DINESHBHAI RAMABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed for the following reliefs:

(2.) After arguing the matter for some time, learned advocate for the applicant seeks permission to withdraw this petition. Permission as prayed for is granted. This petition is disposed of as withdrawn. It is clarified that this Court has not examined the merits of the case. However, it is open for the investigating agency to make necessary inquiry pursuant to the grievance made in the present petition to find out the truth in the matter.