Section 317 in Rules of the High Court of Judicature for Rajasthan, 1952
317. Personal attendance of accused In custody.
- Where the accused is in custody, his personal attendance shall not be required unless so ordered by the Court. A prayer for the personal attendance of the accused in Court shall not ordinarily be entertained, if not made in sufficient time before the date of hearing to enable arrangements to be made with the Superintendent of the Jail in which the accused is confined for his attendance in the Court.
