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State of Madhya Pradesh - Act

The Code of Criminal Procedure (Madhya Pradesh Amendment) Act, 1999

MADHYA PRADESH
India

The Code of Criminal Procedure (Madhya Pradesh Amendment) Act, 1999

Act 17 of 1999

  • Published on 21 May 1999
  • Commenced on 21 May 1999
  • [This is the version of this document from 21 May 1999.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Code of Criminal Procedure (Madhya Pradesh Amendment) Act, 1999No. 17 of 1999Statement of Objects and Reasons. - At present offences under Sections 147, 148, 294 and 506 Part II of the Indian Penal Code, 1860 (No. 45 of 1860) are not compoundable. It is felt necessary to make the offences of above sections compoundable subject to the condition that accused is not charged with other offences which are not compoundable with the permission of the Court. This will give relief to the litigants and will also help in reducing the number of pending cases in various Courts.2. It is, therefore, considered necessary to amend the Code of Criminal Procedure, 1973 in its application to the State of Madhya Pradesh suitably.3. Hence this Bill.Received the assent of the President on the 21st May, 1999; assent first published in the "Madhya Pradesh Gazette (Extra-ordinary)" dated the 28th May, 1999.Published in M.P. Rajpatra (Asadharan) dated 28-5-99 Page 788(1).An Act further to amend the Code of Criminal Procedure, 1973 in its application to the State of Madhya Pradesh.Be it enacted by the Madhya Pradesh Legislature in the fiftieth year of the Republic of India as follows :-

1. Short title.

- This Act may be called The Code of Criminal Procedure (Madhya Pradesh Amendment) Act, 1999.

2. Amendment of Central Act No. 2 of 1974 in its application to the State of Madhya Pradesh.

- The Code of Criminal Procedure, 1973 (No. 2 of 1974) (hereinafter referred to as the Principal Act), shall in its application to the State of Madhya Pradesh, be amended in the manner hereinafter provided.

3. Amendment of Section 320.

- In the table below sub-section (2) of Section 320 of the Principal Act,-
(i)in column first, second and third before Section 324 and entries relating thereto, the following Sections and entries relating thereto shall be inserted, namely :-
(1) (2) (3)
Rioting 147 The person against whom the forceor violence is used at the time of committing an offence:Provided that the accused is not charged with other offencewhich is not compoundable.
Rioting armed with deadly weapon. 148 The person against whom the forceor violence is used at the time of committing an offence:Provided that the accused is not charged with other offencewhich is not compoundable.
Obscene acts or use of obscene words. 294 The person against whom obscene acts were done or obscenewords were used."
(ii)in column first, second and third, after Section 500 and entries relating thereto, the following Section and entries relating thereto shall be inserted, namely :-
(1) (2) (3)
Criminal intimidation if threat to cause death orgrievous hurt, etc. Part II of Section 506 The person against whom the offence of CriminalIntimidation was Committed".