Section 305 in Rules of the High Court of Judicature for Rajasthan, 1952
305. Cases withdrawn by or transferred to the Court.
- Where a case is tried by the Court in the exercise of its extraordinary original criminal jurisdiction or where the Court withdraws any case for trial before itself under Article 228 of the Constitution or sub-section (2) of section 526 of the Code of Criminal Procedure or orders that the case be committed for trial to or be transferred to itself under sub-section (1) of section 526-A of the Code of Criminal Procedure, 1898, the procedure provided in this chapter shall, as nearly as may be, be followed, subject to the provisions of section 267 of the Code of Criminal Procedure.
