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State of Madhya Pradesh - Section

Section 142 in Criminal Courts - Rules and Orders

142. The Magistrate holding a commitment enquiry should invariably refer to the list of dates for holding sessions which is published annually in the Madhya Pradesh Gazette, and endeavour to complete his proceedings in time for the case to be tried at the session next following the date of their commencement. In particular there should be no avoidable delay in making the order of commitment required by Section 213 (1) of the Code.