Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Code Of Criminal Procedure (Andhra Pradesh Amendment) Act, 1987 46 of 1987 [26 November 1987] CONTENTS 1. Short Title, Extent And Commencement 2. Section 2 3. Repeal Of Act 46 Of 1987 Code Of Criminal Procedure (Andhra Pradesh Amendment) Act, 1987 46 of 1987 [26 November 1987] An Act to regulate the Criminal Procedure in its application to the State of Andhra Pradesh Be it enancted by the Legislative Assembly of the State of Andhra Pradesh in the Thirty-eighth Year of the Republic of India as follows:- 1. Short Title, Extent And Commencement :- (1) This Act may be called the Code of Criminal Procedure (Andhra Pradesh Amendment) Act, 1987. (2) It extends to the whole of the State of Andhra Pradesh. (3) It shall come into force at once. 2. Section 2 :- Notwithstanding anything contained in any other law for the time being in force the offences mentioned in Sections 494, 495, 496 of the Indian Penal Code shall be cognizable and non-bailable and shall be tried by a Magistrate of 1st Class. Note: This Act was repealed by Act 3 of 1992 3. Repeal Of Act 46 Of 1987 :- The Code of Criminal Procedure (Andhra Pradesh Amendment) Act, 1987 is hereby repealed.