441. First Information Report by whom kept. [§ 12, Act V, 1861].
- In charge-sheet cases the First Information Report shall remain with the Court officer until the case comes before a Magistrate for enquiry or trial, when it shall be made over to the bench clerk of the trying Magistrate. In non-charge-sheet cases First Information Reports shall be attached to the final reports and shall be sent monthly to the Magistrate's bench clerk for despatch to the Record office.
