Section 38 in The Rajasthan High Court Ordinance 1949
38. Regulation of Criminal Procedure.
-The proceedings in all criminal cases brought before the High Court from the territories of the State shall be regulated by the law analogous to the Code of Criminal Procedure, 1898, of the Indian Legislature, for the time being in force in the particular territory of the State from which the particular case originates or by such other law in relation to Criminal Procedure, as may be made by competent Legislative authority.Appeal from the High Court
