SHACHETAN VIJAYBHAI SHUKLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Y.S.Lakhani, learned Senior Advocate with Mr.J.A.Adeshra, learned advocate for the applicants, Mr.N.D.Nanavaty, learned Senior Advocate with Mr.Mitul Shelat and Mr.J.V.Vaghela, learned advocates for the respondent No.2 and Ms. Maithili Mehta, learned APP for the respondent No.1.

(2.) At the outset, Mr.Y.S.Lakhani, learned Senior Advocate points out to the Court that in view of the fact that charge-sheet is already filed and as the applicant Nos.1, 2 and 3 are desirous to file discharge application before the trial Court, upon instructions from applicant No.2, who is present in the Court, seeks permission to withdraw this application.

(3.) Permission, as prayed for is granted. Liberty to file discharge application before the trial Court qua applicant Nos.1, 2 and 3 is granted. Considering the age of applicant Nos.2 and 3 i.e. father-in-law and mother-in-law, if they prefer any application for exemption before the trial Court, the trial Court may consider the same sympathetically and in accordance with law. All the parties are directed to cooperate before the trial Court.