Section 173(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)Every investigation under this Chapter shall be completed without unnecessary delay:[Provided that investigation into offences under sections 152, 153-A, 295, 295-A, 296, 297, 298, 435, 436 and 505 of the State Ranbir Penal Code shall be completed within two weeks, and if the investigation is not so completed the investigating officer shall report the causes of the delay to the District Superintendent of Police who shall issue necessary instructions for completion of the investigation] [Proviso to sub-section (2) substituted by Act XXXVII of 1978, Section 28.].
