Report No. 77
Q. 61. Finality of certain miscellaneous orders.-
It has been suggested that there should be inserted in the Code of Criminal Procedure a provision to the effect that any person aggrieved by an order of the Magistrate under the following sections of the Code of Criminal Procedure, 1973, may appeal to the Court of Sessions and that the order passed in such appeal shall not be subject to further appeal or revision:
Section |
Topic |
Section 125 | Maintenance |
Section 127 | Alteration in maintenance |
Section 138 | Public Nuisances |
Section 145 | Dispute as to immovable properly. |
Do you agree with the suggestions?