NADODA BACHUBHAI MADEVBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicant seeks permission to withdraw the application qua applicant no.3. The application is disposed of as withdrawn qua applicant no.3.

(2.) The appellant-accused has filed this Criminal Misc. Application under Section 438 of the Criminal Procedure Code, 1973, claiming relief in terms of Para 16 as under:

(3.) Arguments for the applicant:- Mr. Virat G Popat, learned advocate for the applicant submitted that no specific allegation against the present applicants except applicant no.3 in the charge- sheet filed by the investigating officer dated 23.01.2020. The other applicants will be available during the course of investigation and will not flee from justice.