Section 530 in The Code of Criminal Procedure, 1989 (1933 A. D.)
530. Irregularities which vitiate proceedings.
- If any Magistrate, not being empowered by law in this behalf, does any of the following things, namely(a)attaches and sells property under section 88 ;(b)issues a search-warrant for a letter, parcel or other thing in the Post Office, or a telegram in the Telegraph Department ;(c)demands security to keep the peace ;(d)demands security for good behaviour ;(e)discharges a person lawfully bound to be of good behaviour ;(f)cancels a bond to keep the peace;(g)makes an order under section 133, as to local nuisance ;(h)prohibits, under section 143, the repetition or continuance of a public nuisance ;(i)issues an order under section 144 ;(j)makes an order under Chapter XII ;(k)takes cognizance, under section 190, sub-section (1) clause (c), of an offence ;(l)passes a sentence, under section 349, on proceedings recorded by another Magistrate ;(m)calls, under section 435, for proceedings ;(n)makes an order for maintenance ;(o)revises, under section 515, an order passed under section 514 ;(p)tries an offender ;(q)tries an offender summarily ; or(r)decides an appeal ;his proceedings shall be void.
