720. When a Magistrate on tour is trying a prisoner who appears to be ill and in need of medical attention he should arrange to have him detained in the nearest hospital or dispensary. This applies to prisoners accused of a cognizable offence who can not be released on bail either because they can not furnish it or because bail cannot properly be granted. The prisoner shall not ordinarily be removed from the hospital or dispensary until the officer in charge thereof certifies that he is sufficiently recovered to undergo trial in Court.
