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Union of India - Section
Section 5 in The Prisoners Act, 1900
5. Warrants, etc., to be directed to police officers
.Every writ or warrant for the arrest of any person issued by the High Court in the exercise of its ordinary, extraordinary or other criminal jurisdiction shall be directed to and executed by a police officer within the local limits of such jurisdiction.| [Maharashtra].In its application to the State of Maharashtra,(a) in the heading to Part III, for the words the Presidency-towns, substitute Greater Bombay;(b) in Section 5(i) after the words criminal jurisdiction, insert or by the Court of Session for the Greater Bombay;(ii) after the words such jurisdiction, add or within the limits of Greater Bombay, as the case may be.Bombay Acts 7 of 1949 and 15 of 1959.[Tamil Nadu]In its application to the State of Tamil Nadu, renumber Section 5 as sub-S. (1) thereof and after sub-S. (1) as so renumbered, add the following sub-section, namely:(2) Every warrant for the arrest of any person issued by a Court of Session shall be directed to, and executed by, a police officer within the local limits of its jurisdiction.Madras Act 11 of 1958, Section 2 (w.e.f. 4-9-1958). |