(4)As soon as an investigation under Section 42 has been completed, if it appears that there is sufficient evidence to justify the forwarding of the accused to a Magistrate, the Investigating Officer, when he does not proceed under subsection (2) or under Section 70, shall submit a report which for the purposes of Section 190 of the Code of Criminal Procedure, 1898 (5 of 1898), shall be deemed to be a police report, in such form as the State Government may prescribe to a Magistrate having jurisdiction to inquire into or try the case and empowered to take cognizance of offences on police report.
