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State of Uttar Pradesh - Section
Section 5 in The General Rules (Criminal), 1977
5. [ Daily list of cases. [Substituted by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).]
- A list of cases fixed for hearing and for other purposes, i each court shall be electronically generated in the following form in Hindi and English for each working day at least one day in advance and shall also be displayed in the beginning on each working day on Notice Board at some conspicuous place in every Court room.All the District Government Counsel/Additional District Government Counsel/Public Prosecutor/Additional Public Prosecutor/Assistant Public Prosecutor and the learned members of the Bar may get hard copy of the entire cause list on payment of prescribe fees.Cause ListDesignation and Name of the Presiding OfficerCriminal Cause List of Date.......................................Year.........................| S. No. | Case Type | Case No. | Name of the Parties | Name of the Advocates | Purpose/Remarks] |