KIRTIBHAI DEVCHANDBHAI PATEL Vs. SANJAYKUMAR VASANTLAL PATEL

JUDGEMENT

(1.) Heard Mr. Nishit Gandhi, learned advocate for the applicants being heirs and legal representatives of the deceased complainant.

(2.) At the outset, he has submitted that this Court vide order dtd. 21/4/2023 had permitted the applicant to continue with the prosecution of the present appeal. He therefore, submitted that the applicant would fall in the category of term "victim" as defined under Sec. 2(wa) of the Code of Criminal Procedure. He further submitted that the present appeal may be treated as an appeal under Sec. 372 of the Cr.P.C. for which, he seeks permission of this Court to carry out necessary amendment.

(3.) In view of aforesaid submission, learned advocate for the applicant seeks permission to withdraw present application seeking leave to appeal.