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 Madhya Pradesh - Section Section 8 in Criminal Courts - Rules and Orders 8. Criminal cases in which Government servants are involved should be dealt with as expeditiously as possible and District Magistrates should give their personal attention to ensuring that the above direction is followed.
