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 Uttar Pradesh - Section Section 136 in The General Rules (Criminal), 1977 136. Taking charge of record. - A Judge or Magistrate requiring to examine at his private residence the record of a case pending in his Court may take charge of such record.
