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Supreme Court Of India

(From : Kerala)

Hon'ble Judge(s): S. S. M. Quadri, S. N. Phukan , JJ

(A) Criminal P.C. (2 of 1974) , S.154— Telegram or phone call - Giving vague information - Not F.I.R. Apart from a vague information by a phone call or cryptic telegram, the information first entered in the station house diary, kept for this purpose, by a police officer in charge of a police station is the First Information @page-SC2638 Report - F.I.R. postulated by S.154 of Cr.P.C.(Para 18) (B) Criminal P.C. (2 of 1974) , S.154, S.162— There can be no second F.I.R. in respect of same cognizable offence, same incident or occurrence. Apart from a vague information by a phone call or cryptic telegram, the information first entered in the station house diary, kept for this purpose, by a police officer in charge of a police station is the First Information Report - F.I.R. postulated by S.154 of Cr.P.C. All other information made orally or in writing after the commencement of the investigation into the cognizable offence disclosed from the facts mentioned in the First Information Report and entered in the station house diary by the police officer or such other cognizable offences as may come to his notice during the investigation, will be statements falling under S.162 of Cr.P.C. No such information/statement can prop....