Section 137 in Criminal Rules of Practice and Circular Orders, 1990
137. 24 hours notice to Public Prosecutor to be given in case of transfer:
- No application for transfer shall be accepted as a special motion unless it bears an endorsement or is accompanied by a satisfactory voucher that notice was given to the Public Prosecutor at least 24 hours before forenoon of the day on which the Court sits to take up the application.
