Section 323(1) in Rules of the High Court of Judicature for Rajasthan, 1952
(1)No application for bail shall be entertained unless the accused has surrendered except where he has been released on bail after conviction under sub-section (2A) of section 426 of the Code of Criminal Procedure. The application shall state that the accused has surrendered and is in custody or that he has after his conviction been released on bail by the lower Court under sub-section (2A) of section 426 of the Code of Criminal Procedure, 1898.
