Section 526(8) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(8)Adjournment on application under this section or under section 528. - If in an inquiry under Chapter VIII [xxx] [Words and figures omitted by Act XXXVII of 1978, Section 71.] or in any trial, any party interested intimates to the Court at any stage before the defence closes its case that he intends to make an application under this section [or under section 528] [Inserted by Act XVII of 1956.], the Court shall upon his executing, if so required, a bond without sureties, of an amount not exceeding two hundred rupees, that he will make such application within a reasonable time to be fixed by the Court, adjourn the case for such a period as will afford sufficient time for the application to be made and an order to be obtained thereon :Provided that nothing herein contained shall require the Court to adjourn the case upon a second or subsequent intimation from the same party [if the application is intended to be made to the same Court to which the party has been given an opportunity of making such an application,] [Inserted by Act XLII of 1956.] or, where an adjournment under this sub-section has already been obtained by one of several accused, upon a subsequent intimation by any other accused.
