Section 69 in The Rajasthan Law And Judicial Department Manual, 1952
69. Procedure in cases of revision.
(1)If the District Magistrate considers that a case relating to a proceeding before the court of Session should be reported to the High Court, he may apply to Government to move for revision. Such application should show grounds for revision.(2)If Government supports the application, the law officer concerned will be instructed to apply for revision.(3)Under the rules of the High Court an application for revision in a criminal case before the High Court is ordinarily to be filed within sixty days. Every case of revision to be referred for the orders of Government should therefore reach the Law and Judicial Department within four weeks from the date of the order against which a revision application is to be made.C.- Miscellaneous provisions regarding criminal cases
