S.DIWAKAR Vs. DEPUTY COMMISSIONER OF POLICE

JUDGEMENT

(1.) This Court, on 10/11/2023, had passed the following order:

(2.) The Registry of this Court had objections in numbering the revision and hence, returned the petition for the reason that the petition is not in compliance with Rule 149 of the Criminal Rules of Practice, 2019 and directed the petitioner to file a typewritten or printed petition as per Rule 149 of the Criminal Rules of Practice. The petitioner re-presented the petition stating that the Criminal Rules of Practice by its preamble is applicable only to Subordinate Courts and not to High Courts. Further, referring to Sec. 382 of Cr.P.C. and W.A.No.526 of 2018, represented the hand written petition.

(3.) The primary contention of the petitioner that Criminal Rules of Practice is not applicable to High Courts, is not proper. Rule 198 of the Criminal Rules of Practice reads as follows: