(1.) PRESENT Criminal Miscellaneous Application under section 482 of the Code of Criminal Procedure has been preferred by the applicant original accused No.3 Bhaveshbhai Nareshchandra Amin to quash and set aside the Criminal Inquiry Case No.153/2010 pending before the Court of learned Metropolitan Magistrate, Ahmedabad as well as complaint/FIR being M. Case No.2/2010 registered with DCB, Ahmedabad City.
(2.) TODAY, when the application is taken up for hearing, Shri Viral Shah, learned advocate appearing on behalf of the applicant has produced on record one additional affidavit affirmed by the applicant and relying upon some documents/report and upon telephonic instruction from Shri Tattvam K. Patel, learned advocate appearing on behalf of the applicant, he seeks permission to withdraw the present application unconditionally.
(3.) IN view of the disposal of the main Criminal Miscellaneous Application No.9635/2010, no order in Criminal Miscellaneous Application No.13988/2010.