Report No. 113

5.4. Medical examination of accused on arrest.-

We have taken note of the fact that some of the comments received on our Working Paper1 have raised the question of medical examination of the arrested person immediately on his being taken into charge or custody by the police. The point, no doubt, deserves consideration. However, as the matter has several aspects, it will be convenient if it is considered when the Code of Criminal Procedure, 1973, is revised. Of course, if the problem assumes serious dimensions, or acquires urgency, it can be taken up even independently.

1. Para. 4.6, supra.