SADHVI JAYSHRIGIRI GURU JAGDISHGIRI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MR. MAJMUDAR, learned advocate appearing on behalf of the petitioner, under the instructions, has stated that during the pendency of the present Special Criminal Application and after further investigation was carried out, the Circle Inspector, Palanpur had submitted "c" Summary Report, which has not been accepted by the learned Trial Court.

(2.) IN view of the above, Mr. Majmudar, learned advocate appearing on behalf of the petitioner seeks permission to withdraw the present Special Criminal Application with a liberty to initiate appropriate proceedings before the appropriate Forum challenging the order passed by the Trial Court, not accepting the "c" Summary Report.

(3.) IN view of the above submission, the present application is hereby dismissed as withdrawn with above liberty and without expressing any opinion with respect to initiating of any proceedings before appropriate Forum, for which, the petitioner seeks permission to withdraw the present application. Rule is discharged. Interim relief, if any, stands vacated.