Section 150 in Criminal Rules of Practice and Circular Orders, 1990
150. Application to be made in other cases:
- An Advocate requiring free supply of (typed papers) in any other case should obtain the orders of Court by means of petition or otherwise.Application for free copies of typed record papers should be made at the time of the admission of an appeal or petition, and should be supported wherever possible, by an affidavit as to the means of the accused.Police Officer to whom notice is given in a case may apply for a set of record and obtain the same by post or personally.
