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[Cites 0, Cited by 73] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4) in The Code of Criminal Procedure, 1973

(4)Where, under any law, other than this Code, the functions exercisable by a Magistrate relate to matters -
(a)which involve the appreciation or sifting of evidence or the formulation of any decision which exposes any person to any punishment or penalty or detention in custody pending investigation, inquiry or trial or would have the effect of sending him for trial before any Court, they shall, subject to the provisions of this Code, be exercisable by a Judicial Magistrate; or
(b)which are administrative or executive in nature, such as, the granting of a licence, the suspension or cancellation of a licence, sanctioning prosecution or withdrawing from a prosecution, they shall, subject as aforesaid, be exercisable by an Executive Magistrate.
ANDAMAN AND NICOBAR ISLANDS (UT).- After Section 3, Section 3A shall be inserted-"3A. Special provision relating to Andaman and Nicobar Islands.- (1) References in the Code to-(a) the Chief Judicial Magistrate shall be construed as references to the District Magistrate or, where the State Government so directs, also the Additional District Magistrate;(b) a Magistrate or Magistrate of the first class or of the second class or Judicial Magistrate of the first class or of the second class, shall be construed as references to such Executive Magistrate as the State Government may, by notification in the Official Gazette, specify.(2) The State Government may, if it is of opinion that adequate number of persons are available for appointment as Judicial Magistrates, by notification in the Official Gazette declare that the provisions of this section shall, on and from such day as may be specified in the notification, cease to be in force and different dates may be specified for different islands.(3) On the cesser of operation of the provisions of this section, every inquiry or trial pending, immediately before such cesser before the District Magistrate or Additional District Magistrate or any Executive Magistrate, as the case may be, shall stand transferred, and shall be dealt with, from the stage which was reached before such cesser, by such Judicial Magistrate as the State Government may specify in this behalf." [Regn. 1 of 1974, Section 3; w.e.f. 30-3-1974].Arunachal Pradesh and Mizoram- (i) After sub-section (4) the following sub-section (5) shall be inserted -"(5) Notwithstanding anything contained in the foregoing provisions of this sub-section, -(i) any reference in such of the provisions of this Code, as apply to the Union Territories of Arunachal Pradesh and Mizoram, to the Court mentioned in column (1) of the Table below shall, until the Courts of Session and Courts of Judicial Magistrate are constituted in the said Union territories, be construed, as references to the Court of Magistrate mentioned in the corresponding entry in column (2) of that Table :TABLE{|
1 2
Court of Session or Sessions Judge or Chief Judicial Magistrate District Magistrate
Magistrate or Magistrate of the first class or Judicial Magistrate of the first class Executive Magistrate
(ii)the functions mentioned in clause (a) of sub-section (4) shall be exercisable by an Executive Magistrate."[Vide Gazette of India 20.3.1974 Pt. II Section 3 (ii) Ext. P 421 w.e.f. 1.4.1974].
NAGALAND- (2) After sub-section (4), insert the following sub-section namely :-"(5) Notwithstanding anything contained in the foregoing provisions of this sub-section, -
(i)any reference in such of the provisions of this Code, as apply to the State of Nagaland to the Court and authority mentioned in Column (1) of the Table below shall, until the Courts of Judicial Magistrates are constituted in the said areas, be construed, as references to the Court and authority mentioned in the corresponding entry in Column (2) of that Table :
TABLE
1 2
Court of Session of Sessions Judge or Chief Judicial Magistrate. District Magistrate or Additional District Magistrate.
Magistrate or Magistrate of the first class or Judicial Magistrate of the first class. Executive Magistrate.
(ii)references mentioned in sub-section (3) to a Judicial Magistrate and functions mentioned in sub-section (4) exercisable by a Judicial Magistrate and Executive Magistrate shall be construed as reference to, and exercised by, Deputy Commissioner and Additional Deputy Commissioner and Assistant to Deputy Commissioner appointed under any law in force :
Provided that an Assistant to Deputy Commissioner shall exercise such powers of a Judicial Magistrate as may be invested by the Governor." [Nagaland Gazette, dated 19.6.1975, Ext., No. 15].MEGHALAYA- Same as Arunachal Pradesh vide Notification No. LJ 156-74 Pt. 21 dated 23.4.1974.]|}