Section 110 in Criminal Rules of Practice and Circular Orders, 1990
110. Warrant of release to be sent to Superintendent of Jail when sentence of imprisonment is reversed:
- Whenever an Appellate Court reverses a sentence of imprisonment, it shall prepare a warrant of release and shall send the same by registered post with acknowledgement due along with a copy of the Order direct to the Officer-In-charge of the Jail in which the appellant is confined. It shall at the same time recall and cancel the original warrant of commitment which shall be attached to the record of the original Court and returned to it therewith.
