Section 24 in High Court of Chhattisgarh Rules, 2005
24.
The following matters shall be heard and disposed of by a Single Judge:-(i)Application for grant of bail under Section 438 and 439 of the Code of Criminal Procedure and applications under Section'482 of the Code of Criminal Procedure.(ii)Applications for transfer of Criminal Cases.(iii)Applications for cancellation of bail.(iv)Criminal Revisions except those which are to be heard by the Division Bench.(v)Criminal Appeals against substantive sentence of not more than 10 years.(vi)A case coming before the Court in the exercise of its ordinary or extraordinary original criminal jurisdiction except the cases under Section 15 of the Contempt of Courts Act, 1971.(vii)Appeal, application, or reference under the Code of Criminal Procedure, other than the cases falling within the jurisdiction of Division Bench.Division Bench
