Rajasthan High Court - Jaipur
Smt Harkeshi Devi vs State Of Rajasthan Through Pp on 2 March, 2017
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR
BENCH, JAIPUR
ORDER
S.B. CRIMINAL MISC. BAIL APPLICATION NO.1681/2017
Smt. Harkeshi Devi W/o Kailash Chand B/c Meena, R/o Surer,
Police Station Rajgarh, District Alwar, Raj.
V/s.
State of Rajasthan Through P.P.
Date of Order: March 2, 2017
HON'BLE MRS. JUSTICE SABINA
Mr. Kapil Prakash Mathur, for the petitioner.
Mr. R.R. Baisla, P.P. for the State.
Learned counsel for the petitioner submits that he may be permitted to withdraw the petition.
Ordered accordingly.
(SABINA),J.
Tanwar/-
P.A. Item No.24