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Report No. 135 2.9. Section 160, Code of Criminal Procedure, 1973.- The Code of Criminal Procedure has a long Chapter on the investigation of offences. This Chapter, inter alia, gives various powers to police officers engaged in investigation. In general, the police can summon any person believed to be acquainted with the facts of the case and such person can be directed to come to the police station for the purpose. But, in the case of persons below 15 years, and also in the case of all woman, it is specifically provided in section 160(1), proviso, of the Code of Criminal Procedure, 1973 that they shall not be called to the police station for the above purpose, but they should be examined in their place of residence. This is an eminently sound provision, but, unfortunately, there is no specific sanction provided in that section for its infringement. We shall revert to this point later.1 1. Para. 2.12, infra.    |
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