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Judgment
M.R. Shah, J.—Mr. Jaswant K. Shah, learned Additional Public Prosecutor waives the service of notice of rule on behalf of the Respondent No. 1 and Mr. J.C. Shah, learned advocate waives the service of notice of rule on behalf of the Respondent No. 2.
With the consent of the learned advocate appearing on behalf of the respective parties and in the facts and circumstances of the case, present petition is taken up for final hearing today.
Present petition has been preferred by the Petitioner u/s 482 of the Code of Criminal Procedure to quash and set aside the First Information Report being CR No. I-116 of 2010 registered with Vastrapur Police Station, Ahmedabad for the offences punishable under Sections 498A of Indian Penal Code and under Sections 3 and 7 of Dowry Prohibition Act.
At the outset, it is reported that during the pendency of the present petition, investigation is over and now chargesheet is already filed by the investigating officer before the competent Court.
In view of the above, Mr. Dipen Shah, learned advocate appearing on behalf of the Petitioner seeks permission to withdraw the present petition as the Petitioner proposes to approach the learned trial court for discharge u/s 227 of the Code of Criminal Procedure.
In view of the above, without expressing any opinion on merits, present Criminal Misc. Application is dismissed as withdrawn. The Petitioner is permitted to file discharge application before the court below u/s 227 of the Code of Criminal Procedure. As and when such an application is filed, the same shall be considered, decided and disposed of in accordance with law and on merits.