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State of Uttar Pradesh - Section

Section 58 in The General Rules (Criminal), 1977

58. [ Warrants outside jurisdiction to be sent to police. [Substituted by Notification No. 1255/VII- Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]

- Warrants to be executed outside the local limits of the jurisdiction of the court issuing the same under the provisions of Section 78 of the Code, shall invariably be sent to the Superintendent of Police concerned and not to a magistrate. In this regard, a register shall be maintained in each Court in the following form.
Sl. No. The number printed on the form used Case title and particulars Name and particulars of the person against whomwarrant of arrest is issued (accused/witness) The officer/person to whom directed Date of judicial order directing arrest warrantto be issued
1 2 3 4 5 6]
[59] [Rules 58 to 64, renumbered as Rules 55 to 61, by Notification No. 504/V-b-13, dated 27th August, 1983, published in U. P. Gazette, Part II, dated 5th November, 1983, pages 55-58.]. Medical Council to be informed of medical practitioner's conviction.- In the case of conviction of any medical practitioner by court, and in the case of censure or comment on him in a Court's judgment, the court shall forward a duly certified copy of the judgment, free of cost, to the Registrar, Medical Council, Lucknow.[60] [Rules 58 to 64, renumbered as Rules 55 to 61, by Notification No. 504/V-b-13, dated 27th August, 1983, published in U. P. Gazette, Part II, dated 5th November, 1983, pages 55-58.]. Classification of accused.- A convicted prisoner shall be classified according to the rules in Appendix 'F'.[61] [Rules 58 to 64, renumbered as Rules 55 to 61, by Notification No. 504/V-b-13, dated 27th August, 1983, published in U. P. Gazette, Part II, dated 5th November, 1983, pages 55-58.]. Memo of identification proceedings.- [Identification proceedings in jail for the identification of suspects shall invariably be recorded by Magistrates in Form No. 34 (Part IX, No. 65) in duplicate by the use of carbon paper [and ball pointed pencils] [Substituted by Notification No. 10/VIII-a-68, dated 19th January, 1960, published in U. P. Gazette, Part II, dated 27th February, 1960.]. The original shall be sent to the Court concerned and the carbon copy shall be made over to the jail authority for record and production in Court, when needed.]Proceeding for the identification of property shall be recorded by Magistrates in Form No. 37 (Part IX, No. 67).