- A serial number shall be assigned to each case in each Court-(i)in the Court of a Magistrate taking cognizance of an offence, as soon as cognizance is taken ; but if the case is at once transferred under Section 192 of the Code, it shall not be numbered as a case ;(ii)in the Court of a Magistrate receiving a case by transfer or by submission under Section [322] [Substituted 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.] of the Code, or in a Court of Session receiving a case made over under Section [194] [Substituted 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.] of the Code for trial, as soon as the case is received.[Provided that in the case of transfer of criminal cases from the Court of one Magistrate to the Court of another Magistrate, a new serial and number shall be given showing the new number in the numerator and the old number in the denominator.] [Substituted 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.](iii)in a Court of Session receiving a case on commitment or on reference under Section [122] [Substituted 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.] of the Code, as soon as notice of the commitment of the record, as the case may be, is received.The number in a regular case shall be the same as that given to it in the register of cases in Form No. 9 in a Magistrate's Court, or in Form No. 15 in a Court of Session.A separate series of numbers shall run in each Court for cases entered in the register of miscellaneous cases in Form No. 11. Every number in this series shall be followed by the letter "m".A separate series of numbers shall run in each Court before which proceedings are laid under Section [122] [Substituted 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.] or to which a case is submitted under Section [323] [Substituted 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.] or Section [325] [Substituted 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.] or Section [360] [Substituted 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.] of the Code. Every number in this series shall be followed by the word "referred".A separate serial number shall [* * *] [Deleted 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.] be given to cases tried summarily.A Court of Session exercising criminal jurisdiction over two or more districts shall keep a separate series of numbers for each district.A separate file shall not be prepared for each panchayatnama (inquest report). It shall be entered serially in Register No. 12. At the close of each month all reports in which no further action is required shall be consigned to the record room in a monthly bundle, a note being made in the remarks column against each panchayatnama, thus-"Filed in the monthly bundle for the month of...............".
