Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 699 in Criminal Courts - Rules and Orders 699. If the Sessions Judge thinks that anything in the note or the endorsement should be brought to the High Court's attention he should forward the copy to the High Court.
