FIRST INFORMATION REPORT
(Under
Section 154 Cr.P.C)
1. District ___________
Police Station________ Year ________FIR No._____ Date_____
2. Act___________
Sections______________
3.
a. Occurrence of
offence: Date ________Time Period_____________
b. Information received
at Police Station Date_________ Time_________
c. General Diary
Reference: Entry No_________ Time____________
4. Type of Information
Written/Oral
5. Place of Occurrence:
a. Direction and
distance from P.S__________ Beat No________
b. Address________________
c. In case,, outside the
limit of this P.S., then Name of Police Station_____________________
District_______________________
6. Complainant/Informant:
a. Name_________________
b. Father's/Husband's
Name_________________
c. Date/Year of Birth
___________
d. Nationality
e. Address_________________________
7. Details of
known/suspected/unknown accused with full particulars.
i.
____________________________________
ii.
____________________________________
8. Reasons for delay in
reporting by the complainant/informant
9. Particulars of
properties stolen____________________
10. Total value of
property stolen____________________
11. Inquest Report/U.D
case NO., if any__________________
12. FIR
Contents:_____________________
13. Action Taken: Since
the above information reveals commission of offence(s) u/s as mentioned at Item
No.2:
1. Registered the case
and took up the investigation or
2. Directed/Entrusted
(Name of I.O)__________ Rank_________ No___________ to take up the
Investigation or
3. Refused investigation
due to _____________ Or
4. Transferred to
P.S____________ District___________ on point of jurisdiction.
FIR read over to the complainant/informant, admitted to be correctly recorded
and a copy given to the complainant/informant, free of cost.
Signature of Officer in charge, Police Station
Name_____________________
Rank_________ No________
14. Signature/Thumb
impression of the complainant/informant.
15. Date and time of
dispatch to the court ___________________
