SAMIR MOHAMMAD SIDIQ JAGOT 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 applicant herein original accused to quash and set aside the impugned FIR being C.R.No.I-79 of 2010 registered with Jasdan Police Station.

(2.) CONSIDERING the fact that during the pendency of the present proceedings, the applicant has been charge-sheeted, at the outset, Mr.Ashish Dagli, learned advocate appearing on behalf of the applicant seeks permission to withdraw the present application with a liberty in favour of the applicant to submit an appropriate application for discharge before the concerned Magistrate.