Report No. 154
(8) Shri R.G. Sharma, Addl. Director, Prosecution
(1) Many times the charge-sheet is filed in court prosecution with delay resulting in acquittal of an accused person. Therefore, there must be provision for punishing the defaulting officers in a case, where charge-sheet is filed with delay.
(2) Summary procedure must be adopted in cases of embezzlement.
(3) There must be very clear directions for the issuance of production warrants.
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