Section 118 in Criminal Rules of Practice and Circular Orders, 1990
118. Warrant of release to be issued by Court testing sufficiency of bail or security:
- The Court authorised to test the sufficiency of the bail or security, shall when satisfied as to the sufficiency of the security, forward to the officers-in-charge of the Jail in which the accused is confined, a warrant for the release of the prisoner in pursuance of the order and shall further, in cases where bail is ordered by a superior Court, report to that Court whether or not the bail has been furnished.Miscellaneous
