Section 599(3) in Criminal Courts - Rules and Orders
(3)A witness shall not be regarded as finally discharged from attendance if he is allowed to leave the Court, under orders to attend again in the same court in the same case. When any witness who has been discharged is resummoned for coss-examination under the provisions of Section 257 of the Code, the necessary additions shall be made in columns 3,4 and 8 of the memorandum.
