Section 21 in High Court of Madhya Pradesh Rules, 2008
21. Miscellaneous Criminal Case.
- Ordinarily, following matters shall be registered as a Miscellaneous Criminal Case-(1)an application under Section 378 (3) or (4) of the Code of Criminal Procedure, 1973;(2)an application under Section 407 of the Code of Criminal Procedure, 1973;(3)an application under Section 438 or 439 of the Code of Criminal Procedure, 1973;(4)an application under Section 439 (2) of the Code of Criminal Procedure, 1973; or(5)an application under Section 482 of the Code of Criminal Procedure, 1973.
