LAWS(RAJ)-2020-12-176

BHANWAR LAL Vs. STATE OF RAJASTHAN

Decided On December 01, 2020
BHANWAR LAL Appellant
V/S
STATE OF RAJASTHAN Respondents

JUDGEMENT

(1.) Defect(s) pointed out by the registry is waived.

(2.) Learned counsel for the petitioner submits that vehicle, which is involved in the incident, deserve to be released as it would get rusted and spoiled, if it is remained in the police custody.

(3.) I have considered the submissions as above.