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[Cites 0, Cited by 144] [Section 41(1)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(1)(a) in The Code of Criminal Procedure, 1973

(a)[ who commits, in the presence of a police office, a cognisable offence; [Substituted by the Code of Criminal Procedure (Amendment) Act, 2008 (5 of 2009), Section 5(i), for Cls. (a) and (b). Prior to their substitution, Cls. (a) and (b) read as under:- [(a) who has been concerned in any Cognisable offence, or against whom a reasonable complaint has been made, or credible information has been received, or a reasonable suspicion exists, of his having been so concerned; or (b) who has in his possession without lawful excuse, the burden of proving which excuse shall lie on such person, any implement of house-breaking; or].]