IDRISH MOHMEDBHAI BENGALI Vs. VISHRAMBHAI PREMJIBHAI GAMI

JUDGEMENT

(1.) Mr.Mehul S. Shah, learned Senior Advocate with learned advocate Mr.Saurin Mehta, learned advocate for the applicant, states that in view of dismissal of Criminal Case No.5023 of 2013 on account of absence of the original complainant vide order dtd. 18/12/2021 passed by the Additional Chief Metropolitan Magistrate, Court No.5, Ahmedabad, the present petition would not survive.

(2.) Hence, Mr. Mehul S. Shah, learned Senior Advocate, upon the instructions, seeks permission to withdraw this application with a liberty to file a fresh petition, if the order dtd. 18/12/2021 dismissing Criminal Case No.5023 of 2013 is quashed.

(3.) . The aforesaid request was objected by Mr.Rahul Sharma, learned advocate for the original complainant.