MOHAMMAD AKBAR ABDULHAMID ANSARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. D.Barejia, learned advocate states that he has instructions to appear for and on behalf of original informant. He is permitted to file his appearance.

(2.) Heard learned advocate for the respective parties.

(3.) Mr.S.K.Kabra, learned advocate for the applicants does not press the present application qua applicant No.1- Mohammad Akbar Abdulhamid Ansari with a liberty to file a fresh application, if need so arises in future.