KAMLESHKUMAR C. DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this Special Criminal Application under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973, the petitioner who has been appointed as Special Public Prosecutor, District Devbhoomi Dwarka, prays as under.

(2.) Brief facts of the case can be summarized as under.

(3.) Under the aforesaid premises and during the pendency of application Exh.341, the present petition has been filed by the petitioner in his capacity of Special Public Prosecutor seeking permission of this Court for withdrawing prosecution as per the provisions of Sec. 321 of the Code.