Section 77(1) in The West Bengal Correctional Services Act, 1992
(1)Any Court exercising civil or criminal jurisdiction may, if it thinks that the evidence of any prisoner confined in a correctional home is material in any matter pending before it, make an order directing the Superintendent of the correctional home to produce such person before such Court on the date and at the time specified in the order, and the Superintendent shall comply with such order.
