PRABHUBHAI PRAGABHAI HARIJAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present 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 FIR being C.R.No.I-12 of 2010 registered with Mavsari Police Station, Banaskantha lodged by the respondent No.2 herein for the offences punishable under Sections 384, 420, 406, 323, 504, 506(2), 114 and 511 of the Indian Penal Code.

(2.) AFTER the matter was argued for sometime, Mr.Jigar Gadhavi, learned advocate appearing on behalf of the applicants, under the instruction from his clients, seeks permission to withdraw the present application. However, he has requested to reserve liberty in favour of the applicants to submit an appropriate application for discharge in case after investigation is concluded, the applicants are charge-sheeted.