Section 134 in The Rajasthan Law And Judicial Department Manual, 1952
134. Petition of protest.
- If the Court does not record any of the protests made under rule 132 or rule 133 the Public Prosecutor shall on the very first opportunity file in Court a petition in form No. A or in form No. B of Appendix III as the case may be, and ask that it be placed upon the record.
