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Union of India - Section

Section 209 in The Code of Criminal Procedure, 1973

209. Commitment of case to Court of Session when offence is triable exclusively by it.

- When in a case instituted on a police report or otherwise, the accused appears or is brought before the Magistrate and it appears to the Magistrate that the offence is triable exclusively by the Court of Sessions, he shall -
(a)[ commit, after complying with the provisions of section 207 or section 208, as the case may be, the case to the Court of Session, and subject to the provisions of this Code relating to bail, remand the accused to custody until such commitment has been made;] [Substituted by Act 45 of 1978, Section 19 for Cl (a) (w.e.f. 18-12-1978).]
(b)subject to the provisions of this Code relating to bail, remand the accused to custody during, and until the conclusion of the trial;
(c)send to that Court the record of the case and the documents and articles, if any, which are to be produced in evidence;
(d)notify the Public Prosecutor of the commitment of the case to the Court of Session.
GUJARAT.- For clause (a), the following clause shall be substituted, namely :-"(a) Commit the case, after complying with the provisions of Section 207 or Section 208, as the case may be, to the Court of Session, and subject to the provision of this Code relating to bail, remand the accused to custody until such commitment has been made." [President Act 30 of 1976, Section 2 w.e.f 7.7.1976].UTTAR PRADESH.- For clauses (a) and (b), the following clauses shall be substituted and be deemed always to have been substituted, namely :-"(a) as soon as may be after complying with the provisions of Section 207, commit the case to the Court of Session;(b) subject to the provisions of this Code relating to bail, remand the accused to custody until commitment of the case under clause (a) and thereafter during and until the conclusion of trial." [U.P. Act No. 16 of 1976, Section 6.]