Legal Document View

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
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 630 in Criminal Courts - Rules and Orders

630. The following returns shall be submitted annually to the District Magistrate by all Courts subordinate to him:-

C.-Return in Connection with Police Statements
The Return of Cognizable Crime, Parts I and II (PoliceStatement A). Schedule XVI-37-38-Police - English.
The Return of Non-congnizable Crime, Parts I and II (PoliceStatement B). Schedule V - 62 - 63 - Criminal Judicial - English.
The Statement of Stolen and Recovered Property (PoliceStatement C). Schedule XVI-39-Police-English.
The District Magistrate shall prepare consolidated statement for the whole district, incorporating the figures of his own court, and forward them to the District Superintendent of Police by the 20th January of each year. In the Return of Cognizable Crime and the Statement of Stolen and Recovered Property, Courts shall give figures only for cases of which they have taken cognizance otherwise than upon report by the police. In the former they shall fill in only columns 15 and 16 of Part I and columns 13,14 and 15 of Part II, leaving the return to be completed in the office of the District Superintendent of Police. Instructions regarding the compiling of these statements are given at the bottom of the printed forms.D.-Notes to Accompany Annual Statements