Report No. 154

72. Insertion of new section 311A: Power of Magistrate to order a person to give specimen signatures or handwriting

Do you agree that a new section 311A be inserted in the Code in view of the suggestions made by the Supreme Court in State of Uttar Pradesh v. Rarn Babu Mishra, AIR 1980 SC 791, that a suitable legislation be made on the analogy of section 5 of the Identification of Prisoners Act, 1980, to provide for the investiture of Magistrates with powers to issue directions to any person including an accused person to give specimen signatures and handwriting as contained in clause 3 of the Code of Criminal Procedure (Amendment) Bill, 1994?