VITTHALBHAI LALJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRESENT application has been preferred by the applicant- original accused no.2 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 P. P. Majmudar, learned advocate for the applicant seeks permission to withdraw the present application. However, has requested to reserve the liberty in favour of applicant to submit the appropriate application before the concerned Magistrate for discharge, in case, after investigation is concluded, he is charge sheeted. He has also requested to continue the ad-interim relief so as to applicant to approach the concerned Court for anticipatory bail / regular bail.