Section 12(2) in Conduct of the Government Litigation, Rules, 2000
(2)In case instituted by the Police, the Public Prosecutor shall apply to the Court for issue of summonses to all the witnesses. It shall be the responsibility of the Investigating Officer and/or the Officer-in-Charge of the Police Station within whose jurisdiction the witnesses reside, to effect service of summonses to the said witnesses. If there is any lapses for not effecting service in time, the investigating Officer of the case concerned and the Officer-in-Charge concerned shall be held accountable for the same.
