Section 65 in Criminal Court Rules of the High Court of Judicature at Patna
65.
When a Sessions Judge has occasion in any judgement, whether at sessions trial, or on appeal or in revision, expressly to condemn or to praise the action of the police or of any particular police officer, a copy of such judgement should be forwarded to the Magistrate of the district for his information. [G.L. 3/66]
