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State of Madhya Pradesh - Section

Section 387 in Criminal Courts - Rules and Orders

387. As prisoners the often transferred to central jails, the warrants and the endorsements should not be written in a purely local script such as Nimari. Where the presiding officer knows English, the warrants and its endorsements should be prepared in English. In other cases, Hindi is preferable to Marathi as being more generally known by the central jail officials.