Section 25 in Criminal Rules of Practice and Circular Orders, 1990
25. Magistrate to insist on production of the accused and copies of Documents:
- No order under Section 167 of the Code for remand of an accused should be made unless the accused is produced before the Magistrate and he has been heard. Magistrates shall also insist on the production of copies of the entries in the Case Diary peruse and initial those documents before passing orders and also indicate in the order, that the documents are perused.
