RANCHHODBHAI GAGJIBHAI PARESHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Shri Parth Tolia, learned advocate appearing on behalf of the applicants seeks permission to withdraw the present application qua applicants nos. 1, 2, 4 and 5 unconditionally. Permission is accordingly granted. The application is dismissed as withdrawn qua applicants nos. 1, 2, 4 and 5. In view of the above, this Court is required to consider the case on behalf of applicant no. 3-original accused no. 1-Shri Dharmesh Ranchhodbhai Paresha and to consider the Complaint qua him.

(2.) Rule. Shri L.B. Dabhi, learned APP waives service of notice of rule on behalf of respondent no. 1-State and Shri Adil Mirza, learned advocate waives service of notice of rule on behalf of respondent no. 2-original complainant.

(3.) In the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, the present application is taken up for final hearing today.