Section 73 in The Rajasthan Law And Judicial Department Manual, 1952
73. Report to Police in cognizable cases.
- When the offence is cognizable, i.e. one in which column 3 of Schedule 2 of the Code of Criminal Procedure, 1898 (V of 1898) shows that the police may arrest without warrant there is no difficulty. A report should be sent, giving a clear, consecutive and chronological statement of the salient facts, to the nearest police station. All further steps will be taken by the police, but the officer making the report must render all assistance in his power.
