Section 43(b) in Police Regulations, Bengal , 1943
(b)He shall also see that investigations are completed without unnecessary delay. Charge-sheets shall be framed at once against any persons regarding whom evidence is immediately available, supplementary charge-sheets being drawn against other persons regarding whom evidence is obtained later. In no circumstances shall a charge-sheet against any person or persons regarding whom satisfactory evidence is forthcoming be delayed while evidence against other persons is sought.
