DILIPBHAI KANTILAL VASANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Public Prosecutor, Mr.Mitesh Amin waives service of notice of Rule on behalf of respondent-State.

(2.) By way of the present application under Section 438 of the Code of Criminal Procedure, 1973, the applicant-accused have prayed for anticipatory bail in connection with the FIR being C.R. No.I-235 of 2018 registered with Jamnagar City 'B' Police Station, District Jamnagar for the offenses punishable under Sections 323, 324, 325, 326, 504(2) and 114 of Indian Penal Code and Section 135(1) of Gujarat Police Act.

(3.) Learned advocate for the applicants seeks permission to withdraw this application qua applicant nos.1 and 2. Permission as prayed for is granted. This application stands disposed off as withdrawn qua applicant nos.1 and 2.