Report No. 156

50. Insertion of new section 166A.-

There appears to be a general tendency on the part of the Police Officers to direct the witnesses of the crime to attend at places in violation of section 160 of the Code of Criminal Procedure, 1973. The Law Commission of India in its 135th Report on "Women in Custody" recommended for insertion of new section 166A in the Indian Penal Code, 1860 for punishing the violation of section 160 of the Cr. P.C., and making the proposed offence cognizable, bailable and triable by any Magistrate. Should such a provision be inserted in the Indian Penal Code for curbing the tendency to violate the provisions of section 160 of Cr. P.C.?