Section 306 in Rules of the High Court of Judicature for Rajasthan, 1952
306. Information by Advocate General under section 194(2) of the Code of Criminal Procedure.
- In cases coming up to the Court on information exhibited by the Advocate under sub-section (2) of section 194 of the Code of Criminal Procedure, 1898, the trial may proceed, as in a summons case or a warrant case or may be tried summarily according as the nature of the case may require. If the Court so directs, any case which may be tried summarily may be tried as a summons case or a warrant case, as the case may be, or any case which may be tried as a summons case may be tried as a warrant case. Any such trial may, if the High Court so directs, be by jury.
