97. Procedure when High Court rejects appeal or application.
- When the appeal or application of any person on bail has been dismissed by the High Court, [the Sessions Judge and] [Added by Notification No. 54/VIII-a-30, dated 2nd March, 1965, published in U. P. Gazette Part II, dated 18th September, 1965.] the District Magistrate shall report to the High Court that the order to surrender to bail has been carried out.[All the Sessions Judges and District Magistrates shall maintain a register in Form No. 3-A and all the Magistrates shall maintain a register in Form No. 3-B to ensure the compliance of the orders of the High Court and the Sessions Court, as the case may be.] [Added by Notification No. 54/VIII-a-30, dated 2nd March, 1965, published in U.P. Gazette, Part II, dated 18th September, 1965.]
