Section 188 in The Code of Criminal Procedure, 1989 (1933 A. D.)
188. [ Liability of *State Subject for offences committed out of State. [Added vide Chief Minister's No. 7375 dated 28th August, 1922 published in Government Gazette dated 19th Assuj, 1977.]
- When a State Subject or State-servant (whether a State Subject or not) commits an offence as mentioned in the Appendix to the **Jammu and Kashmir State Extradition Rules No. IV of 1976 at any place without and beyond the limits of the State, he may be dealt with in respect of such offence as if it had been committed at any place within the State at which he may be found :Provided that no charge as to any such offence shall be inquired into in the State where a demand for extradition has been received and unless the sanction of [the Government] [Substituted by Act XXXVI of 1988, Section 6.] is obtained :Provided also that any proceeding taken against any person under this section which would be a bar to any subsequent proceedings against such person for the same offence if such offence had been committed in the State shall be a bar to further proceeding against him under the State Extradition Rules, 1976, in respect of the same offence in any territory beyond the limits of the State].* Now permanent residents of the State.** The State Extradition Rules, 1976, were repealed by the Jammu and Kashmir Extradition Act, 2003 (Act No. II of 2003) and the said Act, stands repealed by the Extradition Act, 1962 (Central Act No. 34 of 1962.)
