Section 195 in Criminal Rules of Practice and Circular Orders, 1990
195. Summoning of documents from another Court or Public Officer:
- Before issuing summons for the production of a document in the custody of another Court, or Public Officer, the Court shall consider whether the interested party should not be required to obtain and file a certified copy thereof. The original shall ordinarily be summoned only if the Court is satisfied that it would entail unreasonable expense or delay to obtain acertified copy or that the production of the original is necessary for the purpose of justice.
