Report No. 268

4. Amendment of section 41B.-

In section 41B of the Code of Criminal Procedure, after clause (c), the following clause shall be inserted, namely:-

"(d) Where a police officer arrests without warrant, any person accused of a non-bailable offence, he shall inform the person arrested orally as well as in writing that he is legally entitled to access free legal aid, apply for release on bail, and the procedure to be followed thereon, as far as possible in the language such accused person understands.".