Section 173(8) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(8)Nothing is this shall be deemed to preclude further investigation in respect of an offence after a report under sub-section (2) has been forwarded to the Magistrate and, where upon such investigation, the officer-in-charge of the police station obtains further evidence, oral or documentary, he shall forward to the Magistrate a further report or reports regarding such evidence in the form prescribed ; and the provisions of sub-sections (2) to (6) shall as far may be apply in relation to such report or reports as they apply in relation to a report forwarded under sub-section (2).]
