241. Instance of abuse of authority or misconduct by the police coming to the notice of a presiding officer should be reported to the District Magistrate by supplying him with a copy of the judgement or otherwise as may be convenient. When such a report is made by a Sessions Judge, the District Magistrate should report to the Sessions Judge the action taken. If the Sessions Judge is not satisfied with the action taken he may refer the matter to the Registrar of the High Court.
Note. - Attention is invited in this connection to the instructions contained in the Book Circulars of the Government of the Central Provinces and Berar, No. V-2.
