Report No. 154

19. Examination of Arrested person by Medical Practitioner at the request of the arrested person: Amendment in section 54

A. Do you suggest that section 54 of the Code should be amended by renumbering as sub-section A thereof, and after sub-section (1) as so renumbered, the following sub-section should be inserted in order to provide that a copy of the report of the medical examination of the arrested person should also be furnished by the registered medical practitioner to the arrested person or his nominee, after his medical examination has been conducted as laid down under clause 11 of the Code of Criminal Procedure (Amendment) Bill, 1994, namely:

"(2) Where an examination is made under sub-section (1), a copy of the report of such examination shall, on a request being made by the arrested person or by any person nominated by him in this behalf, be furnished by the registered medical practitioner to the arrested person or the person so nominated."

B. Whether a proviso be added to section 54 to the effect that where the arrested person is a female, the examination of the body should be under the supervision of a female registered medical practitioner?