Section 123(b) in Police Regulations, Calcutta, 1968
(b)Wounded persons brought into a police station by the police, but not charged with any offence shall be sent, unless they object, to a hospital. Those brought in police custody and charged with an offence shall be sent to a hospital for examination. If, on examination, it is found necessary to detain as an indoor patient a wounded person in police custody, a police guard shall be placed over him during his detention in hospital unless he is released on bail.
