465. Witnesses to house-search. [§ 12, Act V, 1861]
- Upon receipt in the Court officer of the list of property found on a search made under section 103 or 165 of the Code of Criminal Procedure, the date of receipt shall at once be stamped on it.The police have no power under the law to compel the attendance in Court of witnesses to a search, but if any Court appears to entertain doubts regarding the identity of the articles given in the list of properties, the Court officer shall request the Court to summon the witnesses to the search.
