Section 134(2) in The General Rules (Criminal), 1980
(2)When a sentence is modified or reversed in appeal by the High Court, the warrant shall be signed and issued by the Court to which the appellate judgment or order is certified under section 388 of the Code; provided that if it is shown that delay in the release of a prisoner would otherwise be caused, the warrant may be issued direct by the High Court and the fact intimated to the lower Court.
