Introduction Section 172 of Criminal Procedure Code, 1973 (in short Cr.P.C) directs the investigating officer to keep a record of investigation on each day, which is technically called Case Diary. Sub-section (1) of section 172 of Cr.P.C., indicates that every police officer making an investigation is bound to maintain the case diary. It is the only continuous record of the progress of investigation by the different officers who successively take charge of investigation. The case diary is seen to be a complete record of investigation in any particular case. While section 172 of Cr.P.C., gives a special right to court to call for and inspect the case diaries, it does not give any such right to the accused. It is well-known that each State has its own police regulation or otherwise known as police standing orders and some of them provide as to the manner in which diaries are to be maintained. Object of Case Diary The obje ....