Section 49(2) in High Court of Chhattisgarh Rules, 2005
(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.
