ASHARAFKHAN BHISHAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned APP Shri Pandya waives service of rule on behalf of respondent No.1 and learned advocate Shri Rana waives service of rule on behalf of respondent No.2.

(2.) Learned advocate for the petitioners seeks permission to withdraw this petition qua petitioners Nos.2 to 6 keeping all contentions open. Permission granted.

(3.) In so far as petitioner No.1 is concerned, it is his case that he is physically handicapped to the extent of 85% and allegations against him therefore are not believable.