BACHUBHAI MAGANBHAI VAGHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned counsel Mr.P.S.Patel, and not learned advocate Mr.B.S.Patel, has appeared on behalf of respondent-accused persons and the earlier order showing the name of learned advocate Mr.B.S.Patel should be read accordingly. Learned A.P.P. Mr.K.T.Dave, appearing for respondent-State, made a statement, on instruction, that the accused persons concerned were not likely to be arrested before examination of and report about genuineness of the documents in question after verification of signatures thereon. Learned counsel Mr.Bhargav Bhatt, appearing with Mr.P.S.Patel, appearing for accused persons, submitted that the accused persons were and would remain available at the address given in the petitions and that they were co-operating with the investigation.

(2.) In view of the above statement being made and recorded, learned counsel for the petitioner Mr.Asim Pandya, appearing with Mr.Vijay Patel, fairly conceded that challenge to the order granting anticipatory bail to the accused persons had become academic and the petitioner would prefer to oppose regular bail application or application for extension of anticipatory bail as and when they are moved by the accused persons. Therefore, with a view to opposing regular bail application or application for extension of anticipatory bail, and without prejudice to the contentions raised in the present petitions, the applications were not pressed at this stage. Learned counsel Mr.Bhargav Bhatt expressed no-objection to the applicants applying before the court concerned for being made party in the bail application that may be filed.

(3.) Therefore, in the above facts, the petitions are permitted to be withdrawn at this stage with liberty to the applicant/original complainant to make appropriate application in the court concerned, if and when the occasion arises, to oppose grant of regular bail or extension of anticipatory bail to the accused persons. Petitions are accordingly disposed as withdrawn. Rule is discharged and interim relief is vacated with no order as to cost.