Section 204 in Criminal Rules of Practice and Circular Orders, 1990
204. Inspection by Officers of the Police or the Excise Department and Public Prosecutor:
- Whenever it appears to any Officer of the Police or the Excise Department not below the rank of a Sub-Inspector, that an inspection of the records of any Criminal trial or appeal which facilitate any detection or prevention of crime is necessary or is desired for examination of the conduct of Officers connected with the case and whenever the inspection of such records may be desired by a Public Prosecutor or Asst. Public Prosecutor, in the exercise of his duty as such Officer or Public Prosecutor or Asst. Public Prosecutor as the case may be, may apply to the Sessions Judge or Presiding Magistrate of the Court in which the records are lodged for permission to inspect the same.
