MUKESH BACHUBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present application u/s.482 of the Code of Criminal Procedure has been preferred by the applicants herein ? original accused to quash and set aside the impugned FIR being C.R.No.I-27 of 2009 registered with DCB Police Station, Vadodara for the offences punishable.

(2.) AFTER the matter was argued for sometime, Mr.Arpit Kapadia, learned advocate appearing on behalf of the applicants, under the instruction from applicant No.1 herein, who is personally present in the Court, seeks permission to withdraw the present application with a liberty in favour of the applicants to submit an appropriate application for anticipatory bail.