Report No. 239
A new provisio.-Section 157A
Any time after the passing of an order under sub-section (2) of Section 155 relating to investigation of non-cognizable cases or after receipt of a report under sub-Section (1) of Section 156, relating to investigation of cognizable cases, the court concerned, either suo motu or on an application by the public prosecutor, or any other person acting on behalf of the deceased, injured or the victim of the offence, may call for information regarding the investigation of the case and issue such directions as may be necessary to facilitate expeditious investigation without in any way prejudicing the manner of investigation.
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