Report No. 154

67. Summons and Warrant cases

Do you agree that there should be only one procedure for both warrant and summons cases. If so, what should be the common procedure? Can summons procedure be dispensed with and make warrant procedure being applied uniformly?

68. Alternatively do you agree that all summons cases should be tried summarily so that warrant procedure be applicable only in warrant cases and consequently the definition of "warrant cases" in section 2(x) be amended and the words 'exceeding two years' should be substituted by the words "three years"?