Section 252 in Criminal Court Rules of the High Court of Judicature at Patna
252.
The copy of a despatch from the Secretary of State for India to the j Government of Madras is reproduced below for the information and guidance of all Judges and Magistrates :-"The memorialist was prosecuted by the Collector, and he alleges that when the Sessions Judge came to try the case, he resided at the Collector's house and was greatly prejudiced by the Collector against the memorialist. I have no doubt that the latter assertion is quite unfounded, but I think it would be well if your Grace in Council would suggest to the Judges, through the High Court, to avoid, as far as possible, becoming the guests of those who are 'interested in cases, civil or criminal, which will eventually be submitted to the Judge's decision. All possible imputation of prejudice against the weaker party will thus be avoided."Rules Regarding Pleader's and mukhtar Registered ClerksNote - [x x x x x] [Deleted by C.S. no. 86.]
