Rajasthan High Court - Jaipur
Abdul Wahid And Anr vs State Of Rajasthan Through Pp on 6 October, 2017
Author: Sabina
Bench: Sabina
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR.
S.B. CRIMINAL APPEAL No. 1683/2017.
1. Abdul Wahid S/o Haji Abdul Hameed B/c Musalman, Aged About 28 Years, R/o 3636, Babuka Tiba, Mohalla Nadfaan, Ghat Gate Bazar, Chowki Topkhana Hajuri, Jaipur.
2. Abdul Rashid S/o Haji Abdul Hameed B/c Musalman, Aged About 36 Years, R/o 3636, Babuka Tiba, Mohalla Nadfaan, Ghat Gate Bazar, Chowki Topkhana Hajuri, Jaipur.
Vs. State of Rajasthan For Appellant(s) : Shri Sunil Tyagi For State : Shri R.R. Gurjar P.P. HON'BLE MRS. JUSTICE SABINA Order 6.10.2017 Learned counsel for the appellants submits that he may be permitted to withdraw the appeal.
Ordered accordingly.
However, in case appellants surrender before the concerned court within ten days from today and move an application for regular bail, the said bail application be disposed of by the concerned court on the same day in accordance with law.
(SABINA), J mrg./34