Section 288(a) in Police Regulations, Bengal , 1943
(a)When circumstance arise which justify proceedings being taken against a man under section 109, Code of Criminal Procedure, he should be arrested under section 55 of that Code, and if unable to furnish bail sent to the Magistrate. If, however, immediate drawing up of proceedings is contemplated, the prisoner should be forwarded to the Magistrate with the necessary witnesses, with a request to draw up proceedings at once and to take the necessary evidence. If for any exceptional reason further enquiry is considered desirable before drawing up proceedings either for the purpose of verifying the prisoner's antecedents, collecting further evidence or otherwise, the Magistrate should be moved to grant a remand under section 167, Code of Criminal Procedure. In such a case it will ordinarily be sufficient to send copies of the entries in the diary relating to the case as required by section 167(7) and witnesses need not be sent unless the Magistrate particularly wishes to examine them.
