Section 173(2) in The Code of Criminal Procedure, 1973
(2)(i)As soon as it is completed, the officer-in-charge of the police station shall forward to a Magistrate empowered to take cognizance of the offence on a police report, a report in the form prescribed by the State Government, stating -(a)the names of the parties;(b)the nature of the information;(c)the names of the persons who appear to be acquainted with the circumstances of the case;(d)whether any offence appears to have been committed and, if so, by whom;(e)whether the accused has been arrested;(f)whether he has been released on his bond and, if so, whether with or without sureties;(g)whether he has been forwarded in custody under section 170.(h)[ Whether the report of medical examination of the woman has been attached where investigation relates to an offence under [Sections 376, 376A, 376AB, 376B, 376C, 376D, 376DA, 376DB] [Inserted by the Code of Criminal Procedure (Amendment) Act, 2008 (5 of 2009), Section 16 (b).]] [or section 376E of the Indian Penal Code of the Indian Penal Code, 1860.] [Substituted for the words "or 376D of the Indian Penal Code" by Criminal Law (Amendment) Act, 2013](ii)The officer shall also communicate, in such manner as may be prescribed by the State Government, the action taken by him, to the person, if any, by whom the information relating to the commission of the offence was first given.
