- A serial number shall be assigned to each case in each Court, -(i)in the Court of a Magistrate taking cognizance of an offences as soon as cognizance is taken, but if the case is at once made over under section 192 of the Code, it shall not be numbered as a case;(ii)in the Court of a Magistrate on receiving a case under section 192 of the Code or by transfer or by submission under section 322 of the Code, as soon as the case is received;(iii)in a Court of Sessions receiving a case made over under section 194 of the Code for trial, as soon as the case is received.(iv)In a Court of Sessions receiving a case on commitment or on reference under section 122 of the Code, as soon as notice of the commitment or the record in a case of reference is received;(v)the number in a regular case shall be the same as that belonging to the case in the register of case in a Magistrate's Court or in a Court of Sessions, even though the case is transferred. The case number of the Court from which the case has been received by transfer shall be shown in Red Ink;(vi)a separate series of numbers shall run in each Court for cases entered in the Register of Miscellaneous Criminal Cases. Every such number in the series shall be followed by the letters "MISC";(vii)a separate series of numbers shall run in each Court before which the proceedings are laid under section 122(2) of the Code or to which case is submitted under section 322 or section 323 or section 325 of the Code. Every number in this series shall be followed by the word 'REFERRED';(viii)a separate serial number shall be given to cases tried summarily under section 260 of the Code which shall be followed by the letter 'S';(ix)a separate file shall be prepared for each "Panchayatnama' i.e., inquest report under section 174 of the Code. It shall be entered individually in the register of inquest report. On the close of each month the case in which the action is complete should be consigned to the record room in a bundle prepared every month and a note be made in the remarks column against each inquest report thus -"Filed in the monthly bundle for the month of.........."
