KARIM MAMAD PARIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. Bhavin Raiyani seeks permission to withdraw present application qua applicant no.2 with a liberty to file fresh bail application after filing of charge-sheet.

(2.) Permission as prayed for, is granted with the above liberty. Present application stands disposed of as withdrawn qua applicant no.2.

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