Section 177 in Criminal Rules of Practice and Circular Orders, 1990
177. No fresh warrant need be issued in cases under Section 432 or 433 or 434 of the Code or under Article 72 or 161 of the Constitution:
- Ln cases in which the Central Government or the State Government suspends, remits or commutes a sentence under Section 432, 433 or 434 of the Code and in cases in which the President or the Government grants a pardon, reprieve or remission under Article 72 or 161 of the Constitution, no fresh or revised warrant need be issued.
