Section 244 in Criminal Court Rules of the High Court of Judicature at Patna
244.
[(a) When convenient, the Sessions Judges should visit the Courts of Judicial and Executive Magistrates (excluding District Magistrates). Their inspection of these courts should be of a general character and directed rather to Judicial than to executive matters. They should sit with the Subordinate Magistrates concerned, advice them in matters of procedure, and consider generally their conduct of the proceedings before them. They should also examine some of their records and scrutinize the orders passed by them at various stages of trials, e.g., orders admitting to bail, for the issue of summonses to, and warrants for the arrest of witnesses, for adjournments, and so forth.] [Substituted by C. S. No. 83.](b)As the Courts of [Executive] [Substituted by C. S. No. 83.] Magistrates are inspected by District Magistrates and Divisional Commissioners-officers whose attention is directed in the main to such details as the maintenance of the registers, and the state of the offices visited-the Sessions Judge should not occupy himself with those matters.(c)While the Court are anxious to encourage inspections of the above nature, whenever possible, it is to be understood that they should not be permitted to prejudice the proper discharge of a Sessions Judge's more important duties and should therefore be carried out only when that officer can find time for them without detriment to his other works. No detailed report of an inspection need be submitted to the High Court: it will suffice if the mere fact is reported, unless the Sessions Judge's visit has disclosed any facts of unusual interest or importance. An inspection should, if time permits, take the form suggested in paragraphs (a) and (b) of this rule; but the Court attach greater importance to the supervision of a Magistrate's actual judicial procedure in Court than to an examination of his records, a number of which are likely to come before the Sessions Judge on appeal. [G. L. 10/57]
