MAGANBHAI RAIJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Dhruv Dave appearing for the applicants, learned Sr. Advocate Mr.Anshin Desai appearing with learned Advocate Mr.Nandish Thackar appearing for the First Informant and learned APP Mr.Dabbi for the respondent State.

(2.) Learned Sr. Advocate Mr.Desai would tender an affidavit by the First Informant. The same is directed to be taken on record.

(3.) This Court has considered the averments made in the affidavit, more particularly the concession made by the First Informant in the affidavit, whereby he consents for allowing of the present application, more particularly on the basis of dismissal of SLP (Cr.) Diary No.23823/2022 preferred against order passed in Criminal Misc. Application No.17187/2021 by this Court dtd. 21/7/2022.