Section 176(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)[When any person dies while in the custody of the police or when the case is of the nature referred to in clause (i) or clause (ii) of such section (3) of section 174] [Substituted by Act XXVI of 1988, Section 7.] the nearest Magistrate empowered to hold inquests shall, and, in any other case mentioned in section 174 clauses (a), (b) an (c) of sub-section (1), 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. The Magistrate holding such an inquiry shall record the evidence taken by him in connection therewith in any of the manners hereinafter prescribed according to the circumstances of the case.Power to disinter corpses. - (2) Whenever such Magistrate considers it expedient to make an examination of the dead body of any person who has been already interred, in order to discover the cause of his death the Magistrate may cause the body to be disinterred and examined.Part-VI Proceedings in Prosecutions
