141. Where Civil or Criminal Court makes a written complaint under Section 476 of the Code the Court shall forward along with the written complaint a copy of the order directing the filing of the complaint and any documents in respect of which the offence complained of has been committed, precaution being taken to ensure the safe custody of the documents while in transit. It will then be for the prosecuting authority or the Court dealing with the complaint to secure from the file of the complaining Court such other documents as are necessary. Original documents should be sent for only where this course is unavoidable, i.e., where certified copies cannot be used, and they should be detained only as long as they are essentially required. If any original documents from the record of the complaining Court is brought on the record of the Court trying the complaint it should be returned immediately the case has been disposed of.
Where an original document is requisitioned the complaining Court should send along with it a certified true copy so that the original may. be returned as early as possible.Cases to be committed to Courts of Session
