Section 26(a) in Police Regulations, Bengal , 1943
(a)A Magistrate trying a case should not notice in a final order or judgment (except, if necessary, as a matter demanding inquiry) any misconduct that he suspects on the part of a police officer, unless -(i)it has been established after the officer has been given reasonable opportunity to explain it, or(ii)reference to it is necessary for the elucidation of the case.
