Section 95 in The Code of Criminal Procedure, 1989 (1933 A. D.)
95. Procedure as to letters and telegrams.
(1)If any document, parcel or thing in such custody is, in the opinion of any District Magistrate, [Chief Judicial Magistrate] [Inserted by Act XL of 1966.] High Court or Court of Session, wanted for the purpose of any investigation, inquiry, trial or other proceeding under this Code, such Magistrate or Court may require the Postal or Telegraph authorities as the case may be to deliver such document, parcel or thing to such person as such magistrate or Court directs.(2)If any such document parcel or thing is in the opinion of any other Magistrate of District Superintendent of Police, wanted for any such purpose, he may require the Postal or Telegraph Department, as the case may be, to cause search to be made for and to detain such document, parcel or thing pending the orders of any such District magistrate, [Chief Judicial Magistrate] [Inserted by Act XL of 1966.] or Court.B. - Search-warrants.
