104. Attendance in Court of Hospital Doctors. - When a notice appears in the "Calcutta Police Gazette," intimating that a case in which a hospital doctor will be a witness will be heard at the High Court Sessions on a certain date, the Investigating Officer shall forthwith request by telephone the Superintendent of the Hospital to which the doctor is attached to ask him to keep himself in readiness to attend at the High Court-Sessions when called upon. Then the officer shall ascertain from the Junior Public Prosecutor the exact date and time when the doctor is required at the Sessions and inform the Superintendent of the Hospital by telephone or by a memo marked "Immediate". If possible 24 hoars' notice shall be given to the Superintendent.
The Investigating Officer shall also obtain the private address of the doctor, so that in case of urgent necessity he may be communicated with through the nearest police station.
