Section 9(2) in The U.P. Criminal Law (Composition of Offences and Abatement of Trials) (Amendment) Act, 1979
(2)a proceeding under Section 107 or Section 109 of the Code of Criminal Procedure, 1973, pending before a Magistrate on the date of commencement of this Act from before [December 31, 2016] [Substituted 'December 31, 2015' by U.P. Act 21 of 2019.] shall abate.
