Section 24 in Criminal Rules of Practice and Circular Orders, 1990
24. Receipts of F.I.R.:
- Magistrates and Judges receiving F.I.Rs., shall initial each page and put the date stamp and time of receipt. The name or number of the messenger shall also be noted. If the F.I.R., is received by post, the envelope shall also be initialled and preserved.The same rule applies to Inquest Reports and other documents received from the Police or other Prosecuting agencies.
