Section 325 in Rules of the High Court of Judicature for Rajasthan, 1952
325. Reference under section 438 Criminal Procedure Code.
(1)On receipt of a reference from a Sessions Judge or a District Magistrate under section 438 of the Code of Criminal Procedure, 1898, the office shall examine it and see if it is in order and ascertain whether it is accompanied by the explanation of the presiding officer of the Court whose proceedings were under examination by the referring Court as required by rule 80 of General Rules (Criminal), and if not whether the Court making the reference has given reasons for not submitting such explanation along with the reference. The defects, if any, shall immediately be brought to the notice of the Registrar.(2)If within two weeks of the receipt of such reference, no appearance is put in on behalf of any party, the papers shall be submitted to a Judge in Chambers for orders. Where appearance is put in on behalf of any party before the case is laid before a Judge in Chambers, the case shall be listed in Court for orders.
