Section 156(2) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(2)Any Criminal Court may send for the investigation diaries of a case under inquiry or trial in such court, and may use such diaries, not as evidence in the case, but to aid it in such inquiry or trial. Neither the accused nor his agent shall be entitled to call for such diaries, nor shall he or they be entitled to see them merely because they are referred to by the court; but if they are used by the Force Officer who made them, to refresh his memory, or if the court uses them for the purpose of contradicting such police officer, the provisions of the Evidence Act, 1977, section 161 or section 145, as the case may be, shall apply.
