The Criminal Procedure (Identification) Bill, 2022 was introduced in Lok Sabha. The Bill provides for legal sanction for taking appropriate body measurements of persons who are required to give such measurements and will make the investigation of crime more efficient and expeditious and will also help in increasing the conviction rate.
Key points:
- to define ‘‘measurements’’ to include finger-impressions, palm-print and foot-print impressions, photographs, iris and retina scan, physical, biological samples and their analysis, etc.;
- to empower the National Crime Records Bureau of India to collect, store and preserve the record of measurements and for sharing, dissemination, destruction and disposal of records;
- to empower a Magistrate to direct any person to give measurements;
- to empower police or prison officer to take measurements of any person who resists or refuses to give measurements.