In non-cognizable cases a Magistrate should not order the police to make an enquiry or investigation regarding matter which are of private rather than of public interest, or which, though they may be of public interest are of such a nature that it is not expedient to employ the agency of the police in investigating them.Note. - As a rule the police should not be directed to make an enquiry or investigation in cases which would involve mainly an enquiry into a dispute concerning land, or an examination of a banker's books of accounts. In such cases if a local investigation is required, it should be made through a tahsildar or one of his subordinates.
