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Union of India - Section
Section 54A in The Code of Criminal Procedure, 1973
54A. [ Identification of person arrested [Inserted by Act 25 of 2005, Section 11 (w.e.f. 23.6.2006).]
- Where a person is arrested on a charge of committing an offence and his identification by any other person or persons is considered necessary for the purpose of investigation of such offence, the Court, having jurisdiction may, on the request of the officer in charge of a police station, direct the person so arrested to subject himself to identification by any person or persons in such manner as the Court may deem fit.][Provided that, if the person identifying the person arrested is mentally or physically disabled, such process of identification shall take place under the supervision of a Judicial Magistrate who shall take appropriate steps to ensure that such person identifies the person arrested using methods that person is comfortable with:Provided further that if the person identifying the person arrested is mentally or physically disabled, the identification process shall be video-graphed.] [Inserted by Criminal Law (Amendment) Act, 2013 ]| UTTAR PRADESH."54-A. Test identification of the accused- When a person is arrested on a charge of committing an offence and his test identification by any witness is considered necessary by any Court having jurisdiction, it shall be lawful for an Executive Magistrate acting at the instance of such Court, to hold test identification of the person arrested." [U.P. Act No. 1 of 1984, Section 8, (w.e.f. 1.5.1984)] |