Section 212 in Criminal Court Rules of the High Court of Judicature at Patna
212.
The columns headed "Referred" and "Received on Reference", are meant to exhibit cases in which an enquiry or trial has been held, and the proceedings of the Court are submitted for confirmation by, or the orders of, a higher tribunal; for example, [cases submitted by Magistrates under sections 323, 325 and 122] [Substituted by C. S. No. 72.] and by Sessions Judges under [section 366] [Substituted by C. S. No. 72.] of the Criminal Procedure Code. Mere reference for trial under section 192 are not to be entered in these columns nor in the columns exhibiting transfer; they are to be entered against the Court which decided them, and not against the Court which may have merely received the complaint.
