When prosecution is ordered under Section 476, Criminal Procedure Code, the Court should send to the Magistrate the documents m respect of which an offence is supposed to have been committed with the order directing the inquiry' or trial, due precautions being taken to ensure their safe custody. If the production of other original documents is necessary, a copy of each should be prepared by the Court and sent with the origma to the Magistrate who will promptly return the original to the Cour concerned unless they are required for reference. If they are required for reference they should be returned to the Court concerned immediately on the completion of the trial. If any original document is brought on the record of a criminal case it should, immediately after the case has been finally disposed of, be returned to the Court concerned for being replaced in the record of the civil case in its proper place.Note. - When any document admitted in evidence is removed from the record of a civil case and sent to a Magistrate, the fact should be noted in the remarks column of the list referred to in Rule 329 (1). Similarly, when the document is received back, the fact should be noted in that column.
