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The Supreme Court viewed that after the introduction of Section 54A in CrPC, an accused is under an obligation to stand for Test identification parade.
In this case, the Delhi High Court held that the right to investigation cannot be taken away from the investigating officer only because the conduct of Test Identification Parade (TIP) was ordered after the release of articles to the person who was in lawful custody of the articles.
Karnataka High Court: While deciding the instant petition wherein an order of conducting a Test Identification Parade (TIP) after a
The finding of guilt cannot be based purely on the refusal of the accused to undergo an identification parade.
Supreme Court of Pakistan: A Full Bench of Asif Saeed Khan Khosa, CJ and Sajjad Ali Shah and Syed Mansoor Ali Shah,
Supreme Court of Pakistan: A Division Bench of Asif Saeed Khan Khosa, C.J. and Syed Mansoor Ali Shah, J. in the current
Supreme Court: A Bench comprising of N.V. Ramana and M.M. Shantanagoudar, JJ. dismissed an appeal filed by the State of U.P. against
Calcutta High Court: A Single Judge Bench comprising of Rajasekhar Mantha, J. dismissed an appeal filed against the judgment and order of
Supreme Court: N.V. Ramana, J., delivered the judgment for himself and S. Abdul Nazeer, J., dismissing the appeal filed against the decision
Patna High Court: A Single Judge Bench comprising of Aditya Kumar Trivedi, J. allowed a criminal appeal and set aside the conviction
Madhya Pradesh High Court: The conviction of the appellant under Section 364-A IPC was altered to Section 365 by a Division Bench