AI Structured Summary
Not yet generated for this judgment
Judgment
Dr. A. P. Thaker, J
Heard learned Advocate Mr. Premal S. Rachh for the applicant and learned Additional Public Prosecutor Ms. Moxa Thakkar for the respondent
â€" State through Video Conferencing.
After making some submissions, learned Advocate Mr. Premal Rachchh seeks permission to withdraw this petition with a liberty to file afresh after
some time.
Permission as sought for is granted with the aforesaid liberty. The applicant may move the Trial Court first and may file a fresh application if the
trial does not conclude within a period of three months.
With the aforesaid observation, the present petition stands disposed of. The Trial Court be informed regarding this order. It is clarified that this
Court has not entered into the merits of the case.