Section 28 in Criminal Rules of Practice and Circular Orders, 1990
28. Computing period of remand:
- In computing the period of fifteen days mentioned in sub-section (2) of Section 167, or the proviso to Section 309 of the Code, both the days on which the remand order was made and the day on which the accused is ordered to be produced before the Court shall be included.[While computing the period of detention as prescribed in the proviso to sub-section (2) of Section 167 of the Code or any period of detention prescribed by any other Law, the date of actual production of the accused before the Magistrate or the Judge, as the case may be, shall be excluded.] [Substituted by G.O.Ms.No. 127, Law (LA & J-Home) (Courts-B), dated 18-8-2008.]
