Section 6(b) in The Rules for the Destruction of Judicial Records, 1953
(b)In the Magisterial enquries and trials;(i)the index of papers;(ii)the order sheet or chronological abstract of orders;(iii)the final police report (Challan) or petition of complaint;(iv)all depositions of witnesses and statements of accused persons;(v)all documentary evidence;(vi)the charge, where a formal charge is drawn up;(vii)the final order of the Court;(viii)all notes in the handwriting of the Magistrate;(ix)the judgment of the appellate court, if any;(x)the judgment of the High Court, in revision, if any;(xi)warrants returned after execution of sentence;(xii)all proceedings relating to realisation of fines;(xiii)bonds for good behaviour taken under Section 110 of the Code of Criminal Procedure.
