Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 121 in Criminal Courts - Rules and Orders 121. Similarly in the investigation of a complaint which forms the subject of two distinct charges arising out of the same transaction, one of which is a warrant and the other a summons case, the procedure should be that prescribed for warrant cases.
