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Bengal Presidency - Section
Section 648 in Police Regulations, Bengal , 1943
648. Action regarding absconder.
- On receipt of a report that a person whose finger-prints are on record has been declared a proclaimed offenders, or has escaped from jail or from lawful custody, or has absconded after committing some offence, or has evaded surveillance or has been lost sight of, a red slip in the form below will be attached to the slip, so that immediate information may be given to the police by whom the absconder is wanted, in the event of such absconder's finger-prints being subsequently received for search. In such cases a copy of the red slip, together will the absconder's classification number, will be sent by the bureau receiving the report to the other bureaux in which the absconder's finger-prints are on record, if no report of such absconding has already been made to them by the District Police:-Absconder.| Name................................................................................. | ||
| Case for which | } | ............................................. |
| Wanted date | ............................................. | |
| warrant etc. | ............................................. | |
| Intimation of arrest to be sentto......................................... |