150. Jurisdiction when offender is a Police officer above the rank of constable.
- Offences against this Act, when the accused person or any one of the accused persons is a Police officer above the rank of a constable, shall not be cognisable except by [***] [The word 'a Presidency Magistrate or' were deleted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] a Magistrate not lower than a second class Magistrate.
