SURESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In S.B. Criminal Miscellaneous Bail Application No. 3996/2020

(2.) In wake of onslaught of COVID-19, lawyers have been advised to refrain from coming to the Courts.

(3.) Learned GA cum AAG informs this Court that he contacted learned counsel for the petitioner whereupon learned counsel for the petitioner responded that he wants to withdraw the present bail application.