FALGUNBHAI CHIMANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRESENT Criminal Miscellaneous Application under Section 482 of the Code of Criminal Procedure has been preferred by the petitioner herein-original accused no.2 to quash and set aside the impugned complaint being Criminal Case No.2213 of 2010 pending in the Court of learned Chief Judicial Magistrate, Vadodara as well as the order passed by the learned Magistrate dated 18.3.2010 directing to issue process/ summons against the petitioner in the aforesaid criminal complaint.

(2.) AFTER the matter was argued for some time, Shri S. I. Nanavati, learned Senior Advocate for the petitioner-original accused no.2 seeks permission to withdraw the present application. However, has requested to make suitable observations that whatever defences which are available to the parties are kept open. Permission is granted accordingly. Application is dismissed as withdrawn with observations that whatever defences are available to the respective parties are kept open, which may be considered by the learned trial Court in accordance with law and on merits. Rule is discharged. Ad-interim relief granted earlier stands vacated forthwith.