Section 115 in Criminal Rules of Practice and Circular Orders, 1990
115. Return of papers after disposal of appeal etc:
- On the termination of an appeal, Revision Petition or other application, the Criminal Court to which such appeal, Revision Petition or application is made shall, on an application in writing made in that behalf by the party or Advocate concerned return, as soon as possible copies of Judgment, orders and other papers filed as enclosures to such appeal, revision petition or application.An endorsement on the application for return, signed by the party or Advocate shall be a sufficient for the return of the copies.Testing Sufficiency of Bail or Security
