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Bengal Presidency - Section

Section 120 in Police Regulations, Bengal , 1943

120. The reporting of crime. [§ 12, Act V, 1861].

- It is the duty of every officer to see that all cognizable crime is reported and registered. The public will best be encouraged to give full information if the police exercise a wise discretion under section 157 of the Code of Criminal Procedure and avoid investigation in trivial cases. If offences against property, and even attempts to commit them are concealed, a valuable indication as to the movements of bad characters is thereby lost. A rise in the percentage of uninvestigated offences, therefore, is by no means to be feared in itself, provided that inspecting officers satisfy themselves that offences are not being minimised.IV. - Co-operation, Conferences and Meetings.