Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 51 in The Rules of the High Court of Orissa, 1948

51.

At the conclusion of any case brought before the Court in the exercise of its ordinary original criminal jurisdiction, the entire record of the committing Court, inclusive of such police papers as have been used at the trial and form part of the record, shall be consigned to the Criminal Record Room of the Court.