 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 135 2.6. Section 54, Cr. P.C., 1973: Medical examination by a woman doctor.- Our recommendation is that the Code should be amended, by providing that whenever the person of a female is to be examined under section 54, the examination shall be made only by or under the supervision of a female registered medical practitioner and with strict regard to decency. It is true that when the accused herself requests such examination, she will also make it a condition that the examination shall be by a woman only. Nevertheless the law should, in our view, itself provide for this safeguard.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back