REGENT COMPUTRONICS PVT. LTD.

ANANT KUMAR Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

R P KAPUR VS. STATE OF PUNJAB [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
NEELU CHOPRA VS. BHARTI [REFERRED TO]
PREETI GUPTA VS. STATE OF JHARKHAND [REFERRED TO]
V RAVI KUMAR VS. STATE DISTRICT CRIME BRANCH [REFERRED TO]
KAHKASHAN KAUSAR @ SONAM VS. STATE OF BIHAR [REFERRED TO]

JUDGEMENT

(1.) Heard the parties.

(2.) At the outset it is submitted by learned counsel for the petitioner that he be permitted to withdraw present petition, in respect of petitioner no. 1 namely, Anant Kumar who is husband of O.P. No. 2.

(3.) Request allowed.

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ANANT KUMAR Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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