Section 53 in High Court of Madhya Pradesh Rules, 2008
53.
The Officer-in-Charge of the jail shall forthwith forward such petition of appeal or revision together with the copy of judgement or order appealed against or sought to be revised in Form No. 12, to the Sessions Judge of the concerned district. The Sessions Judge shall immediately transmit such appeal with entire record of the case to the Registrar of the High Court, who shall forward the same to the Section Officer/Assistant, filing centre for processing.Entire process shall be expedited by all concerned, particularly where the awarded sentence is of short duration,Hail Applications
