111. First Information and enquiry. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - A - Suburbs of Calcutta. - (a) Immediately on receipt of information of a death occurring in any of the circumstances mentioned in section 174, Code of Criminal Procedure, 1898 (Act V of 1898), a first information shall be drawn up in West Bengal Form No. 5370 (Bengal Police Form No. 48). The information shall be recorded in the same manner as a first information of a cognizable crime. It shall be put up to the Subdivisional Assistant Commissioner who shall record his orders on it.
(b)A Sub-Inspector shall proceed to the place where the body of the deceased person is, and after making the investigation prescribed in section 174 of the Code of Criminal Procedure, 1898, and any further enquiry that may be necessary, shall submit his final report through the Subdivisional Assistant Commissioner and the Divisional Deputy Commissioner to the nearest Magistrate empowered to hold inquests. The first information, investigation or inquest report, as the case may be, signed by the police officer and two or more responsible persons and the post-mortem report shall be attached to the final report.(c)Special diaries shall be submitted if the enquiry lasts more than one days. If, however, the police officer making the enquiry finds reason to suspect the commission of a cognizable offence the enquiry then becomes one under section 157 of the Code of Criminal Procedure, 1898, and special diaries shall be started at once.(d)When several persons meet their death by the same accident, there shall be a separate inquest report on each body, but a separate first information or final report shall not be necessary.B - Town of Calcutta. - (a) Immediately on receipt of information of a death occurring in any of the circumstances mentioned in section 174 of the Code of Criminal Procedure, 1898 (Act V of 1898), a note shall be made in the General Diary.(b)A Sub-Inspector shall hold an immediate enquiry and shall record the facts ascertained in an investigation report which shall be submitted through the Subdivisional Assistant Commissioner to the Divisional Deputy Commissioner. Special diaries shall be submitted if the enquiry takes more than one day.(c)In all cases of death in any of the circumstances mentioned in section 174 of the Code of Criminal Procedure, 1898, a letter in West Bengal Form No. 4268 together with a disposal order in West Bengal Form No. 4279, shall be sent to the Coroner. The gist of the case shall be noted on the back of West Bengal Form No. 4268.
