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State of Madhya Pradesh - Section

Section 704 in Criminal Courts - Rules and Orders

704. Unless unusual circumstances require it, neither the inspection nor the note need be long, but a comprehensive survey of the Court's work is an indispensable preliminary. Accordingly, before individual cases are examined the cause-list, the calendar statements, and the Court registers should be looked at. the first two show how much work the Magistrate expects to get through in a day, the second shows in a general way what kind of cases he tries and how long he takes over them, and the third together with the other three shows how he manages his work and supervises that of his subordinates.