Gujarat Control of Terrorism and Organised Crime Bill, 2015 - (01 Feb 2016)

Criminal

Gujarat’s Control of Terrorism and Organised Crime Bill, 2015, passed by the State’s legislative assembly has been returned, for the third time, by a President of the country. Citing provisions not in sync with the Unlawful Activities (Prevention) Act, 2004, the Bill again faces changes, though how substantially these will manifest remains moot. The Bill, often considered ‘draconian’, includes wide definitions for “terrorist act” and “organized crime”. It also calls for the creation of special courts, which, aside from being able to take suo moto cognizance of any offence – whether or not the accused is committed for trial under the Act – can impose sentences imprisoning for up to three years summarily.

Tags : GUJARAT TERRORIST ORGANIZED CRIME BILL RETURNED