MNLUM | National Symposium on Criminal Procedure (Identification) Act, 2022
Introduction The Criminal justice system is witnessing a sea of changes with the introduction of the Criminal Procedure (Identification) Act, of 2022.
fingerprints
Integrating Forensic Techniques in Indian Criminal Justice System
by Shubham Pandey* and Uday Shankar**
Prior sanction of Magistrate not required for taking fingerprints of accused or a suspect
Supreme Court: Ashok Bhushan, J. discussed the validity of procedure of taking fingerprints under Identification of Prisoners Act 1920, while delivering a
Conviction cannot be solely based on the non-compliance of the order to give fingerprints/footprints
Supreme Court: The Bench of P.C. Ghose and R.F. Nariman, JJ held that any person can be directed to give his finger