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    Code of Criminal Procedure 1972

    No. of Report Title of Report Year of Submission View Report
    25 Evidence of Officers about forged stamps, currency notes etc. Section 509-A Cr. P.C. as proposed. 1963 Accessible_(PDF 602KB)
    32 Section 9 of the Code of Criminal Procedure, 1898 – Appointment of Sessions Judges, Additional Session Judges and Assistant Sessions Judges 1967 Accessible_(PDF 2.40MB)
    33 Section 44, Code of Criminal Procedure, 1898 1967 Accessible_(PDF 2.81MB)
    36 Sections 497, 498 and 499 of the Code of Criminal Procedure, 1898 – Grant of bail with condition 1967 Accessible_(PDF 1.30MB)
    37 The Code of Criminal Procedure, 1898 (Sections 1 to 176) 1967 Accessible_(PDF 6.47MB)
    41 The Code of Criminal Procedure, 1898 1996 Accessible_(PDF 8.24MB)
    48 Some questions under Code of Criminal Procedure Bill, 1970 1972 Accessible_(PDF 1.24MB)
    78 Congestion of under trial prisoners in jails 1979 Accessible_(PDF 3.49MB)
    84 (*common) Rape and allied offences – some questions of substantive law, procedure and evidence 1980 Accessible_(PDF 4.61MB)
    102 Section 122(1) of the Code of Criminal Procedure, 1973: imprisonment for breach of bond for keeping the peace with sureties 1984 Accessible_(PDF 720KB)
    132 Need for Amendment of the Provisions of the Chapter IX of the Code of Criminal Procedure, 1973 in order to ameliorate the hardship and mitigate the distress of Neglected Women, Children and Parents 1989 Accessible_(PDF 4.96MB) |Accessible_Hindi(PDF 5.12MB)
    135 Women in Custody 1989 Accessible_(PDF 6.00MB) |Accessible_Hindi(PDF 7.86MB)
    141 Need for amending the law as regards power of courts to restore criminal revisional applications and criminal cases dismissed for default in appearance 1991 Accessible_(PDF 3.72MB) |Accessible_Hindi(PDF 8.09MB)
    152 Custodial Crimes 1994 Accessible_(PDF 9.10MB) |Accessible_Hindi(PDF 7.22MB)
    154 The Code of Criminal Procedure, 1973 (Act No.2 of 1974) 1996 Accessible_Vol_01(PDF 4.15MB) |Accessible_Vol_02(PDF 3.42MB)
    177 Law Relating to Arrest 2001 Accessible_Part_01(PDF 1.12MB) |Accessible_Part_02(PDF 291KB) |Accessible_Hindi(PDF 2.11MB)
    197 Public Prosecutor’s Appointments 2006 Accessible_(PDF 215KB) |Accessible_Hindi(PDF 1.53MB)
    203 Section 438 of the Code of Criminal Procedure, 1973 as Amended by the Code of Criminal Procedure (Amendment) Act, 2005 (Anticipatory Bail) 2007 Accessible_(PDF 423KB) |Accessible_Hindi(PDF 5.11MB)
    233 Amendment of Code of Criminal Procedure Enabling Restoration of Complaints 2009 Accessible_(PDF 183KB) |Accessible_Hindi(PDF 677KB)
    237 Compounding of (IPC) offences 2011 Accessible_(PDF 323KB) |Accessible_Hindi(PDF 3.03MB)
    239(*PART) Expeditious Investigation and Trial of Criminal Cases Against Influential Public Personalities 2012 Accessible_(PDF 267KB) |Accessible_Hindi(PDF 193KB)
    268 Amendment to Criminal Procedure Code-1973 – Provisions relating to Bail 2017 Accessible_(PDF 1.73MB) |Accessible_corrigendum-to-report-no.268(PDF 242KB) |Accessible_Hindi(PDF 845KB)
    277 Wrongful Prosecution (Miscarriage of Justice): Legal Remedies 2018 Accessible_(PDF 0.97MB) |Accessible_Hindi(PDF 910KB)