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State of Andhra Pradesh - Section

Section 261 in Criminal Rules of Practice and Circular Orders, 1990

261. Special report may be sent in any particular case:

- When a Sessions Judge sees occasion to comment specially on the action of the Magistrates in connection with a case coming before his Court, he should send in a special report on the subject in the Form of letter without waiting for the despatch of the monthly calendars or appeal statement.