Section 256 in High Court of Chhattisgarh Rules, 2005
256.
The periods for which File A of the records of Criminal Appeals and Revisions shall be preserved shall be as follows: -(i)Criminal Appeals in non-bailable cases except summarily dismissed............. 14 years from the date of final order.(ii)Criminal Appeals in non-bailable cases which have been summarily dismissed and Criminal Appeals in bailable case 6 years from the date of final order.(iii)Criminal Revision 6 years from the date of final order.(iv)Miscellaneous Criminal Cases 6 years from the date of final order:Provided that no records shall be destroyed until one year has elapsed after the expiry of the longest sentence imposed on any accused still living.
