Section 8 in Criminal Rules of Practice and Circular Orders, 1990
8. Accused summons to be signed by Magistrate:
- Magistrates shall themselves sign summonses to accused persons.In a proceeding instituted upon a complaint made in writing, the accused shall be furnished with a copy of such complaint as early as practicable and in any case not later than the first occasion when he appears in CourtNote :- The copy of the complaint may be sent with the summons or warrant issued to the accused under sub-section (i) of Section 204 of the Code.
