Section 134(4) in The General Rules (Criminal), 1980
(4)It is the duty of the Court to which the appellant surrenders, in view of the provisions of section 389(4) of the Code, to endorse on the warrant, the date of his release on bail and of his subsequent surrender.The original Court or the trial court from whose order the appeal was preferred must prepare and place on record the warrant under section 418(1) of the Code even if the sentence is suspended by it or by the appellate court. The appellate court shall send that warrant along with the warrant of its own to the Officer-in-charge of the jail in which the appellant is confined. The original warrant shall mention the following particulars also: -(i)Date of arrest of the convict by the police.(ii)Date of remand to the judicial custody.(iii)Date of release on bail.(iv)Whether at present in custody.(v)Number of days to be set off against sentence of imprisonment in view of section 428 of the Code. The warrant prepared and sent by the appellate court to the Officer-in-charge of the jail in which the appellant is confined or is to be confined must also mention all relevant information required for the purpose of set off under section 428 of the Code.
