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Gujarat High Court
Viragsinh Dharmrajsinh Jadeja vs State Of Gujarat on 18 May, 2026
NEUTRAL CITATION
R/CR.MA/11610/2026 ORDER DATED: 18/05/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR ANTICIPATORY BAIL) NO. 11610
of 2026
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VIRAGSINH DHARMRAJSINH JADEJA
Versus
STATE OF GUJARAT
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Appearance:
MR RUCHIT J VYAS(10687) for the Applicant(s) No. 1
MR ROHAN N SHAH APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE NIRAL R. MEHTA
Date : 18/05/2026
ORDER
Learned Advocate Mr. Ruchit Vyas seeks permission to withdraw the present application.
Permission, as prayed for, is granted. The present application is disposed of accordingly as withdrawn.
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