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State of Madhya Pradesh - Section

Section 570 in Criminal Courts - Rules and Orders

570.

The following registers shall be maintained in the form and by the Courts shown against each in columns (3) and (4) of the subjoined table.The registers should be kept from year to year until and unless required by any rule or standing order to be closed at the end of each calender year:-Table
S. No. Name of Register No. of form on Schedule By what Courts to be maintained
(1) (2) (3) (4)
1. Register of Original Cases V-71 All Courts exercising original jurisdiction except Courts ofSession.
2. Register of Sessions Trials V-79 Courts of Session.
3. Register of Miscellaneous Proceedings. V-72 All Courts.
4. Fine registers A and B V-73 & 74 All Courts.
5. Register of Released Lunatics V-76 All Courts.
6. Register of Appeal V-77 All Courts exercising appellate powers.
7. Register of Revisions V-78 All Courts exercising revisional powers.
8. Book of Receipts for Money XV-99 All Courts.
9. Cause List V-201 All Courts.
10. Inspection Book II(a)-131 All Courts.
11. Register of Process-fees and Diet-money. V-75 All Courts.
12. Judicial Diary II-33 Courts of Judge or Magistrate.
Note 1. - It should be noted that Additional Session Judges do not constitute separate Courts but are Additional Judges to the Court of Session of the sessions division. Consequently Additional Sessions Judges need not maintain separate sets of registers, one set only being maintained for all the Judges of the Court.Note 2. - Additional District Magistrates shall maintain separate sets of registers.Note 3. - Courts of Session and Courts of appeal or revision should open registers as occasions arise. It is not necessary to maintain blank registers.Note 4. - Judges of Courts of Session should use the Book of Receipts for Money, Cause List and Inspection Book maintained by them in their capacity as Civil Judges and need not maintain such registers separately on the criminal side.Note 5. - Each register should bear a label showing (a) the name of the Court to which it belongs, (b) the name of the register, (c) the dates of the first and last entries, as for instance "From 3rd November, 1940 to 17th August, 1941."I.-Register of Original Cases