Report No. 154
52. Postponement of issue of process: Amendment of section 202
Do you think that in sub-section (1) of section 202 after the words "may, if he thinks fit," the following shall be inserted, namely, "and shall in a case where the accused is residing at a place beyond the area in which he exercises his jurisdiction," in order to see that innocent persons are not harassed by unscrupulous persons as laid down in clause 24 of the Code of Criminal Procedure (Amendment) Bill, 1994?
53. Special summons in cases of petty offences: Amendment of section 206 Do you agree that sub-section (1) of section 206 be amended as follows:
(a) in the opening paragraph, after the words and figures "under section 260", the words and figures "or section 261" shall be inserted;
(b) in the proviso, for the words "one hundred rupees", the words "one thousand rupees" shall be substituted, to enable a quick disposal of petty cases and to reduce congestion in the Court of Magistrates the value of the money has gone down considerably as laid down in clause 25 of the Code of Criminal Procedure (Amendment) Bill, 1994?
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