PRAVINBHAI DEVABHAI SODHA PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN the second sitting Mr. Kogje, learned A.P.P. with Mr. J.V. Mehta, learned advocate, for the petitioner who has filed this Special Criminal Application for habeas corpus has requested this court that in view of the earlier order passed by the Division Bench on 29.1.2003 the police has produced Manguben Devabhai along with Medical Certificate issued by the Medical Officer, General Hospital, Sola, Ahmedabad dated 30.1.2003. Mr. D.B. Raolji, C.P.I., Mahemdabad, is also present. We have seen original medical certificate about examination of Manguben by the Medical Officer and as per the medical opinion Manguben is aged above 20 years and below 23 years. Mr. Kogje, learned A.P.P. is directed to produce xerox copy of the Medical Certificate as the original is required to be kept with the police case papers. Xerox copy of the Medical Certificate is produced and taken on record. We have perused the order passed earlier and in view of the fact that Manguben is not minor and according to the medical opinion she is aged above 20 years and below 23 years, Mr. J.V. Mehta, learned advocate for the petitioner, has requested us that he may be permitted to withdraw this Special Criminal Application. IN view of the stand taken by Mr. Mehta, learned counsel for the petitioner and in view of the medical certificate dated 30.1.2003 which clearly shows that Manguben Devabhai is not a minor girl and is aged above 20 years and below 23 years, this petition is disposed of as withdrawn. As Manguben Devabhai is major, she is free to go as she likes. Rule is discharged with no order as to costs.