29. Magisterial Inquiries into allegations against police officers.
- When an order is passed for a magisterial inquiry into an allegation against a police officer -(a)it should be held at the place of occurrence ;(b)the Magistrate deputed to hold it should, if possible, proceed there not later than the following day;(c)such Magistrate should be an Assistant Magistrate or a Deputy Magistrate of the first class if the officer concerned is of or above the rank of Sub-Inspector and is accused of committing a cognizable offence or of having demanded or accepted a bribe;(d)no concurrent departmental inquiry should be made, but the Superintendent shall depute a police officer to attend and to arrange for the production before the Magistrate of any police witnesses and of such other evidence as may be available;(e)no police officer connected with an investigation in the course of which there is alleged to have been ill-treated by the police should have any concern with the conduct of the inquiry into such allegation.
