Section 168 in Criminal Court Rules of the High Court of Judicature at Patna
168.
In criminal cases, parties are entitled to obtain copies of any portion of the record of trial; this rule covers such Police Papers as may be made use of as evidence at the trial;[Provided that in cases where there arises a doubt as to whether copy of any particular paper from the record of a pending case should be granted or not specific orders of the Presiding Officer of the Court concerned shall be obtained at the earliest opportunity before sending the paper to the Copying Department;Provided further that for copies of depositions in a Cr. case which is being heard the procedure laid down in rule 369 of the Civil Court Rules, Vol. I shall be followed.] [Inserted by C.S. No. 15.]Note - Police reports on which proceedings are instituted under [Chapters VIII, XB, XC and XD] [Substituted by C.S. No. 62.] from a portion of the record of trial.
