Section 69(3) in The Rajasthan Law And Judicial Department Manual, 1952
(3)Under the rules of the High Court an application for revision in a criminal case before the High Court is ordinarily to be filed within sixty days. Every case of revision to be referred for the orders of Government should therefore reach the Law and Judicial Department within four weeks from the date of the order against which a revision application is to be made.C.- Miscellaneous provisions regarding criminal cases
