DINESHBHAI FULJIBHAI CHARPOT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Raxit Dholakia for the applicant seeks permission to withdraw this application qua applicant No. 1 namely Dineshbhai Fuljibhai Charpot with liberty to file a fresh application before this Court after a period of one year. Accordingly, present application stands disposed of as withdrawn with above liberty. Rule is discharged qua applicant No.1.

(2.) Present application is considered qua applicant No. 2 namely Shivrajbhai Dineshbhai Charpot.

(3.) Heard learned advocate Mr. Raxit Dholakia for the applicant and learned Additional Public Prosecutor Mr. Himanshu Patel for the respondent - State.