Section 92 in Criminal Court Rules of the High Court of Judicature at Patna
92. [ [Substituted by C.S. No. 41.]
Every application under Section 397 of the Code of Criminal Procedure, 1973 (Act 2 of 1974) shall be accompanied with an affidavit stating whether an application on the same facts and against same judgement or order had bee previously filed before the High Court or the Sessions Judge on behalf of all c any of the petitioners, and if so with what result.]
