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State of Madhya Pradesh - Section

Section 5 in High Court Rules and Orders In M.P.

5.

Except in a matter which is required by virtue of any law to be heard by a Bench of two or more Judges, a Judge sitting alone whilst acing in the long vacation as a Vacation Judge, may exercise the original and appellate jurisdiction vested in the Court,-
(a)in any criminal proceeding other than one mentioned in (p) of Rule 1;
(b)in any matter which he considers urgent.