Section 66 in The Rajasthan Law And Judicial Department Manual, 1952
66. Special reference by Inspector General of Police.
- In any case in which the Inspector General of Police considers that an appeal against an acquittal should be filed, he may move the District Magistrate. If the District Magistrate refuses to move in the matter and the Inspector General disagrees with the decision or should the circumstances of any case be such that a reference to the District Magistrate would involve such delay as to prevent the appeal being filed within the prescribed time, the Inspector General may refer the case direct for the orders of Government.
