Section 404(6) in Bharatiya Nagarik Suraksha Sanhita, 2023
(6)The High Court may, by rules, provide for the grant of copies of any judgment or order of a Criminal Court to any person who is not affected by a judgment or order, on payment, by such person, of such fees, and subject to such conditions, as the High Court may, by such rules, provide.[Similar to Section 363 from Old CrPC-Also Refer]
