JIGARBHAI KIRANBHAI PANCHAL 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 Nos.2 to 6 to quash and set aside the impugned FIR being C.R.No.I-82 of 2005 lodged with Aslali Police Station.

(2.) MS.Shilpa Shah, learned advocate appearing on behalf of the applicants has stated at the bar that to the best of her knowledge and information, respondent No.2 herein ? original complainant has expired. She has also stated at the bar that even during the pendency of the present proceedings, the applicants have been charge-sheeted. Under the circumstances, without making any submission on merits, she seeks permission to withdraw the present application with a liberty to approach the concerned Magistrate/Court and avail any other remedy available before appropriate Forum. However, she has requested to make suitable observation that as and when any proceeding is initiated by the applicants before the concerned Magistrate/Court, the same be considered in accordance with law and on merits and without in any way being influenced by the withdrawal of the present application.