SHANTABEN SHANKARBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent-State.

(2.) Learned advocate for the applicants seeks permission to withdraw the present application qua applicant No.2 Nareshbhai Shankarbhai Parmar.

(3.) Permission as prayed for is granted. Present application stands disposed of as withdrawn qua applicant No.2.