Section 52 in The Rajasthan Law And Judicial Department Manual, 1952
52. Notice of appeal in Magistrates courts.
- The prosecuting inspectors and the prosecuting sub-inspectors of police or the officers appointed under Section 422 of the [Code of Criminal Procedure, 1898 (V of 1898)] [Section 492 Criminal Procedure Code, 1898 corresponds to Section 24 Criminal Procedure Code, 1974.], for the districts to which they are posted to whom notices are to be given of the hearing of appeals filed in the court of the District Magistrate or in a court subordinate to the court of the District Magistrate.
