11. Special Reports. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - (a) The following cases and any other cases which the Commissioner so directs shall be Special Report cases :-
(i)Dacoity, making preparation or attempt for commission of dacoities.(ii)Mail robbery, highway robbery, robbery in which motor vehicles or firearms are used, house robbery.(iii)Burglaries and thefts in which property of considerable value has been stolen (Divisional Deputy Commissioners will decide if such cases will be made Special Report cases).(iv)Defalcation or loss of public money of considerable value in the custody of the Police Department.(v)Theft, loss or find of arms, ammunition and explosives.(vi)Cases under the Explosive Substances Act, 1908, in which subversive movement is suspected.(vii)Couterfeiting, forging and professional uttering of coins, stamps and notes and being in possession of such coins, stamps and notes.(viii)Professional drugging.(ix)Murders (a) committed for gain or (b) which bear political or religious significance or (c) which are unusually heinous.(x)Firing on mobs or individuals by the Police.(xi)Riots due to religious or political causes, or of special importance or interest.(xii)Clashes between troops and civilians.(xiii)Serious assaults on Police officers.(xiv)Important seizure of unlicensed arms, ammunition and explosives but not cases arising from failure to renew licenses under the Arms Act, 1959.(xv)Professional swindling and conspiracy to commit the same.(xvi)Escapes from police custody in connection with crimes of serious nature.(xvii)Important industrial strikes.(xviii)Any matter of public importance which the Deputy Commissioner thinks should be specially reported.Note. - Technical robberries and dacoities in which professional criminals are not concerned, shall not be specially reported.(b)Special diaries (including supplementary diaries) on such cases (other than those of which the Detective Department takes direct cognizance or which it controls) shall be written in triplicate and the investigating officer shall send a copy (i) in cases of a subversive or political nature to the Deputy Commissioner, Special Branch, and (ii) in other cases to the divisional Deputy Commissioner.(c)A register of Special Report cases shall be maintained by each Deputy Commissioner and by the Deputy Commissioner, Detective Department. The register of the Detective Department shall contain the Special Report cases of the whole of Calcutta and shall be put up to the Deputy Commissioner weekly. Entries in all Special Report registers shall be given an annual serial number. Each divisional register shall have its separate serial number.(d)In all their Special Report Cases, divisional Deputy Commissioners shall send to the Deputy Commissioner of Police, Detective Department, within 24 hours of the reporting of a case, a first report containing a brief account of the case and the result of the investigation up to the time of the report. Subsequently, reports detailing progress of the investigation shall be sent every fortnight till the case is either sent to Court for trial or otherwise disposed of. Once a case is sent up for trial, fortnightly reports shall be discontinued, but reports shall be submitted, if there are important developments in course of the trial and on the completion of each stage, such as, committal or conviction. The Deputy Commissioner, Detective Department, shall maintain a separate file for each Special Report case and shall put up the important reports to the Commissioner.(e)In Special Report Cases taken over by the Detective Department, the Deputy Commissioner, Detective Department, shall prepare the reports and shall send copies of them to the divisional Deputy Commissioners concerned.(f)In Special Report Cases of which the Detective Department takes direct cognizance, the Deputy Commissioner, Detective Department, shall prepare all the reports.(g)The Deputy Commissioner, Special Branch, shall prepare the Special Reports of cases of a subversive or political nature and shall send reports as laid down in clause (d) direct to the Commissioner and copies of them to the Deputy Inspector-General, Intelligence Branch, West Bengal. He shall inform the Deputy Commissioner, Detective Department, of the institution of such cases.(h)All Special Reports shall be concise, to the point, and shall contain -(1)all details ascertained up to date regarding the commission of the offence or information regarding the progress and quality of the investigation, a brief account of the case and the result of the investigation up to the time of the report;(2)both the name and the designation of any officer of or above the rank of Sub-Inspector who is mentioned; and(3)the name, father's name and residence of any person arrested or suspected.(i)Special reports on cases of crime against property and of murder and of drugging for gain shall also contain -(1)translations of all confessions, subject, to the exceptions below :-Confessions for the purpose of this regulation include statements of a confessional nature made to the Police, to Magistrates or any other person in authority. Statements of a confessional nature, however, that are obviously false, lacking in verifiable details or repetitions of previously submitted confessions shall not be included. Divergencies, i.e., discrepancies, omissions or additions of interest, between a confession, recorded by a Magistrate and a confessional statement made by the same person to anybody else shall be duly commented upon in the special report with which the confession is forwarded;(2)information whether the suspects or convicts belong to any gang; and(3)full particulars of the modus operandi.(j)Special reports on coining cases shall, if any instruments or materials for counterfeiting coin be found in any place within or near a house, contain an exact description of that place and of instruments and materials found.(k)Special reports on note forgery cases shall contain a note on the following:(i)presence or absence of water marks,(ii)the defect that may be noticed in the size of the forged note, markings, size of printed design, water mark, paper, colour used on notes, the variations in register i.e., the accurate positioning of one plate printing over another, numbering, quality of printing, etc.;(iii)presence of stapling marks on forged notes;(iv)details of the number and serial of the forged note.(l)All special reports should be regarded as documents belonging solely to the Police and open to perusal only by the Assistant Commissioner and his superior officers and by any person specially authorised by the Assistant Commissioner to have access to them. The officer in whose custody special reports are kept shall be held responsible for their safe custody.
