Report No. 154
(21) Shri Ram Lal Vivek, Addl. Director Prosecution, Bharatpur
(1) Investigating agency must be a separate agency.
(2) During investigation the judicial officer should go on site and enquire.
(3) Section 162, Cr. P.C. should be deleted.
(4) The participation of public must be ensured in judicial administration.
(5) The post of Director Prosecution must be filled from amongst the officers of prosecution department.
Back
