363. Production of accused in Jail at the hearing if he so desires.
- If an accused who is in Jail desires to remain present in Court at the time of his case is heard, the Deputy Registrar, shall obtain from the Court an order under the Prisoner's (Attendance in Courts), Act, 1955 directing the Officer in charge of the Jail for the production of the accused at the hearing of the case in the following cases :-
