Section 168 in Criminal Rules of Practice and Circular Orders, 1990
168. Duplicate copy of Order of High Court to be sent to Superintendent of Jail:
- When an order of the High Court in appeal or revision is certified to a lower Court under Section 388 or 405 of the Code, it shall be issued in duplicate and the lower Court shall, on receipt of the order, forthwith send copy of it to the Superintendent or Officer in-charge of the Jail in which the prisoner is confined, along with the warrant, if any, required by Rule 167. If the High Court's order is an order of release, one copy shall be sent direct from the High Court to the Superintendent or Officer in-charge of the Jail.Note :- In Rules 167 and 168 the expression "Lower Court" means in the case of a Judgement or order passed by the High Court on a revision petition against the finding, sentence or order of an Appellate Court, the Appellate Court and not the Court of first instance.
