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Union of India - Section
Section 65 in Indian Forest Act, 1927
65. Power to release on a bond a person arrested.
- Any Forest Officer of a rank not inferior to that of a Ranger, who, or whose subordinate, has arrested any person under the provisions of section 64, may release such person on his executing a bond to appear, if and when so required before the Magistrate having jurisdiction in the case, or before the officer in charge of the nearest police-station.| [Gujarat].- In its application to the State of Gujarat, in Section 65, for the words a Ranger, substitute a Ranger, any Police Officer of a rank not inferior to that of Sub-Inspector or any Revenue Officer of a rank not inferior to that of a Mahalkari.Gujarat Act 15 of 1960, Section 6(i) (w.e.f. 8-12-1960).[Maharashtra].- In its application to the State of Maharashtra, in Section 65,(1) for the words a Ranger, substitute a Ranger, any Police Officer of a rank not inferior to that of Sub-Inspector or any Revenue Officer of a rank not inferior to that of Mahalkari or Tahsildar.Maharashtra Act 6 of 1961, Section 11 (w.e.f. 3-2-1961).(2) for the words may release such person, substitute may, subject to and without prejudice to the provisions of section 65-A, release such person.Maharashtra Act 7 of 1985, Section 18 (w.e.f. 1-6-1985).Section 65-A[Maharashtra].- In its application to the State of Maharashtra, after Section 65, insert the following section, namely:65-A. Certain offences to be non-bailable.Notwithstanding anything contained in this Act or in the Code of Criminal Procedure, 1973,(a) The offences under sections or clauses of sections mentioned in clause (b) shall be non-bailable(b) The sections and clauses of sections of this Act referred to in clause (a) are the following, namely:section 26, clauses (a), (b), (f), (g) (h) and (i) of sub-section (1).section 33, clauses (a), (b), (c), (d), (f) and (h) of sub-section (1).section 42.section 63.(c) No person accused of any offence referred to in clause (b), shall, if in custody, be released on bail or on his own bond unless(i) the prosecution has been given an opportunity to oppose the application for such release, and(ii) where the prosecution opposes the application, the Court is satisfied that there are reasonable grounds for believing that he is not guilty of such offence.Maharashtra Act 7 of 1985, Section 19 (w.e.f. 1-6-1985).[Uttaranchal].- In its application to the State of Uttaranchal, after Section 65, insert the following section, namely:65-A. Certain offences to be non-bailable.(1) Notwithstanding anything contained in this Act or in the Code of Criminal Procedure, 1973, any offence punishable under section 26 or section 33 or section 42 or section 63 shall be non-bailable.(2) No person accused of any offence as aforesaid shall, if in custody, be released on bail or on his own bond unless(a) the prosecution has been given an opportunity to oppose the application for such release, and(b) where the prosecution opposes the application as aforesaid, the Court is satisfied that there are reasonable grounds for believing that he is not guilty of such offences.Uttaranchal Act 10 of 2002, Section 14.[Uttar Pradesh].- Same as that of Uttaranchal.U.P. Act 1 of 2001, Section 14 (w.e.f. 16-4-2001).[West Bengal].- In its application to the State of West Bengal, after Section 65, insert the following section, namely:65-A. Certain offences to be non-bailable.(1) Notwithstanding anything contained in this Act or in the Code of Criminal Procedure, 1973, any offence punishable under:(a) clause (a) or clause (h) or clause (f) or clause (g) or clause (h) or clause (i) of section 26, or(b) clause (a) or clause (b) or clause (c) or clause (d) or clause (f) or clause (h) of sub-section (1) of section 33, or(c) section 42, or(d) section 63, shall be non-bailable.(2) No person accused of any offence as aforesaid shall, if in custody, be released on application for release on bail or on his own bond unless(a) the prosecution has been given an opportunity to oppose the application for such release, and(b) where the prosecution opposes the application as aforesaid, the Court is satisfied that there are reasonable grounds for believing that he is not guilty of such offence.W.B. Act 22 of 1988, Section 19 (w.e.f. 3-2-1989). |