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[Cites 0, Cited by 13] [Section 164] [Entire Act]

Union of India - Subsection

Section 164(6) in The Code of Criminal Procedure, 1973

(6)The Magistrate recording a confession or statement under this section shall forward it to the Magistrate by whom the case is to be inquired into or tried.
ANDAMAN AND NICOBAR ISLANDS AND LAKSHADWEEP ISLANDS (U.T.).- After Section 164(1) following shall be inserted :-"(1-A) Where, in any island, there is no Judicial Magistrate for the time being and the State Government is of opinion that it is necessary and expedient so to do, that Government may after consulting the High Court, specially empower any Executive Magistrate (not being a police officer), to exercise the powers conferred by sub-section (1) on a Judicial Magistrate, and thereupon reference in section 164 to a Judicial Magistrate shall be construed as reference to the Executive Magistrate so empowered." [Regulation No. 1 of 1974, Section 5 w.e.f. 30.3.1974].