Section 58 in High Court of Madhya Pradesh Rules, 2008
58.
No application under Section 438, 439 or 389 of the Code of Criminal Procedure, 1973. for the grant of bail or suspension of sentence, shall be entertained, unless it contains an averment that a similar application relating to the same subject matter has or has not been made to the Supreme Court, High Court and/or Court of session and if made, the date of presentation, date of disposal, result thereof and coram deciding the application, shall also be disclosed.
