Section 219 in Criminal Rules of Practice and Circular Orders, 1990
219. Return of documents - application to be made therefor:
- Applications from parties or other persons for the return of documents filed in Court shall be made to the Court in which they were originally filed. If application is made for any document which has been transmitted to another Court, the Court in which the document was originally filed shall itself apply for the transmission of the documents and on receipt shall return it to the applicant :Provided that no document shall be returned unless the Judge or Magistrate is satisfied that it will riot be required for reference in proceedings pending either before his own Court or the Court of Appeal or Revision.Chapter-XI Case PropertiesCustody of Case Property
