Section 414 in Rules of the High Court of Judicature for Rajasthan, 1952
414. Stay of sentence or order and grant of bail.
- On the applicant executing a bond with or without sureties undertaking to lodge an appeal in the Supreme Court within the prescribed time, the Court may-(1)order that the execution of the sentence or order be stayed: or(2)where the applicant is in confinement, admit him to bail on such terms, as the Court may think fit pending the disposal of the application or where a certificate is granted, pending the lodging of an appeal in the Supreme Court.Where the application is by the Government, no such bond shall be required before an order under this Rule is made.[415. Preparation and printing of record. - When the record of the case is desired to be prepared in this Court, the provisions contained in rules 17 to 22, order XXI of the Supreme Court Rules, 1966 shall apply mutatis mutandis] [Substituted by No. 6/SRO, dated 16-11-1966; published in Rajasthan Gazette part IV-C, Ordinary, dated 23-2-67.].[416 to 420. Deleted] [416 to 420 deleted by No. 6/SRO, dated 16-11-1966; published in Rajasthan Gazette part IV-C, Ordinary, dated 23-2-67.]
