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Report No. 268

5. Magistrate should discourage tendency of Police to take remand to extort confession-

The Police are too often desirous of retaining the accused in their custody for the longer period than twenty-four hours merely in the hope of extracting some admission of guilt from him. This is contrary to Section 163 and the following section of the Code of Criminal Procedure, and to the spirit of the Code generally; and Magistrates must be careful not to facilitate this object by too great a readiness in granting remands.



Amendments to Criminal Procedure Code, 1973 - Provisions relating to Bail Back




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