Report No. 172
4.10. Proposals for amending CrPC put forward by Sakshi with which we do not agree.-
Sakshi have put forward certain other suggestions which we have set out under items 6, 7, 8 and 9 in chapter two of this report. In our opinion, the said proposals are unnecessary in view of the existing provisions and the recommendations made by us herein. It is better to leave these matters to the discretion of the court.
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