Section 309(4) in Rules of the High Court of Judicature for Rajasthan, 1952
(4)All petitions for the grant of bail will be treated as urgent by the Registrar. Such petitions filed before 1.00 p.m. on days other than Saturdays should be placed before the appropriate Bench the same day. Petitions received after 1.00 p.m. should be placed before the appropriate Bench on the following working day. Petitions received on Saturday should be fixed for the next working day but may, if the Judge is present in Court and has no objection, be dealt with on the same day.
