(a)the police report that the charge which they have investigated is not established by the evidence, and the accused (if in custody) has been released on his executing a bond with or without sureties (Section 169 of the Code);(b)the police report that the charge is established against the accused by the evidence collected, and send the case for trial (Section 170 of the Code); or(c)the police report that the case is a true one, but that after doing all in their power they have been unable-(i)to trace the offence to any particular person, or(ii)to lay hands upon the person who is believed to be the guilty party (Section 173 of the Code).In (b) the charge sheet, called the challan, will form the final report in the case and will go to the Magistrate having jurisdiction. In cases (a) and (c) a final report shall be submitted direct to the Magistrate who shall make such order for the discharge (or otherwise) of the accused's bond as he thinks fit.Note. - District Magistrate should keep officers in charge of police stations constantly informed of the distribution of criminal work among the various Magistrates in the district.
