123. Medical Examination of wounded persons. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) When a wounded person is sent to a hospital for medical examination a report in West Bengal Form No. 3865 shall be sent to the Medical Officer who will return it with his report.
(b)Wounded persons brought into a police station by the police, but not charged with any offence shall be sent, unless they object, to a hospital. Those brought in police custody and charged with an offence shall be sent to a hospital for examination. If, on examination, it is found necessary to detain as an indoor patient a wounded person in police custody, a police guard shall be placed over him during his detention in hospital unless he is released on bail.(c)If a wounded person in a medico-legal case declines to go to hospital, the police shall requisition the services of the nearest medical officer in the services of the Government for the purpose of obtaining a medico-legal certificate.(d)If a wound or injury is dangerous, the Investigating Officer shall take immediate measures to have the injured man's statement recorded by a Magistrate.(e)The consent of an injured person other than an accused is necessary to his removal to hospital.(f)On no account shall women be subjected to medical examination without their consent.
