Section 158(a) in Criminal Court Rules of the High Court of Judicature at Patna
(a)The Record Rooms of the Criminal Courts are not open to the public B generally, but public officers of the district, including Head Clerks, may, with tin I permission of the Sessions Judge or District Magistrate, as the case maybe, be allowed to enter the Record Room and in the presence of the Record Keeper or one of his assistants, deputed for the purpose, to examine the record of aryl specified case, provided that such entry is made in pursuance of a public purpose.
