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State of Madhya Pradesh - Section

Section 389 in Criminal Courts - Rules and Orders

389.

The warrant and its endorsements must be signed in full by the presiding officer of the Court and never by any other person for him. The presiding officer is responsible for the correctness of the warrant and he is bound to satisfy himself that it is correct before signing it. No pressure of work can be accepted as an excuse for the neglect of this important duty.