Section 93A in The Code of Criminal Procedure, 1989 (1933 A. D.)
93A. [ Special rules regarding processes in certain cases. [Section 93-A inserted by Act II of 2011.]
- [(1) In this section, the expression 'Internal Court' means any court in the State of Jammu and Kashmir and the expression 'External Court' means any Court in any other part of the territory of India].(2)Where an internal Court desires that a summons to or a warrant for the arrest of, an accused person issued by it shall be executed at any place within the local limits of the jurisdiction of an external Court, it may send such summons or warrant in duplicate, by post or otherwise, to the presiding officer of that court to be served or executed; and where any such summons has been so served, the provision of section 74 shall apply in relation to such summons as if the presiding officer of the external Court to whom it is sent were a Magistrate in the territories to which this Court extends.(3)Where an internal Court has received for service or execution a summons to, or a warrant for the arrest of an accused person issued by an external Court, it shall cause the same to be served or executed as if it were a summons or warrant received by it from another internal Court for service or execution within the local limits of its jurisdiction; and where any such warrant of arrest has been so executed, the person arrested shall, so far as possible, be dealt with in accordance with the procedure prescribed by sections 85 and 86].(4)[ Where an internal Court desires that-(a)a summons to any person requiring him to attend and produce a document or other thing, or to produce it or(b)a search warrant,issued by it shall be served or executed at any place within the local limits of the jurisdiction of an external Court, it may send such summons or warrant in duplicate by post or otherwise to the presiding officer of that Court to be served or executed.(5)Where an internal Court has received for service or execution-(a)a summons to any person requiring him to attend and produce a document or other thing, or to produce it, or(b)a search warrant,issued by an external Court, it shall cause the same to be served or executed as if it were a summons or search warrant received by it from another internal Court for service or execution within the local limits of its jurisdiction; and where any such search warrant has been so executed the things found in the search shall, so far as possible, be dealt with in accordance with the procedure prescribed by section 99] [Sub-sections (4) and (5) to section 93-A inserted by Act XVI of 1958.].
