Section 176(1) in The Code of Criminal Procedure, 1973
(1)[* * *] [Substituted by Act 46 of 1983, Section 4 for "When any person dies while in the custody of the police" (w.e.f. 25-12-1983).]When the case is of the nature referred to in clause (i) or clause (ii) of sub-section (3) of section 174] [Substituted by Act 46 of 1983, Section 3, for "When there is any doubt regarding the cause of death, or when for any other reason the police officer consider it expedient so to do, he shall" (w.e.f. 25-12-1983).], the nearest Magistrate empowered to hold inquests shall, and in any other case mentioned in sub-section (1) of section 174, any Magistrate so empowered may hold an inquiry into the cause of death either instead of, or in addition to, the investigation held by the police officer; and if he does so, he shall have all the powers in conducting it which he would have in holding an inquiry into an offence.[(1-A) Where -(a)any person dies or disappears, or(b)rape is alleged to have been committed on any woman.while such person or woman is in the custody of the police or in any other custody authorised by the Magistrate or the Court, under this Code, in addition to the inquiry or investigation held by the police, an inquiry shall be held by the Judicial Magistrate or the Metropolitan as the case may be, within whose local jurisdiction the offence has been committed.] [Inserted by Act 25 of 2005, Section 18 (w.e.f. 23-6-2006).]
