Section 128 in Criminal Court Rules of the High Court of Judicature at Patna
128.
Documents which have not been admitted in evidence should not be made part of the record unless the court directs otherwise. They should, immediately on the conclusion of the trial, be returned to the person producing them or his mukhtar or pleader after he has signed the receipt for the same in the appropriate column of the list [Form no. (M) 22A], A mukhtar or pleader, when required to do so is bound to take back any document produced by his client which has not been admitted into evidence and to sign the receipt referred to above.(c)Articles Exhibited as Evidence.
