Call for Chapters: Bharatiya Nagarik Suraksha Sanhita in Practice- Key Insights & Critical Reflections by MAIMS: Submit by February 15

About the Call for Chapters

This book aims to examine the transformative shift in India’s criminal procedure from the Code of Criminal Procedure, 1973 to the new citizen-centric regime under the BNSS.

While the new framework promises efficiency, technological integration, and speedy justice, it also presents transitional complexities, institutional gaps, and interpretative uncertainties.

This volume seeks to offer practical and authoritative insights on procedural complexities faced in its implementation.

Themes and Sub-themes

• Structural and Procedural Reforms
  • FIR, Zero FIR, and E-FIR: Expanding Access to Justice
  • Arrest and Custody provisions under BNSS
  • Summary Trials and Plea Bargaining: Speed vs Fairness
  • Case Diary and Investigation Timelines: Accountability Mechanisms
• Bail, Sentencing, and Alternatives to Incarceration
  • Bail as a Rule: Reforms and Realities
  • Undertrial Population and Prison Overcrowding
  • Community Service and Probation under BNSS
  • Plea Bargaining and Sentencing Discretion
• Police Powers and Accountability
  • Expansion of Police Powers under BNSS: Legal Safeguards
  • Preventive Detention and Preventive Policing
  • Torture, Custodial Violence, and Legal Remedies
• Technology and Forensic Evidence
  • Use of Electronic Evidence and Digital Records under BNSS
  • Videography of Crime Scenes and Statements: Transparency or Surveillance?
  • Online Proceedings and Virtual Courts: Legal and Practical Challenges
  • Data Protection, Privacy, and Surveillance Concerns
  • Al and Algorithmic Policing: Future Implications under BNSS
  • Efficacy of forensic evidence in criminal justice.
• Victim and Witness Protection
  • Witness Protection Framework under BNSS
  • Compensation and Restorative Justice Mechanisms
  • Victim Participation in Criminal Proceedings
  • Gender-Sensitive Criminal Procedure

Note: The above themes are indicative and not exhaustive. The authors can submit their work, which is consistent with the objectives of the book, for consideration for publication.

Eligibility

• Academicians
• Lawyers, Judges, Legal Practitioners
• Research Scholars & Law Students
• Police & forensics professionals

Submission Guidelines

• Abstract: 250-300 words
• Keywords: 4-5
• Word Limit: 4000-5000 words (including references)
• Font: Times New Roman, Size 12, 1.5 spacing
• Referencing Style: APA (7th Edition)
• Submissions must be original & unpublished (doc/docx)
• Similarity & Plagiarism: Not exceeding 10%
• Al generated submissions are strictly prohibited.
• No Article submission Fees

How to Submit?

Interested candidates can submit their work through the link given below this post.

Important Dates

• Abstract Submission: 15th February 2026
• Full Chapter Submission: 20th March 2026

Contact Information

For any queries, please contact at lexlegit.edu@gmail.com.

Click here to Submit.