Section 561B in The Code of Criminal Procedure, 1989 (1933 A. D.)
561B. [ Duty of High Court to exercise continuous superintendence over the Courts of Judicial Magistrates. [Section 561-B and 561-C inserted by Act XXXVII of 1978, Section 76.]
- Every High Court shall so exercise its superintendence over the Courts of Judicial Magistrates subordinate to it as to ensure that there is an expeditious and proper disposal of cases by such Magistrates.
