Section 49 in High Court of Chhattisgarh Rules, 2005
49.
(1)Any person desiring to apply to the High Court under Article 226 of the Constitution of India for issuance of any writ, order, command or direction in the nature of Habeas Corpus % hall file his application; as far as possible; in the format prescribed for filing writ petitions.(2)The application shall be accompanied by an affidavit of the person restrained or any other person acquainted with the facts and has approached the Court for taking cognizance of the matter. The application shall mention the nature and the circumstances of the restraint and stating if any previous application had been filed or not on behalf of the person restrained and in case such previous application had been filed, the result thereof:Provided that a person detained in jail may submit his petition through the Superintendent Jail.(3)When an application is made by a person other than the detenu or the person restrained, rule (a) and (b) above shall apply mutatis mutandis.(4)In any case in which the High Court orders any person in custody to be brought before it, or before a Court-martial, or before any Commissioner, or to be removed from one custody to another, a warrant shall be prepared and signed by the Deputy Registrar and sealed with the seal of the High Court.(5)The Rule relating to filing of affidavits shall also apply to an application for a writ in the nature of Habeas Corpus.
