SWETA MANGAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this misc. petition for setting aside the order dtd. 10/7/2018 and for issuing appropriate directions to ensure fair trial.

(2.) No one has put in appearance on behalf of the CBI.

(3.) Counsel for the petitioner does not want to press the prayer for directions to ensure fair trial.