PADAM KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel Mr. Anuj Sahlot seeks to withdraw S.B. Criminal Miscellaneous Bail Application No.418/2024, which has been inadvertently filed despite another bail application for the same accused being pending.

(2.) Accordingly, S.B. Criminal Miscellaneous Bail Application No.418/2024 is dismissed as withdrawn.

(3.) The jurisdiction of this Court has been invoked by way of filing S.B. Criminal Misc. Bail Application No.415/2024 under Sec. 439 Cr.P.C. at the instance of accused-petitioner. The requisite details of the matter are tabulated herein below: