Section 442(b) in Police Regulations, Bengal , 1943
(b)Care shall be taken that case diaries called for by the Court under section 172 of the Code of Criminal Procedure, but not put in as evidence, are not attached to the record, and that they are returned by the Court when no longer required, mutatis mutandis, the same instructions shall apply to any reports of a confidential nature, not admitted in evidence, the publication of which is obviously undesirable.
