Section 100 in High Court of Chhattisgarh Rules, 2005
100.
In the case of Revision under Sections 397 and 401 of the Code of Criminal Procedure, 1973 arising out of conviction and sentence of imprisonment, it shall be posted for admission only after the petitioner has surrendered to the custody in the concerned Court. If he has not surrendered the revision shall be accompanied by an application seeking leave to surrender within a specified period. On sufficient cause being show- the Bench may grant such time and on such conditions as it thinks fit and proper.
