Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com CODE OF CRIMINAL PROCEDURE (WEST BENGAL AMENDMENT) ACT, 1972 29 of 1972 [22nd September, 1972] CONTENTS 1. Short title 2. Application of the Act 3. Amendment of section 251A of Act 5 of 1898 CODE OF CRIMINAL PROCEDURE (WEST BENGAL AMENDMENT) ACT, 1972 29 of 1972 [22nd September, 1972] An Act to amend the Code of Criminal Procedure, 1898, in its application to West Bengal. WHEREAS it is expedient to amend the Code of Criminal Procedure, 1898, in its application to West Bengal for the purpose and in the manner hereinafter appearing; It is hereby enacted as follows: 1. Short title :- This Act may be called the Code of Criminal Procedure (West Bengal Amendment) Act, 1972. 2. Application of the Act :- The Code of Criminal Procedure, 1898 (hereinafter referred to as the said Act), shall, in its application to West Bengal, be amended for the purpose and in the manner hereinafter pro- vided. 3. Amendment of section 251A of Act 5 of 1898 :- In section 251A of the said Act, in sub-section (6), after the word "witnesses", the following words shall be added, namely : "and shall summon the witnesses and call for the documents or things, specified in any application made on behalf of the prosecution unless, for reasons to be recorded, he deems it unnecessary to summon or call for all or any of them.". Assent of the President was first published in the Calcutta Gazette, Extraordinary, of the 22nd September, 1972.