16. Supervision of criminal investigation. - (a) An officer supervising the investigation of a criminal case should satisfy himself that -
(i)the investigation is being pushed through without delay;(ii)the investigation is thorough, i.e., that clues are not overlooked or important lines of enquiry neglected;(iii)investigating officers do not work mainly for confessions or rely too much on any that are made, and that they use no sort of pressure and offer no sort of inducement to obtain confessions;(iv)the subordinate Police are working honestly;(v)the public are properly treated; and(vi)the prescribed procedure is followed.(b)The methods to be adopted by supervising officers are -(i)visits to the place of occurrence at various stages of the investigation and personal examination, if necessary, of witnesses;(ii)careful scrutiny of special diaries and other papers connected with the investigation; and(iii)examination of crime registers and other records at the police station.(c)When a supervising officer discovers mistakes or omissions on the part of an Investigating Officer, he should point them out to him and should not call for a written explanation unless it appears likely to be necessary to inflict punishment.(d)A Deputy Commissioner has power to order an officer attached to any police station in the division to investigate a case that should ordinarily be investigated by the Officer-in-charge of another police station in the same division.
