Section 95(1) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(1)If any document, parcel or thing in such custody is, in the opinion of any District Magistrate, [Chief Judicial Magistrate] [Inserted by Act XL of 1966.] High Court or Court of Session, wanted for the purpose of any investigation, inquiry, trial or other proceeding under this Code, such Magistrate or Court may require the Postal or Telegraph authorities as the case may be to deliver such document, parcel or thing to such person as such magistrate or Court directs.
