Section 31 in Criminal Rules of Practice and Circular Orders, 1990
31. Requisitions for confessions etc.:
(1)All requisitions for recording of confession of the accused or statements of witnesses or for holding identification parades shall be made to such Magistrate as is nominated by the Sessions Judge for particular police station.(2)On receipt of such requisition, the Magistrate shall immediately fix a date for the purpose and issue summons to the witnesses.(3)Statement of witnesses and confession of accused shall be recorded in open Court and during Court hours except for reasons to be recorded in writing. No Police Officer should be allowed to be present in the Court Hall or in visible distance from the witnesses of the accused, while the statement or confession is being recorded.
