Nathi Devi vs State Of Rajasthan
2022 Latest Caselaw 2242 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Bail Cancellation Application No. 30/2019

Nathi Devi W/o Sh. Parsa Ram, Aged About 37 Years, B/c Mali, R/o Subhash Colony, Pipar City, Dist. Jodhpur (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through Pp

2. Rakesh Solanki S/o Sh. Balu Ram, R/o Nayapura, Subhash Colony, W.no. 9, Piparcity, P.s. Piparcity, Dist. Jodhpur.

----Respondents

For Petitioner(s) : Mr. Girish Kumar Sankhla (through VC) For Respondent(s) : Mr. Laxman Solanki, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

08/02/2022

Learned counsel for the petitioner wants to withdraw this

criminal misc. cancellation bail application.

Hence, this criminal misc. cancellation bail application

preferred by the applicant under Section 439 Cr.P.C. is dismissed

as withdrawn.

(VIJAY BISHNOI),J Surabhii/108-

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