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State of Madhya Pradesh - Section

Section 719 in Criminal Courts - Rules and Orders

719. When the jail superintendent reports under paragraph 183 of the Jail Manual to the Magistrate or the Sessions Judge, as the case may be, that any under-trial prisoner is seriously ill, the Magistrate or the Judge concerned should take steps wherever possible to release the prisoner on bail. Where no bail is forthcoming or where bail cannot be granted, the jail superintendent should see that medical attention is provided.