Section 1(q) in High Court Rules and Orders In M.P.
(q)An appeal, petition or reference under the Code of Criminal Procedure, other than,-(i)an appeal or reference in a case in which a sentence of death or imprisonment for life has been passed;(ii)an application for bail in a case in which sentence of imprisonment for life has been passed; provided that ordinarily no bail in such a case shall be granted without notice to the State;(iii)an application for leave filed under sub-section (3) of Section 378 of the Code in respect of offences punishable with sentence of death or imprisonment for life;(iv)[ an appeal by the Provincial Government under Section 378 of the Code of Criminal Procedure from an order of acquittal in respect of offences punishable with sentence of death or imprisonment for life and triable by Court of Sessions;] [Substituted by Notification No. 9, dated 4-3-1980.]
