Report No. 154
69. Insertion of new section 291A: Identification report of Magistrate
Do you agree that in order to save time of the Court, a new section 291A be inserted in the following manner, as laid down in clause 29 of the Code of Criminal Procedure (Amendment) Bill, 1994, with a view to making memorandum of identification prepared by the Magistrate admissible in evidence without formal proof of facts stated therein with a provision that the Court may, if it thinks fit, on the application of the prosecution or the accused, summon or examine the Magistrate as to the subject matter contained in the memorandum of identification?
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