Section 18 in The Rajasthan Law And Judicial Department Manual, 1952
18. Withdrawal from prosecution.
- A Public Prosecutor shall not withdraw from a prosecution under Section 494, [Code of Criminal Procedure, 1898 (V of 1898)] [Section 494 Criminal Procedure Code. 1898 corresponds to Section 321 Criminal Procedure Code. 1974.], without first consulting the District Magistrate who will obtain the orders of the Government in the Home Department before authorising such withdrawal where police cases are concerned.
