Report No. 154

15. Search of the arrested person: Amendment of section 51

Do you agree that in order to avoid the possibility of planting some objects during the search and in the light of the Supreme Court's decision in the case of State of Bihar v. Kapil Singh, AIR 1969 SC 53 (58), that it is necessary that one of the formalities to be observed in search of a person with a view to finding out any offending material is that the searching officer or any other officer assisting him should give their personal search to the accused before searching the person of the accused?

Do you agree that before such a search of an officer is made, the searching officer should also observe the formalities contained in section 100?