespass ½ ;k lsa/k yxk rs ¼ breaking½
le; fd;k x;k nqLlg vk?kkr A
460 jkf= eas pkS;Z x`gkfrdze.k ¼ lurking house trespass ½ ;k lsa/k yxkus
¼breaking½ ds dk;Z esa la;qDr :Ik ls lEc) lHkh O;fDr n.Muh; gksa] ;fn
mueas ls fdlh Hkh O;fDr }kjk fdlh dh e`R; q gks x;h gks ;k nqLlg pksV
igq¡pk;h x;h gks A
489&d tkyh djasUlh uksV ;k cSad uksV cukuk A
107
THE UTAR PRADESH HABITUAL OFFENDER’S RESTRICTION
ACT, 19521
[U. P. ACT No. XXXVIII OF 1952]
Amended by U. P. Act no. XLII of 1958
[Passed in Hindi by the Uttar Pradesh Legislative Assembly on September 25, 1952 and by the
Uttar Pradesh Legislative council on October 16, 1952.
Received the assent of the president on December 10, 1952, under Article 201 of ‘the
Constitution of India ’ and was published in the Uttar Pradesh Gazette Extraordinary, dated December
15, 1952]
AN
ACT
to make provision for imposing certain restrictions on habitual offenders in Uttar Pradesh
Whereas it is expedient to impose certain restrictions on habitual offenders in Uttar Pradesh;
It is hereby enacted as follows:
Short title,
extent and
commencement
1. (1) This Act may be called the Uttar Pradesh Habitual Offenders' Restriction Act,
1952.
(2) It extends to the whole of Uttar Pradesh.
(3) It shall come into force at once.
Definitions 2. (1) In this Act, unless there is anything repugnant in the subject or context --
(a) "Code" means the Code of Criminal Procedure, 1898 ;
(b) "District Magistrate" includes the Additi onal District Magistrate or
any Magistrate of the First Class specially empowered by the Sta te
Government to perform the functions of the D istrict M agistrate under this
Act;
(c) "habitual offender" means a person who before or after the
commencement o f this Act, has been sentenced to a subs tantive term of
imprisonment, such sentence not having been set aside in appeal or revision,
on not less than three different occasions for one or another of the offences set
forth in the Schedule ;
(d) "order of restriction " means an order of the natur e men tioned in
section 3 ;
(e) "prescribed" means prescribed by rules made under this Act ;
(f) "settle ment" means a settlement, established or certified unde r
section 11 ;
(g) "State Government” means the Government of Uttar Pradesh;
1. For S.O.R., see Gazette, extra, date Aug. 19, 1952.
108
[The Uttar Pradesh Habitual Offenders' Restriction Act, 1952] [Section 3-5]
(h) words and expressions used but not defined in this Act shall have
the meaning assigned to them in the Code.
(2) A person shall be deemed to be ordinarily residing at a place if he ordinarily
lives there or maintains a house therein ready for occupation by him.
Order of
restriction
3. (1) An order of restriction shall be in writing and may require a person to do one
or more of the following things, that is to say-
(a) to restrict his movement to any specified area, within a district ;
(b) to intimate to such authority and in such manner, as may be
prescribed, his place of residence, every change or intended change thereof or
any absence or intended absence therefrom ; or
(c) to report himself at the time and at the place an d i n the manner
specified.
(2) The order shall contain such other particulars as may be prescribed.
(3) No order of restrict ion shall remain in forc e beyond three years from the date
of its making.
Notice to
receive the
order of
restriction
4. (1) If the District Magistrate is, upon information received, satisfied that a person
ordinarily residing in the district is an habitual offender and that an order of
restriction should be passed against him, he may by notice require such person
to appear at such time and place as m ay be specified in the notice to receive
the order :
Provided that n othing hereinbefore contained shall be deemed to
require the District Magistrate to specify in the notice the restriction sought to
be imposed.
(2) The person against whom no tice has been issued under sub section (1) may
contest it on any of the following grounds and no other, namely that- -----
(a) he was less than 18 years of age on the date of notice ;
(b) a period of more than three years has intervened between the date of
notice and the expiry of the term of the last sentence of imprisonment passed
against him;
(c) he is not an habitual offender.
(3) It shall be lawful for the Dis trict Magistrate upon receipt of any addit ional
information to rescind at any time the notice issued under sub-section (1) but
nothing in this sub-section will be construed to entit le the person against
whom notice has b een issued to contest it on any ground other than that
mentioned in sub-section (2).
Procedure to
compel
attendance
5. Where a person against whom a notice has been issued under sub -section (1)
of section 4, is not traceab le, or fails to receive the not ice or after due service
of the notice fa ils to appear before the District Magistrate concerned, the
District Magistrate may proceed in accordance wit h the provisions of Chapter
VI of the Code as if the notice were a warrant issued under the said Code.
109
[The Uttar Pradesh Habitual Offenders' Restriction Act, 1952] [Section 6-10]
Hearing of the
notice and
service of the
order
6. (1) If, after considering the Objections, if any, of the person concerned and
holding such other enquiry as he may think fit , the District Magistrate finds
that he was les s than 18 years of age on the date of notice or that a pe riod of
more th an three years, as aforesaid, had i ntervened, or that he is not an
habitual offender, he shall dis charge the notice, and if such person is in
custody in accordance with any proceeding under section 5 direct him to be
released forthwith.
(2) If the notice is not discharged u nder sub -section (1) the Dis trict Magistrate
shall pass an order of restriction against him.
Factors to be
taken into
consideration
in making
order of
restriction
7. In making an order of restriction , He District Magistrate shall take into
consideration :
(i) the nature of the offences of which the habitual offender was
convicted and the circumstances in which they were committed;
(ii) the present employment or occupation of the habitual offender ,
(iii) the sui tability of the area to which his movements are to be
restricted, and
(iv) the man ner, circumstances and the conditions in which the State
Government shall make provision for the employment of an habitual offen der
against whom an order of res triction has been passed under sub-section (2) of
section 6.
Amendment of
the order of
restriction
8. (1) The District Magistra te may, from time to time, va ry or amend the order of
restriction made by hi m, and he may also, o n the application of the habitual
offender, allow hi m to change his residence to an other distr ict with the
concurrence of the District Magistrate of such other district.
(2) Where an hab itual offender has been allowed to change his residence to
another district under sub-section (1), the Dis trict Magistrate of such other
district may vary or amend the order of res triction as he may deem necessary,
but all such variations Or amend ments shall take effect from the moment o f
change of residence and not earlier.
Migration of
habitual
offender
9. If an habitual offender against whom an order of restriction has been made
under section 6, changes his residence to another dis trict in pursuance of an
order under sub-section (1) of section 8, the District Magistrate of such other
district shall have the same power in regard to the habitual offender as the
District Magistrate who originally made the order.
Review 10. The District Magistrate may in the prescribed manner and at prescribed
intervals, review with the ai d of two assessors, the cases of all habitual
offenders upon whom or ders of restriction have been served under section 6
for ascertaining the desirability of removing the restrictions imposed upon
them :
Provided that the first review shall be held not later than three mont hs
from the date of the order of restriction.
110
[The Uttar Pradesh Habitual Offenders' Restriction Act, 1952] [Section 11-16]
Establishment
of reformatory
settlements,
etc.
11. (1) The State Government may establish and maintain indus trial, agricultural or
other settlements for the purpose of reforming of habitual offenders.
(2) The State Government may also certify any privately managed settlement to
be fit for the reception of habitual offenders.
Extension of
the period of
restriction etc.
or stay in
settlement
12. (1) If at any time before the expiry of the period, for which an order of restriction
has been made under section 6, the District Magistrate is of the opinion that it
is necessary to extend it, he may, after giving an opportunity to the pe rson
concerned to show cause, extend the same from time to time so however that
the total period does not exceed in the aggregate three years.
(2) The proceedings under sub-section (1), shall be with the aid of two assessors.
Opinion of
assessors
13. (1) The District Magistrate shall, before making an order removing or otherwise
modifying or continuing any restr iction under section 10 or extending the
period under se ction 12, require each of the assessors to S tate his opinion
orally and for that pu rpose may ask the assessors such questions as are
necessary to ascertain what their opinions are . all such questions and the
answers to them shall be recorded.
(2) The District Magistrate shall then make his order but in doing so, he shall not
be bound to conform to the opinion of the assessors.
Qualification
and
appointment
of assessors
14. The assessors shall hold such qualification and be s elected and appointed in
such manner as may be prescribed.
Penalties for
breach of
restriction
order or rules
15. (1) Whoever, being a person against whom an order of restriction has been passed
and such order is in force, contravenes any of the provisions of the order or
the rules shall, over and above any action that may be taken against him under
section 16, be punishable with confinement in settlement for 12 months or
such larger term not exceeding three years as the Magistrate may fix.
(2) Notwithstanding anything con tained in the Code, a Magistrate of the first
class may pass a sentence of confinement in settlement under sub-section (1),
for a term up to three years.
[Arrest of
habitual
offenders
found beyond
prescribed
limits or
settlement
16. Whoever being a person against whom an order of restriction. or an order of
confinement in settlement under section 15 has been made- -----
(a) is found, beyond the limi ts of the settlement or area to which his
movements have been restricted, without leave or pass, as may be prescribed,
or in a place or at a time not permitted by the conditions of his pass, or
111
[The Uttar Pradesh Habitual Offenders' Restriction Act, 1952] [Section 17-20]
(b) escapes or departs, fro m a settlement, may be arrested without
warrant by any police officer or any offic ial of the settle ment empowered in
this behalf by a general or special order of the State Government, and may be
taken before a Magistrate of the first class, who shall order him to be removed
to such area or settlement, as the case may be, to be dealt with in accordance
with this Act.]1
Transfer of
habitual
offender
17. An habitual offender may with the previous sanction of the State Government
be transferred from one settlement to another by the District Magistrate.
Procedure 18. The provisions of Chapter XX of the Code shall apply, as far as may be, to the
proceedings under sections 4, 6 and 12 of this Act as they apply to a summons
case.
Jurisdiction of
courts barred
19. No appeal shall lie from an order passed in any proceeding under- --
(a) section 6; or
(b) sub-section (1) or (2) of section 8; or
(c) sections 9, 10 and 12; or
(d) section 16 for the removal of the habitual offender to the area to
which his movements have been restricted or to a settlement in which he has
been ordered to be placed, and the same shall be final and shall no t be
questioned in any court.
Rules 20. (1) The State Government may, by notification in the official Gazette, and subject
to the condition of previous publication, make rules for carrying into eff ect
the purposes of this Act.
(2) In particular and without prejudice to the generality of the foregoing power,
such rules may provide for,-
(i) form of the notice under section 4 ;
(ii) the areas to which the movements of any habitual offender may be
restricted and the nature of the restrictions to be observed by such person;
(iii) the conditions of leave and the form and conditions of passes under
which habitual offenders may be permitted to leave the area to which their
movements have been restricted or the settle ment in which they have been
placed;
(iv) the grant of certificate of id entity to habitual offenders, against
whom an order of restr iction has been made, and the circumstances in which
they shall produce such certificates for inspection;
(v) the working, management, control and supervision of settlements ;
1. Substituted by section 3 of U.P. Act No. 42 of 1958.
112
[The Uttar Pradesh Habitual Offenders' Restriction Act, 1952] [Section 21]
(vi) the conditions and the manner of certifying privately managed
settlements ;
(vii] the admission of habitual offende rs to the settlement, their discharge
there from and the procedure to be followed :
(viii] the conditions and the circumstances under which the members of
family of the habitual offenders may be permitted to stay with him in the
settlement ;
(ix) the discipline to which pe rsons, endeavo uring to escape from any
settlement or otherwise offending against the rules for the time being in force,
shall be subject,
(x) the summoning of assessors and payment of travelling and daily
allowances to them;
(xi) maintenance of the register for keeping a record of th e orders of
restriction;
(xii) the manner of taking finger impressions ; and
(xiii) the matters which are to be and may be prescribed.
Saving 21. Nothing in this Act shall affe ct the powers of any competent authority under
any other law for the time being in force, to make an order of restriction or
detention and any order of restriction or of settlement passed under this Act,
in so far as it may be inconsistent with a ny order m ade by a competent
authority under such other law shall be deemed to be inoperative while the
order under the other law remains in force.
SCHEDULE
[SEE CLAUSE (c) OF SUB-SECTION (1) OF SECTION 2]
Sections Offences under the Indian Penal Code
231 Counterfeiting coin.
232 Counterfeiting Indian coin.
233 Making, buying or selling instrument for counterfeiting coin.
234 Making, buying or selling instrument for counterfeiting Indian coin.
235 Possession of instrument or material for the purpose of u sing the same
for counterfeiting coin.
239 Delivery of coin, possessed with the knowledge that it is counterfeit.
240 Delivery of Indian coin possessed with the knowledge that it is
counterfeit.
242 Possession of counterfeit coin by person who knew i t to be counterfeit
when he became possessed thereof.
113
[The Uttar Pradesh Habitual Offenders' Restriction Act, 1952] [Schedule]
243 Possession of Indian coin by person who knew it to be counterfeit when
he became possessed thereof.
302 Murder.
304 Culpable homicide not amounting to murder.
307 Attempt to murder.
308 Attempt to commit culpable homicide.
311 Being a thug.
326 Voluntarily causing grievous hurt by dangerous weapons or means.
327 Voluntarily causing hurt to extort property or to constrain to an illegal
Act.
328 Causing hurt by means of poison, etc. with intent, to commit an offence.
329 Voluntarily causing grievous hurt to extort property or to constrain to an
illegal Act.
333 Voluntarily causing grievous hurt to deter public servant from his duty.
363 Punishment for kidnapping,
361 Kidnapping or abducting in order to murder.
365 Kidnapping or abducting with intent secretly and wrongfully to confine a
person,
369 Kidnapping or abducting a child under ten years with intent to steal from
its person.
376 Rape.
377 Unnatural offences.
380 Theft in dwelling house, etc.
382 Theft after preparation made for causing death, hurt or restrain in order
to the committing of the theft.
384 Extortion.
385 Putting person in fear of injury in order to commit extortion.
386 Extortion by putting a person in fear of death or grievous hurt in order to
commit extortion.
392 Robbery.
393 Attempt to commit robbery.
394 Voluntarily causing hurt in committing robbery.
395 Dacoity.
396 Docoity with murder.
114
[The Uttar Pradesh Habitual Offenders' Restriction Act, 1952] [Schedule]
397 Robbery or dacoity, with attempt to cause death or grievous hurt.
398 Attempt to commit robber y or dacoity when armed with dead ly
weapons.
399. Making preparation to commit dacoity
400 Belonging to gang of dacoits.
402 Assembling for purpose of committing dacoity.
411 Dishonestly receiving stolen property.
412 Dishonestly receiving property stolen in the commission of a dacoity.
436 Mischief by fire or explosive substance with intent to destroy house, etc.
457 Lurking house -trespass or house -breaking by night in order to the
commission of an offence punishable with imprisonment.
458 Lurking house-trespass or hous e-breaking by night after preparation for
hurt, assault or wrongful restraint.
459 Grievous hurt caused whilst committing lurking house -trespass or house
breaking,
460 All pe rsons jointly concerned in lurking house trespass or house -
breaking by night p unishable where death or grievous hurt caused by
one of them.
489-A Counterfeiting currency notes or bank notes.
------------