Section 14 in U.P. Protection of Interest of Depositors in Financial Establishment Act, 2016
14. Procedure and powers of Designated Court regarding offences.
(1)The Designated Court may take cognizance of the offence without the accused being committed to it for trial and, in trying the accused persons, shall follow the procedure prescribed in the Code of Criminal Procedure, 1973 for the trial of warrant cases by Magistrates.(2)The provisions of the Code of Criminal Procedure, 1973 shall so far as may be, apply to the proceedings before a Designated Court and for the purposes of the said provisions, a Designated Court shall be deemed to be a Magistrate.(3)No anticipatory bail shall be granted to any person responsible for managing/operating the defaulting Financial Establishment by the Court.
