NARAYANLAL MITHALAL SUTHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Rupaal V. Dave appearing on behalf of the applicants and learned Additional Public Prosecutor Mr. Niraj Shrma appearing on behalf of the respondent-State.

(2.) At the outset, learned Advocate Mr. Dave seeks permission to withdraw the present application insofar as the applicant No.1 is concerned, with liberty to approach the learned Sessions Court, after filing of the charge-sheet. Permission as sought for is granted. The present application stands disposed of as withdrawn qua the applicant No.1 only.

(3.) Rule. Learned APP waives service of rule on behalf of the respondent-State.