Report No. 78
3.13. Need for speedy investigation.-
It is, therefore, essential that the investigation of cases should be completed as soon as possible. We may also refer to section 167(2) of the Code of Criminal Procedure, 1973, which provides that if an investigation is not completed within the specified period, the accused should be released on bail.1 All this highlights the need for quick and prompt investigation.
Of course, despite the above provision, there would be quite a number of arrested persons who are not able to furnish the requisite bail bond. While most of the rich criminals generally manage to furnish bail because of their resources, it is the poor persons who, being without sufficient resources, have generally to spend time as under-trials in jail: This aspect of the problem is possible of solution if the other measure2 recommended in this Report are effectively implemented.
1. See also para. 2.6,supra, for section 167(2),Cr.P.C.
2.Chapters 4 to 8, infra.
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