414. Appointment of Deputy Superintendents and Court Inspectors as Public Prosecutors.
- Under sub-section (1) of section 492 of the Code of Criminal Procedure, the Provincial Government has appointed all Deputy Superintendents at the headquarters of the districts, to be Public Prosecutors, and also all Inspectors who have been appointed to prosecute cases before the Courts of Magistrates to be Public Prosecutors in the Court of Sessions in respect of cases of applications for bail only.Under sub-section (2) of the said section the Provincial Government has further directed that no officer of police lower in rank than that of a Deputy Superintendent shall be appointed to be Public Prosecutor for the purpose of any case.
