Section 432(c) in Police Regulations, Bengal , 1943
(c)When the enquiry is held the Court should be informed of the different points it is proposed to establish against the person who has shown cause The first witness called should be the investigating officer, who should produce evidence in justification of the institution of the proceedings. The police-station records should be produced, and the evidence available from them described, followed by any facts ascertained in the course of enquiry to which the investigating officer can depose. Other witnesses should then be examined, preferably in groups corresponding to the sequence of the events. (See regulation 290.)
