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State of Bihar - Section

Section 32 in Criminal Court Rules of the High Court of Judicature at Patna

32.

Magistrates are cautioned against the indiscriminate use of police agency for the purpose of ascertaining matters as to which a Magistrate is bound to form his own opinion upon evidence given in his presence.This caution is especially needful in respect of all cases regarding offences not cognizable by the police.