250. Issue of hue-and-cry notices. [§ 12, Act V, 1861].
(a)When the immediate dissemination of intelligence and the co-operation of the staff of neighbouring railway and district police-station is desirable, hue-and-cry notices in B.P. Form No. 28 shall be issued in the following classes of cases when all the person concerned have not been immediately arrested or the property stolen has not been recovered :-(i)professional drugging cases;(ii)dacoity, and all organized crime in which wandering gangs, foreigners or residents of other jurisdictions are known or suspected to have been concerned ;(iii)escapes of prisoners from lawful custody;(iv)cases of cheating by professional criminals ;(v)cases of shaking off police supervision by wandering gangs; and(vi)important cases in which the accused have absconded after committing the offence, or in which identifiable property of large value has been stolen.(b)Hue-and-cry notices should ordinarily be despatched by post, unless there is reason to believe that the immediate communication of information to some particular officer or officers may result in the apprehension of culprits or the recovery of stolen property, in which case the contents of the hue-and-cry notices should be communicated to such officer or officers by "special police" telegrams or by special messengers, whichever is likely to prove quicker. Full details should be immediately despatched by post.(c)All police-stations shall maintain a list of bordering district and railway police-stations including their outposts, showing the district of each place from the nearest telegraph office. These lists shall be approved by the Superintendent.(d)The hue-and-cry notice shall be drawn up by the officer-in-charge of the police-station who draws up the First Information Report of the case, one copy being sent to the Superintendent along with the first information of the case by the quickest available means. The officer-in-charge shall exercise his discretion as to which other officers the notice should also be sent direct. The Superintendent shall at the same time be informed of the officers to whom the notice has been sent. On receipt of the notice the Superintendent shall send copies to the Superintendent, Railway Police, or to any other officer to whom it has not been sent direct if he considers it desirable.Note. - When a notice is to be sent to a police-station of the Calcutta Police, an additional copy shall be sent to the Commissioner of Police, Calcutta, for circulation through the Calcutta Police Gazette.(e)On receipt of a hue-and-cry notice the officer-in-charge of a police-station shall at once enter it in red ink in the register of letters received and in the general diary and shall take all necessary action. He shall cause enquiries to be made about the movements of local bad characters and shall check surveillance reports. He shall also enquire into points mentioned in the hue-and-cry notice which require particular investigation and shall communicate the result in a brief supplementary case diary. He shall in all cases communicate the contents of the notice to his subordinates and to all dafadars and chaukidars of his jurisdiction, either by special messengers as far as possible or at muster parades, and shall warn them to be on the look-out for the offender or stolen property, as the case may be. All actions taken shall be clearly noted on each notice, which shall be consecutively numbered and filed. Successful detection of culprits or tracing of stolen property should be always rewarded.
