ANIL KUMAR Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2020-11-54
HIGH COURT OF RAJASTHAN
Decided on November 26,2020

ANIL KUMAR Appellant
VERSUS
STATE OF RAJASTHAN Respondents

JUDGEMENT

MAHENDAR KUMAR GOYAL,J. - (1.) Learned counsel for the petitioner wants to withdraw the bail application of the accused/petitioner No.1 Anil Kumar @ Dholiya in SB Criminal Miscellaneous Bail Application No.13781/2020.
(2.) The bail application of the accused/petitioner No.1 Anil Kumar @ Dholiya is dismissed as withdrawn.
(3.) Defects pointed out by the Office in SB Criminal Miscellaneous Bail Application No.13781/2020 are waived.;


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