Section 57 in High Court of Madhya Pradesh Rules, 2008
57.
Where the number of accused persons is more than one, the affidavit mentioned in Rule 56 shall stale that to the best of the knowledge of the affiant, no bail application has been moved by any of the co-accused persons and if such an application has been moved, details (such as institution number, whether pending, if not. date of the order and coram of Judges deciding the application etc.) shall also be disclosed.
