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State of Rajasthan - Section

Section 321 in Rules of the High Court of Judicature for Rajasthan, 1952

321. Information to prisoner of summary dismissal of jail appeal.

- Where a jail appeal is dismissed summarily under section 421 of the Code of Criminal Procedure. 1898, information shall be sent to the prisoner through the officer-in-charge of the prison in which he is lodged and also to the Sessions Judge concerned.