Section 77(2) in The West Bengal Correctional Services Act, 1992
(2)Any Court exercising criminal jurisdiction may, if it thinks that the attendance of any person confined in a correctional home against whom a charge of an offence has been made or is pending before the said Court for disposal, make an order directing the Superintendent of the correctional home to produce such person before such Court on the date and at the time specified in the order, and the Superintendent shall comply with such order.
