Report No. 154

21. Duty of Magistrate to verify certain facts: section 57A

Do you agree with the view of having a greater and effective compliance of the various safeguards, a new section 57A should be inserted in the Code of the under mention lines, as recommended by the Law Commission in its 152nd Report on "Custodial Crimes":

"57A. Duty of Magistrate to verify certain facts.-Where a person arrested without warrant is produced before the Magistrate, the Magistrate shall, by inquiries to be made from the arrested person, satisfy himself that the provisions of sections ... have been complied with (i.e., sections relating to safeguards in connection with arrest, rights on arrest, etc. to be entered) and also inquire about, and record, the date and time of arrest"?