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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jharkhand - Section Section 6 in Criminal Court Rules of the High Court of Judicature at Patna 6. Without the consent of parties and in the absence or urgent necessity no criminal enquiry or trial shall ordinarily be held on a Sunday or gazetted holiday.
