Section 143 in Criminal Court Rules of the High Court of Judicature at Patna
143.
The [Court concerned] [Substituted by C.S. No. 56.] may either in his presence or in the presence of a clerk deputed by him for the purpose allow inspection of any such record to public officers, pleaders and mukhtarsin the case subject to the general conditions laid down for inspection of records in the Record Room (vide Chapter VI, rule 158 post).
