NIRAV RATILAL RUPARELIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these applications arise out of the same first information report and involve identical questions on facts and hence, they are decided by this common order.

(2.) After arguing the matter at length, Mr. Jit Patel, learned advocate appearing for the applicants in all the three matters, has stated that he does not press Criminal Misc. Application No.22400 of 2018 preferred by applicant - Nirav Ratilal Rupareliya, who is original accused no.5.

(3.) In view of the above statement made by learned advocate Mr. Jit Patel, Criminal Misc. Application No.22400 of 2018 stands disposed of as not pressed. Rule is discharged qua the said application.