Gujarat High Court
Asharam Bapu S/O Thaumal Harpalani vs State Of Gujarat & on 18 November, 2013
Author: A.J.Desai
Bench: A.J.Desai
ASHARAM BAPU S/O THAUMAL HARPALANI....Applicant(s)V/SSTATE OF GUJARAT R/SCR.A/3113/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 3113 of 2013 ================================================================ ASHARAM BAPU S/O THAUMAL HARPALANI....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ================================================================ Appearance: MR. YATIN N. OZA SENIOR COUNSEL WITH MR. MN MARFATIA, ADVOCATE for the Applicant MR PK JANI, PP WITH MR. R.C. KODEKAR, for the Respondent ================================================================ CORAM: HONOURABLE MR.JUSTICE A.J.DESAI Date : 18/11/2013 ORAL ORDER
The captioned petition vide order dated 23.10.2013 is reserved for Order. Today the matter is listed for pronouncement of Order.
Mr. Yatin N. Oza, learned Senior Counsel, appearing with Mr. M.N. Marfatia, learned Advocate, for the petitioner, states that he wants to withdraw the petition with a liberty to file a fresh petition after the charge-sheet is filed.
Mr. P.K. Jani, learned Public Prosecutor, has opposed the request made by learned Senior Counsel Mr. Oza for the petitioner on the ground that the matter was heard at length and reserved for order and, therefore, at this stage, no such request be entertained.
Having heard the learned Advocates appearing for the respective parties, I am of the opinion that the request made by Mr. Yatin Oza, learned Senior Counsel for the petitioner can be accepted since the petitioner does not want any type of reasons at this stage. Hence, the prayer made by the learned Senior Counsel Mr. Oza for the petitioner is accepted. The learned Senior Counsel Mr. Oza, for the petitioner is permitted to withdraw this petition with a liberty to file similar type of petition before this Court after filing of the charge-sheet.
Petition stands disposed of accordingly.
(A.J.DESAI, J.) pnnair Page 2 of 2