Section 290(d) in Police Regulations, Bengal , 1943
(d)Evidence as to habitual or casual association with known criminals and bad characters is most important, the inference naturally being that the person who so associates is himself a bad character, and proof of association is necessary to justify more persons than one being tried together under section 117(4), Code of Criminal Procedure. Equally important also is the inference to be drawn from dacoities and other crimes occurring at or near places visited by the accused and coincident with such visits. [Vide section 11(2) of the Indian Evidence Act].
