Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 1125(4)] [Section 1125] [Entire Act]

Bengal Presidency - Subsection

Section 1125(4)(b) in Police Regulations, Bengal , 1943

(b)The Provincial Government wishes to emphasize the desirability of resorting to prosecution of the offence of criminal conspiracy with due care, and only when the authorities are satisfied, after taking necessary legal advice, that there are reasonable grounds for instituting proceedings. Where the assistance of the police is invoked in such cases, police officers will be guided by the principles followed in the institution and conduct of gang cases. The police officer employed for the purposes of supervision and local control must be of known integrity and experience, and should go into the witness-box at an early stage of the case to show how the evidence has been got together and shifted. The Deputy Inspector-General, Intelligence Branch, shall immediately assume control of all cases in which prosecution has been sanctioned by the Provincial Government and in cases in which the District Magistrate has sanctioned the initiation of proceedings and has invoked the assistance of the police. The nature of the control to be exercised is laid down in regulation 617. The Deputy Inspector-General, Intelligence Branch, will be responsible for keeping the Provincial Government and the Inspector-General informed of all important stages of the case, and the Superintendent of the district in which the proceedings have been instituted will be responsible for keeping the Commissioner and the District Magistrate similarly informed.