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State of Madhya Pradesh - Section

Section 146 in Criminal Courts - Rules and Orders

146.

A translation of the police case-diary is prepared by the translator attached to the Session Judge's office. The committing magistrate should, therefore, obtain the case-dairy from the District Superintendent of Police as soon as the case is committed, and send it to the Sessions Judge.Note. - The translation is intended solely for the use of the Court of Session and the High Court and neither the accused nor any person on his behalf should be permitted to see it at any stage of the proceedings.