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Union of India - Section
Section 191 in The Code of Criminal Procedure, 1973
191. Transfer on application of the accused.
- When a Magistrate takes cognizance of an offence under clause (c) of sub-section (1) of section 190, the accused shall, before any evidence is taken, be informed that he is entitled to have the case inquired into or tried by another Magistrate, and if the accused or any of the accused, if there be more than one, objects to further proceedings before the Magistrate taking cognizance, the case shall be transferred to such other Magistrate as may be specified by the Chief Judicial Magistrate in this behalf.| PUNJAB AND UT OF CHANDIGARH.- In relation to the specified offences, Section 191 of the Code shall be read as if for the words, brackets and figures "Cl. (c) of sub-section (1) of Section 191", the word, figures and letter "Section 191-A" were substituted and for the word "Magistrate", wherever occur, and the words, "Chief Judicial Magistrate" the words "Executive Magistrate" and "District Magistrate" respectively were substituted. [Vide Punjab Act 22 of 1983, Section 7, w.e.f. 27.6.1983] |