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Union of India - Section
Section 7 in The Identification Of Prisoners Act, 1920
7. Destruction of photographs and records of measurements, etc., on acquittal
.Where any person who, not having been previously convicted of an offence punishable with rigorous imprisonment for a term of one year or upwards, has had his measurements taken or has been photographed in accordance with the provisions of this Act is released without trial or discharged or acquitted by any Court, all measurements and all photographs (both negatives and copies) so taken shall, unless the Court or (in a case where such person is released without trial) the District Magistrate or Sub-Divisional Officer for reasons to be recorded in writing otherwise directs, be destroyed or made over to him.| [Gujarat and Maharashtra].In its application to the States of Gujarat and Maharashtra, in Section 7, after the words officer, insert or in any area for which a Commissioner of Police has been appointed the Commissioner of Police.Bombay Act 11 of 1922, Section 4 (w.e.f. 14-12-1922) as amended by Acts 17 of 1945; 21 of 1954 and 56 of 1959; Maharashtra Act 35 of 1970, Section 3 (w.e.f. 1-3-1971) and Gujarat Act 11 of 1960, Section 87.[Karnataka].In its application to the State of Karnataka, for Section 7, substitute the following section, namely:7. Destruction of photographs and records of measurements, etc., on acquittal.Where any person who not having been previously convicted of an offence punishable with rigorous imprisonment for a term of one year or upwards has had his measurements taken or has been photographed in accordance with the provisions of this Act is released without trial or discharged or acquitted by any Court, all measurements and all photographs (both negatives and copies) so taken shall, unless the Court or in a case where a person is released without trial, the District Magistrate or the Sub-Divisional Magistrate or in any area where a Commissioner of Police has been appointed, the Commissioner of Police, for reasons to be recorded in writing otherwise directs, be destroyed or made over to him.Karnataka Act 29 of 1975, Section 4 (w.e.f. 12-8-1975). |