Report No. 84
VI. Participation in Trial
5.18. Participation by organisations & suggestion considered.-
It has been suggested by one of the women's organisations with whom we had oral discussions that there should be a provision entitling an organisation interested in criminal matters to intervene in a criminal trial, so as to enable it to put forth its point of view. The suggestion was made without elaborating the value, object and purpose of the intervention of 'interested parties' in the trial of the person alleged to be the offender. On the face of it, the suggestion appears to us as one having dangerous potentialities and implications.
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