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State of Madhya Pradesh - Section
Section 65 in Criminal Courts - Rules and Orders
65. When an application is made to the High Court to take action under Section 40 of the Prisoners Act (III of 1900), the Court making the application shall state the nature of the case against the prisoner as concisely as possible but with sufficient fullness to allow the High Court to decide whether action under Section 40 of the Act is desirable. Omission to send such information means waste of public time and money in sending for the record.
Appendix IApplications for extradition and processes intended for subjects of the States and Thakurates mentioned below should be addressed to the Political Officers shown against them:-| 1. | Karandia, Arnia, and Kheri-Rajpur | The Resident of Gwalior, Post Office Gwalior Agency. |
| 2. | Kaitha | The Resident at Indore, Indore. |
| 3. | Dewas (senior and junior branches), Bagli, Pathari and uni. | The Political Agent in Malwa, Neemuch. |