SURESHCHANDRA SHANTILAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present application u/s.482 of the Code of Criminal Procedure has been preferred by the applicant herein ? original accused to quash and set aside the impugned FIR being C.R.No.I-23 of 2008 registered with Navapura Police Station, Vadodara.

(2.) MR.Vijay Patel, learned advocate appearing on behalf of the applicant seeks permission to withdraw the present application.