Report No. 40

Law Relating to Attendance of Prisoners in Courts

Introductory

1. Genesis of the Report.- Revision of the law relating to the attendance of prisoners in courts was taken up by the Law Commission in the following circumstances. The Government of Bombay brought to the notice of the Government of India a minor difficulty1 felt in the administration of the Prisoners (Attendance in Courts) Act, 1955, in consequence of the separation of the executive from the judiciary in that State, and the matter was referred by the Government of India to the Law Commission. Though the point raised by the State Government related to a single provision in the Act, the Law Commission considered it desirable to examine the entire law on the subject.

1. See para. 35(ii), infra.