Section 323(4) in Rules of the High Court of Judicature for Rajasthan, 1952
(4)Save in exceptional circumstances, no order for bail shall be made.-(i)on an application relating to cases pending in lower courts, unless notice thereof has been given to the Government Advocate and at least three days have elapsed between the giving of such notice and the hearing of such application, and(ii)in case of applications relating to appeals and revision in the High Court, unless notice thereof has been given to the Government Advocate and at least twenty two hours have elapsed between the giving of such notice and the hearing of such applications, such applications for bail shall indicate that such previous notice has been given to the Government Advocate.
