Under Section 422 of the Code decision or orders of the High Court recorded on revision are to be certified to the Court by which the finding, sentence, or order revised was recorded or passed, and it is for the Court to which the decision or order is so certified to pass such order as may be conformable to that decision or order. It is accordingly for that Court to issue a fresh warrant when necessary, cancelling the warrant originally issued and filing it with the record of the case. But if it is shown that delay in the release of a prisoner would otherwise be caused the warrant may be issued direct by the High Court of Judicature and that fact intimated to the Lower Court.
