70. Bail Orders passed by the High Court shall be sent directly, to the Courts concerned. The amount of bail, number of and nature of sureties, etc., may be ordinarily indicated therein. A copy of the order shall also be forwarded to the Sessions Judges or the Chief Judicial Magistrate as the case may be who shall send the same forthwith to the magistrate concerned or his successor in office or the Magistrate placed in charge of his duties for necessary action. When there happens to be only one Magistrate such as in any Sub-divisional head-quarters and he is transferred, then in that case it may be sent to the Sub-divisional Judicial Magistrate for compliance of the order.
