KESHRABHAI RAMJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ALL these applications have been preferred by the respective applicants- original accused to quash and set aside the impugned FIR being CR-I-No. 2 of 2010 registered with the Meghraj Police Station, Sabarkantha for the offences punishable under Sections 408, 465, 467, 471 and 114 of the IPC.

(2.) SHRI B.B. Naik, learned Senior Advocate for the applicant of Special Criminal Application Nos. 475 of 2010 and 756 of 2010 and SHRI S.K. Patel, learned advocate for the application of Criminal Miscellaneous Application No.12296 of 2010 seeks permission to withdraw the present applications. However, have requested to reserve the liberty in favour of respective applicants to submit the appropriate application before the concerned Magistrate for discharge, in case, after investigation is concluded, they are charge sheeted. They have also requested to continue the ad-interim relief so as to respective applicants to approach the concerned Court for anticipatory bail / regular bail.