Section 12 in Conduct of the Government Litigation, Rules, 2000
12. Service of Summons.
(1)In addition to the procedure contained in section 67 of Code of Criminal Procedure, a Police Officer in charge of Prosecution of the State shall assist the serving agency of the other State to effect the summons on the witnesses.(2)In case instituted by the Police, the Public Prosecutor shall apply to the Court for issue of summonses to all the witnesses. It shall be the responsibility of the Investigating Officer and/or the Officer-in-Charge of the Police Station within whose jurisdiction the witnesses reside, to effect service of summonses to the said witnesses. If there is any lapses for not effecting service in time, the investigating Officer of the case concerned and the Officer-in-Charge concerned shall be held accountable for the same.(3)The Investigating Officer of a case should, during the course of investigation itself, ascertain and record the permanent address of the witnesses who may be on casual visit or for casual work at the relevant time of the occurrence of the crime in order to ensure his attendance in Court whenever required for evidence.
