396. Powers of certain officers to interrogate prisoners etc.
(1)The Director General of Police may authorize by letter any Police Officer not below the rank of an Inspector (unless for special reasons recorded in such letter, a Police Officer of a lower rank is specified) to interrogate any prisoner or to bring witnesses or informers to the prison for the purpose of identifying any prisoner or prisoners, should such a course be necessitated during the investigation of any case. Such letter shall be addressed by the aforesaid officer to the Superintendent concerned.(2)The Superintendent on receipt of a letter addressed to him under sub-rule (1) shall permit the officer specified in the letter to interrogate the prisoner in the presence but not within the hearing of the Jailor or some other officer approved by him and also witnesses and informers to be brought in the prison for the purpose aforesaid:Provided that no prisoner or prisoners shall be paraded by any Jailor before such witnesses or informers for identification except along with a number of prisoners clad in a similar manner.(3)Except as provided in sub-rule (1), no police officer (not being an ex-officio visitor) shall interrogate any prisoner.
