Section 26 in Criminal Rules of Practice and Circular Orders, 1990
26. Remand to police custody:
- A Magistrate shall not grant remand to police custody unless he is satisfied that there is good ground for doing so and shall not accept a general statement made by the investigating or other Police Officer to the effect that the accused may be able to give further information. In all cases, where the Magistrate authorises the detention of the accused in the custody of the Police, he shall record his reasons for so doing.
