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State of Madhya Pradesh - Section

Section 41 in Criminal Courts - Rules and Orders

41. When subordinate officials are prosecuted as such they should not be tried by an officer who is immediately concerned or the credit of the administration of the district. Similarly a Magistrate should not himself try a case arising out of matters in which he has an intimate concern, nor should he try a case in which he has been personally concerned in bringing an offender to justice.