Section 269 in Criminal Rules of Practice and Circular Orders, 1990
269. Calling for records from the Executive Magistrate:
- In calling for records from an Executive Magistrate under Sections 385(2) or 397 of the Code, Sessions Judges may address the Executive Magistrates in whose custody the records are, without the intervention of the District Magistrate. The records so called for, may, likewise, be transmitted directly to the concerned Courts after the disposal of the case.Wearing of Uniform in Court
