Section 315 in Rules of the High Court of Judicature for Rajasthan, 1952
315. Cases to be registered and numbered.
(1)The following applications shall be registered and numbered after presentation as criminal miscellaneous cases, namely:-(a)application for bail;(b)application for cancellation of bail;(c)application for transfer of a case;(d)application for withdrawal of a case from a subordinate Court;(e)application under section 491 of the Code of Criminal Procedure;(f)application under section 99B of the Code of Criminal Procedure;(g)application for stay of operation of order of, or proceedings in a lower Court:(h)application for the issue of a writ under Article 226 of the Constitution in a criminal matter:(i)application under section 476 or 476-A of the Code of Criminal Procedure, 1898: and(j)application for the taking of proceedings in contempt of Court.(2)Cases in which the Court takes proceedings under section 476 or 476-A of the Code of Criminal Procedure, 1898. or issues notice for contempt of Court otherwise than on an application and references under section 341 of the Code of Criminal Procedure. 1898, shall also be registered and numbered as criminal miscellaneous cases
