MAVJIBHAI BABUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Shri Manish J. Patel, learned counsel for the applicants at the outset states that he is withdrawing this application for anticipatory bail insofar as applicant No.2 is concerned. The prayer is allowed. This application is dismissed as withdrawn qua applicant No.2. Thus, this application survives for applicant No.1 only.

(2.) Rule. Shri Mitesh Amin, learned PP waives service of notice of rule for and on behalf of respondent-State.

(3.) Heard learned advocate for the applicants, learned Public Prosecutor for the respondent-State by video conferencing.