Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 544 in Criminal Courts - Rules and Orders 544. When the record of a criminal case is given for inspection, the police case-diary and the translation thereof, if any, shall invariably be removed from the file. Parties and pleaders shall not be allowed access to these documents.
