BIPINBHAI SHANABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Monali Bhatt, learned APP waives service of rule on behalf of respondent-State.

(2.) Heard Mr. Rafik Lokhandwala, learned advocate for the applicant and Ms. Monali Bhatt, learned APP for the respondent-State.

(3.) Mr. Rafik Lokhandwala, learned advocate for the applicant submitted that Criminal Misc. Application No. 7448 of 2021 was filed by the present applicant who is an advocate by profession and since chargesheet came to be filed during the pendency of the application, he proposed to withdraw the same and the said application came to be disposed of with a liberty to file appropriate bail application before the appropriate authority. Mr. Lokhandwala, learned advocate submitted that after filing of the chargesheet, the bail application was moved before the Sessions Court, and as per the statutory right, the present application is filed after the chargesheet.