Section 88 in Criminal Rules of Practice and Circular Orders, 1990
88. Procedure under Section 250 of the Code:
- At the conclusion of the trial, if the Magistrate means to take action under Section 250 of the Code, he shall call upon the complainant, if he be present, to show cause why he should not be ordered to pay compensation under the Section. If the complainant be not present the Magistrate shall issue notice to him to appear on the day fixed for delivery of judgment to show cause why payment of compensation should not be ordered.If the complainant cannot be served with notice within a reasonable time or appears to be keeping out of the way, or having been served with notice, fails to appear on the appointed day, the Magistrate may proceed ex parte, and make an order under Section 250 if he deems fit to do so.Chapter - VI Courts of Session
