Section 209 in Criminal Court Rules of the High Court of Judicature at Patna
209.
Apart from certain miscellaneous proceedings under the Criminal Procedure Code, the returns have reference to Judicial work alone, the High Court having no supervision over police work in any shape. Appeals from the orders of the Superintendent of Police, which are heard by the Magistrate in the executive capacity, are to be excluded from the returns. So also are fines on ministerial officers for neglect of duty.
