LAWS(GJH)-2010-1-12

PARBAT ARSHI KUCHADIA Vs. STATE OF GUJARAT

Decided On January 15, 2010
PARBAT ARSHI KUCHADIA Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) RULE. Shri M.R. Mengde, learned Additional Public Prosecutor waives service of rule on behalf of the respondent - State.

(2.) Learned advocate appearing on behalf of the applicant seeks permission to withdraw the present application.

(3.) Permission as prayed for is granted. The present application is dismissed as withdrawn. Rule is discharged.