Section 160 in Criminal Court Rules of the High Court of Judicature at Patna
160.
When in the course of proceedings in a Criminal Court, it becomes necessary to refer to the contents of public documents desposited in other Courts the ordinary procedure is to require copies of them to be filed. It frequently happens, however, that in the course of a criminal trial the production of an original record becomes necessary. In such case the Court where the record is deposited shall comply with the requisition of the Court requiring it even though the reason given for the production of the original record may be considered in-sufficient. [G. L. 7/54]Note 1 - This course should also be followed when no reason is given in the requisition. If the record required is that of an appeal pending before the [Court of Sessions or Chief Judicial Magistrate] [Substituted by C.S. No. 60.], he should intimate the fact to the officer making the requisition, and request him to return the record without delay.Note 2 - Papers and Records received from other officers or courts shall be entered in Register (R) 14-A, to be maintained by all criminal courts.
