Section 166 in Criminal Rules of Practice and Circular Orders, 1990
166. Communication of orders dismissing bail:
- Notwithstanding anything contained in the foregoing rules, a copy of the order of the High Court dismissing an application for bail pending the disposal of a Criminal Revision Case or an appeal or other proceedings in the High Court shall be sent to the concerned and also to the prisoner through the Superintendent of the Jail in which he is confined and to no other person provided that where bail is applied for on behalf of more than one prisoner and bail is granted to one or more prisoners, Rules 161, 164 and 165 will apply.
