Code of Criminal Procedure, 1973:

Section I 54-First Information Report:

Necessary Contents-Held: ls to provide basis for police officer to suspect

commission of cognizable offence and not to give full details regarding the

matter.

Non mentioning of correct section-Conclusiveness of-Held: ls not

conclusive since Court has to frame appropriate charges having regard to the

material on record

Sections 154 and 156-Recording of information in General Diary

Entry-To the effect that person accepting a sum by way of illegal gratification

and carrying amount with him on journey by train-Whether disclosure of

commission of cognizable offence-Held: Offence of criminal mis-conduct

under Section 13 of Prevention of Corruption Act made out which is a

cognizable offence and police officer empowered to investigate-Information

recorded in General Diary Entry can be treated as FIR-Prevention of

Corruption Act, 1988 Section 13.

Section 165-Search and Seizure by Police Officer-On basis of General

Diary Entry-Non fulfillment of mandatory requirement-legality of search

and seizure-Held: ls pre-mature to consider at this stage.