(a)A discharge report in B. P. Form No. 42A shall be drawn up by the Investigating Officer in the case of every person arrested and proposed to be discharged for want of evidence or for any other cause. The report shall contain a clear statement of the reasons for such discharge. No such report will, however, be necessary for a person whose discharge or release is recommended in Final Report under regulation 275(c) or who has been shown as "not sent up for trial" in column 2 of a chargesheet in B.P. Form No. 39.(b)The report shall be written in triplicate with an annual serial number. The first two copies will be sent to the Circle Inspector, who will forward the original to the Magistrate with his remarks and recommendations and attach the second copy to his copy of the case diaries. The third copy will be kept at the police-station and filed with the case diaries on receipt of the final memorandum.(c)In the case of persons arrested and released on bail from the police-station, the bail and recognisance bonds shall be attached to the original discharge reports.
