Section 161 in The Code of Criminal Procedure, 1989 (1933 A. D.)
161. Examination of witnesses by police.
(1)Any police officer making an investigation under this Chapter or any police officer not below such rank as [the Government] [Substituted for the words 'His Highness' by Act X of 1996.] may by general or special order, prescribe in this behalf, acting on the requisition of such officer may examine orally any person supposed to be acquainted with the facts and circumstances of the case.(2)Such person shall be bound to answer all questions relating to such case put to him by such officer, other than questions the answers to which would have a tendency to expose him to a criminal charge or to a penalty or forfeiture.(3)[ The police officer may reduce into writing any statement made to him in the course of an examination under this section, and if he does so, he shall make a separate record of the statement, of each such person whose statement he records] [Sub-section (3) of section 161 added by Act VIII of 2003.] :[Provided further where the statement of a woman against whom an offence under section 294, section 354, section 354A, section 354B, section 354C, section 354D, section 375, [section 376A, section 376AB, section 376B, section 376C, section 376D, section DA, section DB] [Inserted by Jammu and Kashmir Act No. 11 of 2014, dated 22.3.2014.] section 376E or section 509 of the Ranbir Penal Code is alleged to have been committed or attempted shall be recorded, by a woman police officer or any woman officer; and]
