1116. Special reports of crime. [§ 12, Act V, 1861].
(a)Intimation shall be given and special reports in B.P. Form No. 208 shall be submitted in accordance with the instructions given in Appendix XV. [For register of special reports see B. P. Form No. 209].(b)Copies of the first special report shall be sent to Superintendents of bordering districts, whether within or without the province, to whom hue and cry notices have been sent. Copies of subsequent reports need be sent only if they contain something of special interest to those officers.(c)Copies of remarks made by the District Magistrate on a special report shall be forwarded to other officers to whom a copy of the report has been sent.(d)The first special report shall be submitted upon receipt of the information at headquarters and the second as soon as the full circumstances of the case have been ascertained. Subsequent reports shall be submitted every fortnight until the investigation is closed, except in unimportant cases when the officers to whom the reports are sent have indicated that only a final report is needed. After the investigation is closed, reports shall be submitted on the completion of each stage, such as committal or conviction.(e)The first report shall normally be the First Information Report or a translation thereof made by the reader clerk and checked and edited by the senior officer present at headquarters. Subsequent reports until the close of the investigation shall comprise the Circle Inspector's or, the Criminal Investigation Department Inspector's progress reports carefully edited, a supervision note by the Subdivisional Police Officer, where there is one, and a forwarding commentary by the Superintendent or Additional Superintendent controlling the investigation. Reports subsequent to the close of the investigation shall contain the orders passed by the Court on the completion of each stage. In the event of an acquittal, the grounds for it shall be noted, and if an appeal is being preferred a note shall be made whether arrangements have been made for the Crown to be represented.(f)All special reports shall be concise, shall be written in good English and shall contain-(i)all details ascertained up to date regarding the commission of the offence and information regarding the progress and quality of the investigation;(ii)both the name and designation of any officer of or above the rank of Sub-Inspector who is mentioned;(iii)the name, father's name and residence of any person arrested or suspected.(g)Special reports on cases of crime against property and of murder or drugging for gain shall also contain-(i)translation of all confessions, subject to the exceptions below:-Confessions for the purpose of this rule include statements of a confessional nature made to the police, to Magistrates or even to other persons, such as a President, Union Board or Panchayat, Statements of a confessional nature, however, that are obviously false, lacking in verifiable details and repetitions of previously submitted confessions shall not be included. Divergencies, i.e., discrepancies, omissions or additions of interest, between a confession recorded by a Magistrate and confessional statement made by the same person to anybody else shall be duly commented upon in the special report with which the confession is forwarded;(ii)information whether the suspects or convicts belong to any gang or are registered members of any criminal tribe under the Criminal Tribes Act, 1924;(iii)full particulars of the modus operandi.(h)Special reports on coining cases shall, if any instrument or materials for counterfeiting coin be found in any place within or near a house, contain an exact description of that place. A confidential note attached to the special report shall contain the name, father's name and residence of the informant, the purport of the information and a note on-(i)the status and character of the informant;(ii)the opportunity which he had of obtaining the information;(iii)the circumstances in which he came forward to give the information;(iv)whether he had cause for enmity with the person informed against;(v)whether the information was given orally or in writing;(vi)the action taken on receipt of the information.(i)Special reports on note forgery cases shall contain a note on the presence or absence of water marks.(j)All special reports should be regarded as documents belonging solely to the police and open to perusal only by the Superintendent and his superior officers and by any person specially authorised by the Superintendent to have access to them, subject to the powers of the District Magistrate or any Magistrate dealing with the case. The clerk in whose custody special reports are kept shall be held responsible for their safe custody.
