Section 322 in Rules of the High Court of Judicature for Rajasthan, 1952
322. Revisions and other applications from prisoners in jail.
- Rules, 319, 320 and 321 shall, as nearly as may be, be followed in the case of a jail revision. Other applications received from a prisoner through the officer-in-charge of the jail in which he is confined shall be laid before the appropriate Bench for orders.
