175. Certificate under section 337 of the Code of Criminal Procedure, 1973.
- Where, the Inspector General grants a certificate under section 337 of the Code of Criminal Procedure, 1973, in respect of a criminal lunatic falling under clause (b) of sub-rule (1) of rule 173, the Superintendent of the prison shall at once forward a copy of such certificate together with the medical history of the criminal lunatic including information regarding his conduct in the prison, to the Magistrate or Court which passed an Order for his detention in order to enable the Magistrate or Court to take immediate measures to dispose of the case of such criminal lunatic.
