Section 70(b) in Criminal Court Rules of the High Court of Judicature at Patna
(b)Where a superior Court, on a reference being made to it under [section 122 (2)] [Substituted by C. S. No. 36.], Criminal Procedure Code, directs release of the person detained, the warrant for release shall, as in the case of an appeal, be issued by the superior Court in [Form no. 17 of Schedule II] [Substituted by C. S. No. 36.] Criminal Procedure Code. [Form no. (M)44, Volume II.]
