Section 327(2) in Rules of the High Court of Judicature for Rajasthan, 1952
(2)Revision. - Where notice has been directed to be issued, notice shall be given to the applicant, if any, or his Advocate and the Government Advocate, as also to such opposite parties, as may be arrayed in the application. Where the State is the applicant, notice shall be given to the Government Advocate and such opposite parties, as may be arrayed in the application.Where the Court acting under section 439 of the Code of Criminal Procedure, 1898, otherwise than on a reference made to it under section 438 directs notice to be issued, notice shall be given to the Government Advocate and the accused or, in a case in which there has been no conviction or acquittal, the parties affected by the order passed in the case.
