Section 21 in West Bengal Protection of Interest of Depositors in Financial Establishments Act, 2013
21. Procedure and powers of Designated Client 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 person, shall follow the procedure prescribed in the Code of Criminal Procedure, 1973, (2 of 1974) for the trial of a Sessions case.(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 Court of Magistrate.(3)When trying an offence under this Act, a Designated Court may also try an offence other than an offence under this Act with which the accused may, under the Code of Criminal Procedure, 1973, be charged at the same trial.
