Report No. 84
IX. Investigation where Police Officer is The Accused
3.28. Investigation into cases where a police officer is an accused.-
We may note that during the debates on a motion in the Lok Sabha on the subject of rape of women,1 it was suggested that where a police officer is the accused, the investigation into the offence alleged to have been committed by the police officer should be by some other agency, as otherwise it would be well-nigh impossible to convict the accused. It is not clear what is meant by 'some other agency'. Perhaps the idea is that where a police officer is involved in rape, then the investigation should be by a police officer of the district or area other than the district or area where the culprit officer was posted at the time of the crime. We commend the suggestion for the consideration of Government.
1. Lok Sabha Debaters, 27th March, 1980, Column 8349.
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