Section 4(2) in THE CRIMINAL PROCEDURE (IDENTIFICATION) ACT, 2022
(2)The record of measurements shall be retained in digital or electronic form for a period of seventy-five years from the date of collection of such measurement:Provided that where any person, who has not been previously convicted of an offence punishable under any law with imprisonment for any term, has had his measurements taken according to the provisions of this Act, is released without trial or discharged or acquitted by the court, after exhausting all legal remedies, all records of measurements so taken shall, unless the court or Magistrate, for reasons to be recorded in writing otherwise directs, be destroyed from records.
