633. References to the Bureau, when to be made. [§12, Act V, 1861].
(a)When a case occurs in a district in which the modus operandi shows any interesting peculiarity or novelty or indicates that any of the classes of criminals mentioned in Appendix XXXII or any other known class of itinerant professional criminal is concerned and the accused is unknown or has absconded after committing the offence, the investigating officer shall make a reference to the Criminal Intelligence Bureau in B.P.Form No. 137. The descriptive roll in column 7 of the form shall be carefully prepared as far as practicable in accordance with the instructions contained in Appendix X. Such references shall be made at the earliest possible moment and shall be replied to by the bureau with the least possible delay.(b)In cases where the accused is under arrest and finger-prints have to be sent to the Finger Print Bureau under regulation 493, no separate reference shall ordinarily be made to the Criminal Intelligence Bureau. In such cases, the Criminal Intelligence Bureau will peruse the search reference slips (B. P. Form No. 53) received in the Finger Print Bureau, make a search in addition to that made by the latter and communicate all available information of value to the Court officer concerned.
