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Draft Rules of Criminal Practice 2020 submitted by amici curiae , in case related to inadequacies of criminal trial system.
In the case of inadequacies in Criminal Sytem being followed in the whole country , in the pursuant of order passed by the Supreme Court in a suo moto proceedings Advocate Sidhhart Luthra , Advocate R Basant and Advocate K Parameshwar. amici cuirae submitted a report of Draft Rules of Criminal Procedure 2020 , by the orders passed dated on 7 November 2017 and 20 February 2018 in a case of Suo Moto proceedings in the heads of "To issue certain Guidelines regarding inadequacies and deficiency in Criminal trials vs State of Andra Pradesh and ors. The Draft rule was prepared in line with the suggestions of around 15 states and 7 union territories , to ensure the uniformity and conformity with CrPc and according to the practices being followed in all these various states and union territories . Thogh not all the High Court participated and have given their suggestion in written in regard of this issue ,i.e. High Courts of States of UP , Bihar, Gujarat , Maharashtra etc. But the High Court of Calcutta , Delhi, Himachal Pradesh and High Court of Meghalaya , High Court of Madras has representative in the colloquium in the present case in hand. The Draft Rule submitted before the Court includes 5 Chapters under 19 heads. It can be explained in the following points:
Chapter 1: Investigation
Every Medical Legal Certificate , Post Mortem report should contain a printed format of Human Body.
Supply of Documents should be there in cases under section 207 ,208 and 173 of CrPc.
Spot Panchnama - a scaled site plan shall be prepared by the IO by hand indicating all the crucial details.
Chapter 2: Charge
In Form 32, Schedule II of CrPc following the older charge the order of framing charge should be done by the presiding officer.
Chapter 3: It involves of procedure for recording evidences ,also it was directed that presiding officer will not record more than one case at the same time. Also the presiding officers shall be trained in local languages or a translator has to be present in each court. The like other procedures have also been mentione din the draft, alongwith other neccessities.
Chapter 4: Judgement - the process of judgement as it should start with a preface and name of parties etc. is defined in this chapter along with other headings.
Chapter 5 : Miscellaneous - related with other provisions of Bail, Separation of Prosecutors and Investigators and directions for expeditious trial.
Therefore , the Draft Report is to be considered by the court for further hearings in the case.
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