Section 227 in Criminal Court Rules of the High Court of Judicature at Patna
227. [ [Substituted by C. S. No. 75.]
With the figures submitted by the Magistrates subordinate to them, the District Magistrate and the Chief Judicial Magistrate shall compile a general statement for the whole district and submit it to the High Court with an explanation of delay where any case has been pending for more than two years in respect of cases in Part I and Part II, for more than six months in respect of criminal appeal and for more than three months in respect of revisions shown in Part III of the statement.] [G.L. 4/44, G L. 5/52, G.L. 6/52, G.L. 3/53, G.L. 4/53, G.L 7/53, G.L. 11/57.][Note 1 - The Chief Judicial Magistrate shall submit the statement through the Sessions Judge.] [Existing 'Note' made Note 2 and 'Note 1' Inserted by C.S. No. 75.][Note 2 - Clear concise explanations regarding delays with the [District Magistrate's/Chief Judicial Magistrates] [Existing 'Note' made Note 2 and 'Note 1' Inserted by C.S. No. 75.] remarks thereon, and not copies of the order sheets, should be submitted to the High Court with Quarterly Statement A, Form no. (S) 3, Copies of order sheets, unless called for by the High Court in specific cases, should not be forwarded. [G. L. No. 3 of 1914]
