Report No. 43
7.91. Applicability of Code of Criminal Procedure.-
There is, however, a matter of considerable interest which arises by reason of the fact that the Code of Criminal Procedure, 1898, has also a set of provisions which authorise Magistrates to issue search warrants1, and also empower an officer in-charge of a police station2 to conduct or order searches for the purpose of an investigation.
1. Clause 93, Cr PC Bill, 1970 (Existing section 96).
2. Clause 167, Cr. PC Bill, 1970 (Existing section 165).
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