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Bengal Presidency - Section

Section 66 in Police Regulations, Bengal , 1943

66. Withdrawal of cases. [§ 12, Act V, 1861].

- Although any police officer conducting a prosecution with the permission of a Magistrate is authorised by section 495(2) of the Code of Criminal Procedure to withdraw from the prosecution he should not do so without the orders of the Superintendent, who shall consult the District Magistrate before agreeing to the withdrawal of any prosecution.