AMIT NEBHA BHUTIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AT the outset and without further making any submissions on merits, in view of the subsequent development of surrendering the vehicle in question by the original complainant, Mr. R. D. Dave, learned advocate appearing on behalf of the petitioners seeks permission to withdraw present petition with a liberty to submit an appropriate application before the learned trial court.

(2.) PERMISSION is accordingly granted. Present petition is dismissed as withdrawn without further entering into the merits of the case and without expressing any opinion on merits. Rule is discharged. Interim relief granted earlier stands vacated forthwith.