The Code of Criminal Procedure (Maharashtra Amendment) Act, 1976
Maharashtra Act No. 23 of 1976
mh662
[Dated 9th June, 1976]
For Statement of Objects and Reasons, see Maharashtra Government Gazette, 1976, Part V, page 288.
An Act to amend the Code of Criminal Procedure, 1973, in its application to the State of Maharashtra
Whereas it is expedient to amend the Code of Criminal Procedure, 1973, in its application to the State of Maharashtra, for the purposes hereinafter appearing; It is hereby enacted in the Twenty-seventh Year of the Republic of India as follows:-
1. Short title. - This Act may be called the Code of Criminal Procedure (Maharashtra Amendment) Act, 1976.
2. Insertion of section 14A in Act 2 of 1974. - After section 14 of the Code of Criminal Procedure, 1973, in its application to the State of Maharashtra (hereinafter referred to as "the said Code"), the following section shall be inserted, namely :-
"14A. Investing Judicial Magistrates with jurisdiction, in specified cases or local area. - The High Court may invest any Judicial Magistrate with all or any of the powers conferred or conferable by or under this Code upon a Judicial Magistrate in respect to particular cases or to a particular class or classes of cases or in regard to cases generally in any local area consisting of all or any of the districts specified by it in this behalf."
3. Amendment of section 18 of Act 2 of 1974. - In section 18 of the said Code, in sub-section (1), for the words "in any metropolitan area" the words "in one or more metropolitan areas" shall be substituted.
