TIKMARAM BHIYARAM THORI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned Advocate for applicants seeks permission to withdraw the present application qua applicant No.2- Hanumanram Virmaram Jakhad with a liberty to file a fresh application after filing of the charge-sheet before the learned competent Court. Permission, as prayed for, is granted. It is clarified that if such an application is filed, the same shall be decided on its own merits and without being influenced by the present order of withdrawal since this Court has not examined the merits of the matter at this stage. Application stands disposed of as withdrawn as requested qua

(2.) Rule. Learned APP waives service of notice of Rule on behalf of respondent-State.

(3.) Heard learned advocate, for the applicants and learned APP, for the respondent-State through V.C.