Section 18 in Prevention Of Communal, Anti-Social And Other Dangerous Activities Act, 1980
18. Amendment of section 151 of Act II of 1974.
In section 151 of the Code of Criminal Procedure, 1973, in its application to the State of Maharashtra,—(a)in sub-section (2), after the words "required or authorised" the words, brackets and figure "under sub-section (3) of" shall be inserted;(b)after sub-section (2), the following sub-section shall be inserted, namely :—"(3) (a) Where a person is arrested under this section and the officer making the arrest, or the officer in charge of the police station before whom the arrested person is produced, has reasonable grounds to believe that the detention of the arrested person for a period longer than twenty-four hours from the time of arrest (excluding the time required to take the arrested person from the place of arrest to the Court of a Judicial Magistrate) is necessary, by reason that—(i)the person is likely to continue the design to commit, or is likely to commit, the cognizable offence referred to in sub-section (1) after his release; and(ii)the circumstances of the case are such that his being at large is likely to be prejudicial to the maintenance of public order,the officer making the arrest, or the officer in charge of the police station, shall produce such arrested person before the nearest Judicial Magistrate, together with a report in writing stating the reasons for the continued detention of such person for a period longer than twenty-four hours.Provided that, no person shall be detained under this section for a period exceeding fifteen days at a time, and for a total period exceeding thiry days from the date of arres of such person.(c)When any person is remanded to custody under clause (b), the Magistrate shall, as soon as may be, communicate to such person the grounds on which the order has been made and such person may make a representation against the order to the Court of Session. The Sessions Judge may, on receipt of such representation, after holding such inquiry as he deems fit, either reject the representation, or if he considers that further detention of the arrested person is not necessary, or that it is otherwise proper and just so to do, may vacate the order and the arrested person shall then be released forthwith."
