Section 199 in Criminal Rules of Practice and Circular Orders, 1990
199. Prompt submission of Records:
- Criminal Courts shall see that records called for by the High Court are submitted promptly. Any delay shall be explained in the letter advising despatch of the records.The following cases shall be treated as urgent -(i)Reference under Section 366 of the Code ;(ii)Appeals or Criminal Revision Cases in which the accused have been called upon to show cause why sentence of death should not be passed on them ;(iii)Appeals against acquittal in which the accused are rearrested and are in custody ;(iv)Criminal Revision Cases or Appeals in which notice for enhancement of sentence has been issued and the accused are in jail on short sentence ;(v)Criminal Appeals and Revision Cases in which bail is refused and the accused are in Jail or short sentences ; and(vi)Criminal Appeals and Revision Cases where stay of proceedings in any Criminal case is ordered pending their disposal.
