Section 217(7) in Criminal Rules of Practice and Circular Orders, 1990
(7)Copies of relevant records in Criminal Appeal to Public Prosecutor: - Copies of relevant records in any criminal proceedings should be supplied to the Public Prosecutor of the District concerned on his application, with a copy stamp-paper or on plain-paper at the discretion of the Judge or Magistrate.Note :- "The Director General of Police is requested to ensure that his subordinate officers do not make unnecessary applications for copies and Criminal Courts should bring to the notice of the Superintendents of Police, any cases in which the right to ask for the copies appears to them to have been abused."Return of Records
