Section 12 in Criminal Court Rules of the High Court of Judicature at Patna
12.
All petitions should be in the language of the Court, as far as practicable, or in English, and type-written, if possible. No petition or pairvi shall be filed in the Court unless copies thereof have been previously served on the pleaders for each set of parties whose interests are not joint. Pleaders served with such copies shall give receipts on the original petitions or pairvis.
