Section 298 in Rules of the High Court of Judicature for Rajasthan, 1952
298. Summoning of jurors witnesses etc.
- The Clerk of the State shall call upon the Sessions Judge of Jodhpur or Jaipur, as the case may be, to secure the attendance of not less than thirty-six jurors in the High Court on the date fixed for the commencement of the session, indicating whether the jurors shall, in view of the provisions of section 276 of the Code of Criminal Procedure, 1898, be summoned from the common jury list or the special jury list.He shall call upon the District Magistrate of the district from where the commitment has been received to procure the attendance of the accused and the witnesses in the case on the dates fixed for the hearing of the case.He shall also call upon the District Magistrate of Jodhpur or Jaipur, as the case may be, to arrange for the attendance of an Inspector of Police with a sufficient number of police constables to have charge of prisoners, to keep order in Court and to attend to such other matters, as may be directed by the Court or the Clerk of the State.
