Section 182 in The Rajasthan Law And Judicial Department Manual, 1952
182. Public ProsecutorÂ’s duty to examine the application.
- The Public Prosecutor shall examine the application and ascertain that the procedure enjoined by rules 2 and 3 of Order XXXIII of the first schedule to the Code of Civil Procedure 1908 (V of 1908), has been followed, and that none of the objections mentioned in rule 5 of Order XXXIII of the Code can be taken to the petition. If he discovers any error or objection, he shall take the first opportunity of bringing it to the notice of the court in written petition.
