Rajasthan High Court - Jaipur
Mangu Khan vs State Of Rajasthan And Anr on 18 February, 2013
Author: Ajay Rastogi
Bench: Ajay Rastogi
S.B.Criminal Misc. Cancellation of Bail Appln.No.1984/2013. Mangu Khan. VERSUS The State of Rajasthan & Anr. 18.02.2013. HON'BLE MR.JUSTICE AJAY RASTOGI Mr.S.Rahman, for the petitioner. Mr.J.R.Bijarnia, Public Prosecutor.
***** Counsel for petitioner on instructions wants to withdraw the application. Consequently, the instant application for cancellation of bail stands dismissed as withdrawn, as prayed for.
(AJAY RASTOGI), J.
All corrections made in judgment/order have been incorporated in the judgment/order being emailed. Solanki DS, P.A.