Section 35 in Criminal Court Rules of the High Court of Judicature at Patna
35. [ [Substituted by C.S. No. 29.]
As soon as the dates of sessions trial are settled, a list showing the same shall be fixed in a conspicuous place in the Court, The Sub-divisional Judicial Magistrate concerned on receipt of the dates fixed for trial from the Sessions Judge under rule 34 shall also get them notified at a conspicuous place in his office.] [G.L. 1/49, G.L. 12/57]Note 1 - As acknowledgement of the letter in form no. (M-7, Volume II), notifying the commitment should invariably be required by the Magistrate making the commitment from the Court of Session; and in the event of none being received within a reasonable time, enquiry should be made to ascertain the cause.Note 2 - A Magistrate should furnish an explanation to the Court of Sessions in every case of delay of more than 7 days in notifying the date of commitment to that Court.[G.L. 13/51.]Note 3 - [x x x] [Deleted by C.S. No. 29.].Note 4 - [x x x] [Deleted by C.S. No. 29.].
