Section 279(a) in Police Regulations, Bengal , 1943
(a)Whenever a case reported to the police is found after investigation to be maliciously false, the investigating officer shall, if evidence is available for prosecution of the complainant under section 182 or 211, Indian Penal Code, submit to the Magistrate, through the Circle Inspector, a formal complaint, attached to his final report, to enable the Magistrate to take cognizance of the case under section 190, Code of Criminal Procedure [under proviso (aa) to section 200 of that Code, the Magistrate need not examine the complainant]. The investigating officer shall at the same time furnish the Court officer with a brief of the case.
