479. Court Police responsible for escorting undertrial prisoners from jail and guarding them in Court. [§ 12, Act V. 1861].
(a)The Court Police, reinforced if necessary by men from the police lines, shall escort all undertrial prisoners from the jail or lock-up to the Magistrate's Court and shall guard them while there. They shall also escort back to the jail prisoners sentenced to imprisonment, or remanded to hajat by the Magistrate (see also regulation 480).(b)Whenever the hearing of a case is adjourned, a day shall be fixed by the Magistrate for the rehearing of the case, and it shall be the duty of the Court officer to ensure the punctual attendance of the prisoners on the day fixed.
