Report No. 154
4. Women and children attending for investigation
(1) A male person under the age of fifteen years or a woman shall not be required to attend under section 160 at any place other than his or her dwelling place.
(Present proviso to section 160(1), Cr. P.C. to be deleted).
(2) Where, under this Code, the statement of a male person under the age of fifteen years or of a woman is recorded by a male police officer, either as first information of an offence or in the course of an investigation into an offence, a relative or friend of such male person or woman, and also a person authorised by such organisation interested in the welfare of woman or children as is recognised in this behalf by the State Government by notification in the Official Gazette, shall be allowed to remain present throughout the period during which the statement is being recorded.
Note.-This will arise provided sections 161 and 162 are retained.
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