Report No. 38
125. Suggestion to make certain offences cognizable considered.-
We have received a suggestion1 to make certain offences under sections 52, 61, 62, 63, 67 and 68 of the Act cognizable and non-bailable. The penalties under some of these sections (e.g., section 67) is fine only, or imprisonment for a short period. It is, therefore, better to leave the matter to be governed by the ordinary provisions of the Second Schedule to the Code of Criminal Procedure, rather than to enact special provisions as to cognizability or bail.
1. S. No. 108 (A Deputy Inspector General of Police).
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