Section 157 in Criminal Court Rules of the High Court of Judicature at Patna
157.
The records of cases called for by the High Court, on appeal, revision or reference from the judgements and orders passed therein, should be despatched within seven days from receipt of the requisition. In the event of any delay occurring in their despatch, a reply should be sent explaining the cause of delay, any, the probable date of their despatch.[157A [Inserted by C. S. No 97. dated 1.5.1985]Reminders relating to records sent to the High Court should be issued in the first instance on the expiry of twelve months and thereafter at intervals of not less than six or more than twelve months.]
