Section 22 in Criminal Rules of Practice and Circular Orders, 1990
22. Procedure on the appearance or the production of accused:
- If subsequently the absent accused or any of them are produced, or appear before the Magistrate or the accused who was insane ceases to be insane, or those who have been obstructing or persistently disturbing the proceedings undertake to co-operate with the Court the case against them shall be registered under a new number.
