124. Deaths from injuries sustained in West Bengal Police jurisdiction. - The following procedure shall be observed in connection with deaths occurring in hospitals situated in Calcutta from injuries sustained within the jurisdiction of the West Bengal Police :-
When a seriously injured person is sent from a Muffassil police station to a hospital in the town or suburbs of Calcutta a note of the brief facts of the case together with the names and addresses of witnesses who will prove facts in connection with the injury shall be sent by the West Bengal police station concerned to the Officer-in-charge of the Calcutta police station in whose jurisdiction the hospital is situated. On receipt of the Medical Certificate from the Medical Officer in charge of the hospital the Officer-in-charge of the Calcutta police station shall record the statement of the injured person and send it to the Officer-in-charge of the police station from which the man comes. A relation of the injured man or a constable of the West Bengal police station concerned shall stay in the hospital or in the neighbourhood in order to identify the body at the time of post-mortem examination in case of death. The enquiry into the death shall be held by the Calcutta Police before whom the West Bengal Police concerned shall produce all available evidence.
