Milap Chand Jain, J. - (1.) OFFICE has reported the defect that the stay application is not accompanied with an affidavit. Reference has been made to Rule 136 of the Rajasthan High Court Rules. Clause (2) of Sub -rule (1) of Rule 136 in my opinion does not apply to stay application submitted in criminal revision. It applies to stay for execution of proceedings. This shows it applies to civil appeals or civil revision & this provision will not apply to stay application filed in criminal revision.
(2.) THE office objection is therefore over ruled.;