Report No. 172

4.5. Reiteration of the above proposal in the 154th Report.-

The 154th Report of the Law Commission has reiterated the said proposal in paras 7.1 to 7.3 of chapter XVIII. The Commission expressed the opinion that such a provision is eminently desirable subject to the modification that medical examination be made preferably by a female medical practitioner. The Report also emphasises the importance and signifance of a speedy and detailed medical examination of rape victims and speedy despatch of such report to the investigating officer.