| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Criminal Laws | Code of Criminal Procedure | 1973 |
| Act Number | Enactment Date | Chapter Number |
| 02 | 01-04-1974 | 25 |
| Chapter Title | Ministry | Department |
| Provisions As To Accused Persons Of Unsound Mind | Ministry of Home Affairs | Department of Internal Security |
(1) Whenever an inquiry, or a trial is postponed under section 328 or section 329, the Magistrate or court as the case may be, may at any time after the person concerned has ceased to be of unsound mind, resume the inquiry of trial, and require the accused to appear or be brought before such Magistrate or Court.
(2) When the accused has been released under section 330, and sureties for his appearance produce him to the officer whom the Magistrate or court appoints, in his behalf, the certificate of such officer that the accused is capable of making, his defence, the inquiry or trial shall be receivable in evidence.
