Section 144 in Criminal Court Rules of the High Court of Judicature at Patna
144.
With the exception of proceedings before the Court of Sessions, the records of which will be kept in the Record Room of the Sessions Judge, the records of all criminal proceedings will be kept in the Record Room of the Magistrate of the district.[Note - Records received from the committing Court shall, for the purpose of depositing in the record room, be treated as part of the Sessions record.] [Substituted by C.S. No. 57.]
