Report No. 152
9.6. Special Acts.-
Special Acts applicable to particular subjects may provide for an inquiry into deaths, caused in transport such as railways, aircraft, merchant shipping etc.
9.7. Writ jurisdiction.-
Where a matter is raised before the Supreme Court or a High court having jurisdiction, an order for inquiry into the cause and circumstances of death may be passed by those courts under their constitutional jurisdiction.
9.8. Custodial deaths.-
The provisions briefly outlined by us in this Chapter may not be adequate to specifically deal with the problem of custodial deaths. It is for this reason that we have made a specific and separate recommendation on the subject, which envisages an inquiry by the Sessions Judge in case of custodial deaths or by the Chief Judicial Magistrate in cases of bodily injuries not resulting in death, occurring during custody.1
1. Para. 8.5, Supra
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