Section 19 in High Court of Madhya Pradesh Rules, 2008
19. Criminal Revision.
- Ordinarily, following cases shall be registered as a Criminal Revision-(1)a revision under Sections 397 (l)and/or401 of the Code of Criminal Procedure, 1973;Explanation - An application filed by a private person against acquittal or for enhancement of sentence shall be registered as criminal revision;(2)a revision under Section 19 (4) of the Family Courts Act, 1984; or(3)any other criminal revision, provided or permissible under any other law for the time being in force.
