15. Investigation and trial of cases after a riot. - (a) Whenever there has been any outbreak of rioting, the Deputy Commissioner shall, if necessary, reinforce the local investigating staff and arrange the work so that officers investigating cases arising from the riots can devote undivided attention to them.
(b)He shall also see that investigations are completed without unnecessary delay and that persons against whom no evidence is forthcoming should not be unnecessarily detained.(c)He shall, also, if necessary, reinforce the prosecuting staff and, if police prosecutors are not available for this purpose, approach the Commissioner (through Deputy Commissioner of Police, Detective Department) to move the Legal Remembrancer for the engagement of legal practitioners as public prosecutors. It is essential that the prosecuting staff detailed for such cases should be sufficient to give undivided attention to them.(d)He shall also see that prosecuting officers move the Magistrates for early trial of such cases, and that they communicate the dates of hearing to the investigating staff, so that all necessary witnesses appear before the Courts on those dates.(e)The Commissioner should consider whether an additional or special Magistrate is required to deal with cases arising out of the occurrence and move the State Government to appoint such a Magistrate, if required.(f)If an application is made under section 526 of the Code of Criminal Procedure, 1898, and if it is considered that it should be opposed, the Commissioner shall immediately send to the Legal Remembrancer clear and full instructions for the Counsel who will oppose it.
