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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Bihar - Subsection

Section 86(1) in Criminal Court Rules of the High Court of Judicature at Patna

(1)In every case in which a sentence is reversed on appeal, the Appellate Court shall return the original warrant, with a copy of its order, to the Court by which the accused was admitted to bail with direction to discharge him.