RUSHIRAJSINH GHANSHYAMSINH VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the applicants seeks permission to withdraw the present application qua applicant no.1 with a liberty to file afresh before the concerned Trial Court, as pending the applicant charge-sheet is filed.

(2.) Permission, as prayed for, is granted.

(3.) With aforesaid liberty, the present application qua applicant no.1 stands disposed of, as withdrawn. Rule qua applicant no.1 is discharged.