Sashastra Seema Bal Act, 2007
93. Power of criminal court to require delivery
of offender.
1. When a
criminal court having jurisdiction is of opinion that proceedings shall be
instituted before itself in respect of any alleged offence, it may, by written
notice, require the officer referred to in section 92 at his option, either to
deliver over the offender to the nearest magistrate to be proceeded against
according to law, or to postpone proceedings, pending a reference to the
Central Government.
2. In
every such case they said officer shall either deliver over the offender in
compliance with the requisition, or shall forthwith refer the question as to
the court before which the proceedings are to be instituted, for the
determination of the Central Government whose order upon such reference shall
be final.