Section 100 in Criminal Court Rules of the High Court of Judicature at Patna
100.
As soon as evidence under [section 299] [Substituted by C.S. Mo. 45.], Cr. P. C. have been recorded or the trial has been separated, particulars thereof shall be noted in the register in Form no. (R) 5A, maintained in the Court for the purpose, and intimation thereof with necessary details shall be sent by the Courts concerned to the [Sub-Divisional Judicial Magistrate] [Substituted by C.S. Mo. 45.] and the Sessions Judge for being noted in the registers maintained in their respective offices. The Sub-Divisional Magistrate shall call for a report from Police concerned as to the action taken and forward a copy thereof with his comments thereon to the Sessions Judge at the end of each quarter. This report together with the register in Form (R) 5-A, shall be put up before this Sessions Judge at an interval of three months for necessary orders. [G.L.3/63]
