Section 33 in Criminal Court Rules of the High Court of Judicature at Patna
33.
Final orders in proceedings under sections 145 and 147 of the Code of Criminal Procedure should be drawn up in [Forms 25 and 27, Schedule II] [Substituted by C.S. No. 28.] of the Code [High Court Forms nos. (M) 51 and (M) 53, Vol. II], such modifications being made therein, in accordance with the provisions of [Section 476] [Substituted by C.S. No. 28.] of the Code, as the circumstances of each case may require. [G.L. 5/60].Note - In the same judgment see also for (a) Effect of interlocutory or final Order of Court, (b) Order of Criminal Court is not binding on Civil Courts.
