- (i) An application by or on behalf of persons for order shall be presented in the Criminal Department of the office. The application shall set forth particulars in regard to the name and designation of the authority or persons passing the order of detention or the authority of person in whose custody the detenue is, full particulars as to the place of detention and the grounds upon which the relief is sought. The application shall be supported by an affidavit. The applicant or his advocate shall along with the application file a typed copy of the application with annexures for the use of the court.(ii)Where any interim relief is sought, a copy of the application shall be served on the Government Pleader, High Court before the presentation of the applications.
