Report No. 154
20. Identification of person arrested: Section 54A
Do you agree with the suggestion for insertion of a new section 54A under the Code to empower the Court to direct specifically the holding of the identification of the arrested person at the request of the prosecution as provided under clause 12 of the Code of Criminal Procedure (Amendment) Bill, 1994:
"54A. Where a person is arrested on a charge of committing an offence and his identification by any other person or persons is considered necessary for the purpose of investigation of such offence, the Court having jurisdiction, may, on the request of the officer-in-charge of a police station, direct the person so arrested to subject himself to identification by any person or persons in such manner as the Court may deem fit"?
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