Section 210 in Criminal Court Rules of the High Court of Judicature at Patna
210.
No person who has not appeared personally or [through lawyers] [Substituted by C. S. No. 70.] in Court is to be included in the returns; but all persons who have appeared, whether in obedience to summons, warrant, or other process, or voluntarily, to answer a criminal charge, should be shown as under trial. Persons discharged from bail taken under section 169 without appearing before a Magistrate, should not be entered in the returns.Note 1 - Cases of escaped prisoners should not be shown as pending on the files. On their recapture, their cases will be entered as new cases. [G. L. 6/56]Note 2 - Witnesses examined by Magistrates in Court in preliminary inquiries, under [sections 202 and 330] [Substituted by C. S. No. 70.], Criminal Procedure Code, need not be included in the periodical returns, the existing forms not contemplating them.Note 3 - Cases of lunatics dealt with under [section 330] [Substituted by C. S. No. 70.] of the Code of Criminal Procedure should not be shown as pending on the files. When such lunatics are subsequently brought before the Court and found to be capable of making a defence, their cases should be entered as new cases (C.O. no. 2 of 1905).Note 4 - Cases finally remanded should be treated as new cases.Cases Received or Disposed of by "Transfer"
