1. Learned advocate Mr. Hardik Dave, upon instructions from the applicant, seeks permission to withdraw this application, as the charge-sheet is filed during pendency of this application, with a liberty to file an application for discharge before the appropriate court.
2. Permission, as prayed for, is granted. If any application for discharge is filed, the same may be decided in accordance with law on its own merits, without being influenced by withdrawal of this application. Accordingly, this application stands disposed of as withdrawn. Notice is discharged. There shall be no order as to costs. Consequently, the connected application stands disposed of.
