HASMUKHLAL JETHALAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MS. JANI, learned advocate appearing on behalf of the respective petitioners seeks permission to withdraw all these applications with a liberty to take all the contentions which were raised in the applications, on which impugned orders are passed, at the time of final disposal of the criminal appeals.

(2.) WITHOUT expressing any opinion on merits with respect to the same, the petitioners are permitted to withdraw the present applications by observing that as and when any contentions are raised inclusive the contentions, which were raised in the applications on which the impugned orders are passed, the same shall be considered in accordance with law.

(3.) THE amount which is deposited by the petitioners before the Registry pursuant to the interim order passed by this Court is directed to be transmitted to the appellate Court in the criminal appeal Nos. 22 of 2003 to 25 of 2003 pending in the Court of learned Additional Sessions Judge, Jamnagar which shall be invested by the learned appellate Court in a fixed deposits initially for a period of 2 (two) years in the name of Nazir / Registrar and the same shall be without prejudice to the rights and contentions of the petitioners herein.