Section 108(3) in High Court of Chhattisgarh Rules, 2005
(3)All applications under Section 439 of the Co ie of Criminal Procedure shall be supported with an affidavit of the relative or person .acquainted with the facts. If the number of the accused are more than one, the affidavit shall state as to whether or not bail application of co-accused is pending or has been disposed of in the High Court.
