(a)A final report in B.P. Form No. 42 shall be drawn up by the investigating officer in every investigated case which does not result in chargesheet. In column 9 a clear statement of the case and of the evidence shall be given together with the reasons for not sending up any person for trial. The investigating officer shall also suggest in the same column with reasons how the case may be entered by the Magistrate in the General register for statistical purposes whether as "true", "intentionally false", "mistake of fact", "mistake of law", or "non-cognizable".(b)The form shall be written in triplicate every final report being given an annual serial number. One copy will be kept at the police-station and filed with the case diaries on receipt of the final memorandum and the other two copies will be sent to the Circle Inspector, the actual date and hour of despatch being entered on all the three copies. The Circle Inspector will attach one copy to his copy of the case diaries and forward the other to the Magistrate with his remarks and recommendations. [See regulation 196],(c)The final report shall contain a specific application for the release of an arrested person from custody or his discharge from bond. Bail and recognisance bonds shall be attached to the final report.
