450. Return of Warrant. Action where an accused has been admitted to bail.
- When an accused has been admitted to bail pending the hearing of his appeal, the original warrant of commitment shall be returned by the Jail Authorities to the Court which issued it with the request that it be forwarded to the Appellate Court.(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 directions to discharge him.(2)In every case in which a sentence is modified on appeal the Appellate Court shall prepare a fresh warrant (in the form prescribed in the following rule) and shall forward the same with the original warrant and with a copy of its order to the Court by which the accused was admitted to bail with directions to take measures to secure his surrender and commitment to jail on the modified warrant.(3)In every case in which a sentence is confirmed 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 take measures to secure his surrender and commitment to jail on the original warrant.In each of the last above-mentioned cases it shall be the duty of the Court to which the accused surrenders to his bail to endorse on the warrant the dates of his release on bail and of his subsequent surrender.
