Section 4A in The M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981
4A. [ Procedure where investigation cannot be completed in 24 hours. [Inserted by M.P. Act No. 29 of 1982 w.e.f. 27-8-1982.]
(1)Whenever any person who has been concerned, or against whom a complaint has been made, or credible information has been received, or a reasonable suspicion exists, of having been so concerned, with the commission of a specified offence, is arrested and detained in custody, and it appears that the investigation cannot be completed within the period of twenty-four hours fixed by Section 57 of the Code, and there are grounds for believing that accusation or information is well founded, the officer incharge of the police station or the police officer making investigation, if he is not below the rank of Sub-Inspector shall forthwith transmit to the nearest Judicial Magistrate a copy of the entries in the diary as prescribed in the Code relating to the case, and at the same time forward the accused to such Magistrate.(2)The Magistrate to whom the accused person is forwarded under sub-section (1) may, whether he has or has not the jurisdiction, from time to time authorise detention of the accused in such custody as such Magistrate may think fit, for a term not exceeding 15 days in whole.(3)If the Magistrate at any time considers detention of the accused unnecessary or after the expiry of the period of detention of 15 days under sub-section (2), whichever is earlier, he shall forward the accused alongwith all papers to the Special Judge having jurisdiction in the matter.(4)On the accused being so forwarded alongwith the police papers the Special Judge may either take cognizance of the case treating the papers as police report under Section 8 or may pass such orders with respect to remand as a Magistrate having jurisdiction could have passed under the provisions of the Code.]
