Section 315(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)The following applications shall be registered and numbered after presentation as criminal miscellaneous cases, namely:-(a)application for bail;(b)application for cancellation of bail;(c)application for transfer of a case;(d)application for withdrawal of a case from a subordinate Court;(e)application under section 491 of the Code of Criminal Procedure;(f)application under section 99B of the Code of Criminal Procedure;(g)application for stay of operation of order of, or proceedings in a lower Court:(h)application for the issue of a writ under Article 226 of the Constitution in a criminal matter:(i)application under section 476 or 476-A of the Code of Criminal Procedure, 1898: and(j)application for the taking of proceedings in contempt of Court.
