Gujarat High Court
Gumansinh Bhupendrasinh Vaghela vs State Of Gujarat on 20 May, 2026
Author: Nirzar S. Desai
Bench: Nirzar S. Desai
NEUTRAL CITATION
R/CR.MA/11835/2026 ORDER DATED: 20/05/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - BEFORE
CHARGESHEET) NO. 11835 of 2026
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GUMANSINH BHUPENDRASINH VAGHELA
Versus
STATE OF GUJARAT
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Appearance:
MR RUTVIJ S OZA(5594) for the Applicant(s) No. 1
MS DIVYANGANA JHALA, ADDL. PUBLIC PROSECUTOR for the
Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI
Date : 20/05/2026
ORAL ORDER
Learned advocate for the applicant seeks permission to withdraw present application with liberty to file a fresh application before learned trial Court after filing of charge sheet. Permission, as prayed for, is granted. Present application stands disposed of as withdrawn with above liberty.
It is hereby made clear that this Court has not gone into the merits of the case. Learned trial Court shall decide the application that may be filed by present applicant on its own merits and without being influenced by present order of withdrawal.
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