- Together with the quarterly statement in Form No. 32, the Chief Judicial Magistrate shall submit an explanation in the prescribed Form (Part IX, No. 35) explaining the cause of delay for all such cases which are more than six months old and are entered in Column 6 of the statement. However, in cases which can be tried summarily or in cases which are triable by the Court of Sessions and in which Magisterial Courts have only to make an order of commitments, explanation for delay will be submitted for all such cases which arc more than three months old. the reader shall fill up form the order sheet the entries in the form regarding each such case, and the entries shall be checked and verified by the Presiding Officer of the Court. A separate from shall be used for each case. In Column 5, if the case, has not been disposed of on the last day of the quarter, the word "pending" shall be written. In column 6 the reasons for adjournment shall be stated briefly and distinctly e.g., adjourned for witnesses for defence, summonses not returned from Gwalior, accused under observation by the [Chief Medical Officer] [Substituted 'Civil Surgeon' by Notification No. 1255/VII-Nyaya-2-2018-91G-2018, dated 14.8.2018 (w.e.f. 3.11.1956).] etc.The Chief Judicial Magistrate shall record in Column 8 suitable orders on each point requiring notice in each case.These statements shall be scrutinized by the District and Sessions Judge or the Additional District and Sessions Judges, as the cases may be, and forwarded to the High Court. They shall not be sent by the Additional District and Sessions Judge to the District and Sessions Judge.
