VIHABHAI AMRUBHAI KAMALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Karan Vyas for the petitioners, learned APP Ms. Asmita Patel for the respondent State and learned advocate Ms. Alka Vaniya for the respondent No.2.

(2.) By way of this petition under Article 482 of the Code of Criminal Procedure, the petitioners seek quashment of FIR being I - C.R. No.56 of 2013 registered with Datha Police Station, Dist: Bhavnagar, by which offences punishable u/s 406, 420, 465, 467, 468, 471 and 114 of the IPC have been registered against the petitioners.

(3.) At the outset, learned advocate Mr. Karan Vyas seeks permission to withdraw present petition qua petitioner No.1 Vihabhai Kamaliya with a liberty to file appropriate discharge proceedings before the concerned trial Court, if so advised. Permission granted. Present petition stands disposed of as withdrawn with above liberty qua petitioner No.1 Vihabhai Kamaliya. Interim relief, if any, stands vacated forthwith qua petitioner No.1 Vihabhai Kamaliya.