VINOD GUPTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On 31/5/2022, this Court passed the following order:

(2.) Learned advocate for the petitioner submits that now the custody of the corpus is with the present petitioner - father of the corpus and therefore in view of the development which has taken place after filing of this petition, this petition has become infructuous and therefore he seeks permission to withdraw this petition.

(3.) Permission as prayed for is granted. Petition stands disposed of as withdrawn. Notice discharged.