Section 104(1) in High Court of Chhattisgarh Rules, 2005
(1)As soon as reference under Section 395 of Cr.P.C. is received the Registrar (Judicial) or the Officer authorized for the purpose shall cause it to be registered and placed before the Court for admission. The Court shall thereafter dispose of the Reference in such manner as it deems appropriate, in accordance with the procedure laid down in these Rules.
