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Union of India - Section

Section 309 in The Code of Criminal Procedure, 1973

309. Power to postpone or adjourn proceedings.

- [(1) In every inquiry or trial the proceedings shall be continued from day-to-day until all the witnesses in attendance have been examined, unless the Court finds the adjournment of the same beyond the following day to be necessary for reasons to be recorded:Provided that when the inquiry or trial relates to an offence under section 376, [section 376A, section 376AB, section 376B, section 376C, section 376D, section 376DA, section 376DB of the Indian Penal Code, the inquiry or trial shall] [Substituted by Criminal Law (Amendment) Act, 2013 ] be completed within a period of two months from the date of filing of the charge sheet.]
(2)If the Court, after taking cognizance of an offence, or commencement of trial, finds it necessary or advisable to postpone the commencement of, or adjourn, any inquiry or trial, it may, from time to time, for reasons to be recorded, postpone or adjourn the same on such terms as it thinks fit, for such time as it considers reasonable and may by a warrant remand the accused if in custody :Provided that no Magistrate shall remand an accused person to custody under this section for a term exceeding fifteen days at a time :Provided further that when witnesses are in attendance, no adjournment or postponement shall be granted, without examining them, except for special reasons to be recorded in writing :[Provided also that no adjournment shall be granted for the purpose only of enabling the accused person to show cause against the sentence proposed to be imposed on him.] [Inserted by Act 45 of 1978, Section 24 (w.e.f. 18-12-1978).][Provided also that-
(a)no adjournment shall be granted at the request of a party, except where the circumstances are beyond the control of that party;
(b)the fact that the ple3ader of a party is engaged in another Court, shall not be a ground for adjournment;
(c)where a witness is present in Court but a party or his pleader is not present or the party or his pleader though present in Court, is not ready to examine or cross-examine the witness, the Court may, if thinks fit, record the statement of the witness and pass such orders as it thinks fit dispensing with the examination-in-chief or cross-examination of the witness, as the case may be.]
Explanation 1. - If sufficient evidence has been obtained to raise a suspicion that the accused may have committed an offence, and it appears likely that further evidence may be obtained by a remand, this is a reasonable cause for a remand.Explanation 2. - The terms on which an adjournment or postponement may be granted include, in appropriate cases, the payment of costs by the prosecution or the accused.[Inserted by the Code of Criminal Procedure (Amendment) Act, 2008 (5 of 2009), Section 21 (b).]
MAHARASHTRA.- In section 309 of the Code of Criminal Procedure, 1973, (2 of 1974) in its application to the State of Maharashtra (hereinafter, in this chapter, referred to as "the Code of Criminal Procedure"), after the existing proviso, the following proviso shall be added, namely:-"Provided further that, when the enquiry or trial relates to an offence under section 332 or 353 of the Indian Penal Code, the inquiry or trial shall, as far as possible be completed within a period of six months from the date of filling of the charge-sheet."
Prior to substitution sub section (1) read as;(1) In every inquiry or trial, the proceedings shall be held as expeditiously as possible, and in particular, when the examination of witnesses has once begun, the same be continued from day to day until all the witnesses in attendance have been examined, unless the Court finds the adjournment of the same beyond the following day to be necessary for reasons to be recorded.[Provided that when the inquiry or trial relates to an offence under Sections 376 to 376-D of the Indian Penal Code (45 of 1860), the inquiry or trial shall, as far as possible, be completed within a period or two months from the date of commencement of the examination of witnesses.] [Inserted by the Code of Criminal Procedure (Amendment) Act, 2008 (5 of 2009), Section 21 (a).]