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Bengal Presidency - Section

Section 66A in Police Regulations, Bengal , 1943

66A.

As a general rule a Public Prosecutor appointed for the conduct of a police case shall refer to the District Magistrate before exercising the power conferred upon him by section 494 of the Code of Criminal Procedure to withdraw from the prosecution; and the District Magistrate shall consult the Superintendent before agreeing to the withdrawal of any case committed to the Sessions.