HARSHAD JAMNADAS GADHIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present Criminal Misc.Application u/s.482 of the Code of Criminal Procedure has been preferred by the applicants herein - - original accused to quash and set aside the impugned complaint/FIR being C.R.No.II -38 of 2010 registered with Savarkundla Town Police Station for the offences punishable under Sections 17, 19, 23(1)(e)(f)(g)(i) of The Securities Contracts (Regulation) Act,1956 (hereinafter referred to as "the Act" for short).

(2.) TODAY when the present application is taken up for final hearing and after the matter was argued for sometime, Mr.Anandjiwala, learned advocate appearing on behalf of the applicants seeks permission to withdraw the present application.

(3.) PERMISSION is accordingly granted. The present application is dismissed as withdrawn. Rule is discharged. Ad -interim relief, if any, stands vacated forthwith.