151. Prosecution for certain offences against the Act to be in the discretion of the Police. - It will not, except in obedience to a rule or order made by the State Government or by the competent authority, be incumbent on the Police to prosecute for an offence punishable under sections 117, 119, 131, 134, 137, 139, 140 or 144 when such offence has not occasioned serious mischief and has been promptly desisted from on warning given.
[151A. Summary disposal of certain cases. - (1) [A Court taking cognizance of an offence punishable under section 117, or under [sub-clauses] (iii), (iv) or (v) of section 131], may state upon the summons to be served on the accused person that he may, by a specified date prior to the hearing of the charge plead guilty to the charge by registered letter and remit to the Court such sum, not exceeding [two thousand rupees], as the Court may specify.(2)Where an accused person pleads guilty and remits the sum specified, no further proceedings in respect of the offence shall be taken against him.]
