Section 457(a) in Police Regulations, Bengal , 1943
(a)In Sessions cases, when the reasons for commitment are not-fully and clearly stated, the Magistrate of the district or of the subdivision shall cause to be drawn up, for the guidance of the Public Prosecutor or other officer appointed to conduct the prosecution, a special memorandum containing a concise history of the case, and of the specific facts to which each witness will speak.
