- "Investigation" in the above regulation has the meaning attached to it in the Code of Criminal Procedure. "Enquiry" means the collection of information prior to an "investigation". The power to investigate does not arise until either there is reason to suspect the commission of a cognizable offence, which an officer-in-charge of a police-station is empowered to investigate under section 156 of the Code of Criminal Procedure (see also section 157), or, if the offence be non-cognizable a Magistrate directs an investigation under section 155 of that Code.
