(a)Criminal histories shall be written up for gangs or individuals whose operations are known to extend beyond the limits of a single district. No criminal history need be written in the case of purely local gangs and criminals, with the exception of those concerned in the following classes of professional crime:-(i)Poisoning.(ii)Note-forgery.(iii)Swindling.(iv)Professional coining.(b)Criminal histories shall be prepared in B. P. Form No. 211, and submitted along with photographs in appropriate cases as per regulations 636 and 639 (f) of Police Regulation, Bengal, Volume I, to the Deputy Inspector-General, Criminal Investigation Department, both in S.R. and non-S.R. cases after disposal. These shall be typewritten and the Superintendent shall keep copies in his office and at the police-station in which the criminals concerned reside.(c)When criminal histories of several persons implicated in the same case are submitted together a detailed history of the case need be given only in the sheet of the principal member of the gang, a reference to it being made in the sheets of other members.(d)Besides, (a) above, criminal histories with photographs of inter-State or inter-district criminals traced by the F.P.B. with one conviction for cheating, drugging, counterfeiting, robbery, dacoity, theft, kidnapping and criminal breach of trust shall be prepared by the thana officers concerned on receipt of a requisition from the Criminal Investigation Department.(e)As criminal histories are permanent records of criminals, they must be accurate and shall receive careful scrutiny from the Superintendents themselves before they are submitted.(f)Criminal histories in excise and opium cases shall be prepared by the Excise Department.Note. - (i) A criminal who has been convicted of an offence punishable with rigorous imprisonment for one year or upwards, or of any offence which would render him liable to enhanced punishment on a subsequent conviction, or ordered to give security for his good behaviour under section 118, Cr. P. C. can be photographed by a police officer of and above the rank of a Sub-Inspector by virtue of section 3 read with section 2(b) of the Identification of Prisoners Act (Act XXXIII of 1920).(ii)When photographs of suspects having no previous criminality as noted above are to be taken, it is advisable to take them before submission of the chargesheet or final report, and with the permission of a First Class Magistrate in accordance with the provisions of section 5 of Identification of Prisoners Act.(iii)For the purpose of placing on record the photograph taken during investigation, Many person who, not having been previously convicted of an offence punishable with rigorous imprisonment for a term of one year or upwards, is released without trial or is discharged or acquitted by a Court, orders in writing from the District Magistrate or the Subdivisional Magistrate in case of release without trial, and of the Trial Court in case of discharge or acquittal by a Court, should be obtained under the provisions of section 7 of the Identification of Prisoners Act.
