Section 15 in Bihar Protection of Interests of Depositors (in Financial Establishments) Act, 2002
15. Procedure and powers of designated Court regarding offences.
(1)The Designated Court may, on perusal of the police report of the facts constituting an offence under this Act or upon a complaint made by an officer authorized in this behalf by the State Government, take cognizance of the offence without the accused being committed to it for trial.(2)While trying the accused person the Designated Court shall follow the procedure prescribed in the Code of Criminal Procedure, 1973 for the trial of the warrant cases.(3)The Designated Court will exercise the power of remand with regard to person forwarded to it as provided under Sections 167 and 309 of the Code of Criminal Procedure, 1973.(4)The Designated Court, while trying the offence under this Act, may also try an offence other than the offence under this Act with which the accused may be charged at the same trial under Code of Criminal Procedure, 1973.(5)(a)The offence punishable under this Act shall be cognizable.(b)Subject to the provision contained under this Act the provision with regard to bail as provided under Chapter XXXIII of the Code of Criminal Procedure shall apply except the provision of grant of anticipatory bail as provided under Section 438 of the Code of Criminal Procedure.
