5A. All proceedings, applications, and petitions, of whatsoever nature, filed in the course of Criminal Judicial proceedings, shall be written in a legible hand or typewritten on stout durable paper.
Only one side of the paper shall be used, and a quarter margin, together with at least one inch of space at the top and bottom of each sheet, shall be allowed.Every application or petition shall, at the time of presentation, bear the name of the person actually presenting the same together with the date of presentation.
