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Gujarat High Court
Mansukhbhai Devabhai Chaandpa vs State Of Gujarat on 20 May, 2026
NEUTRAL CITATION
R/CR.MA/4201/2026 ORDER DATED: 20/05/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - AFTER
CHARGESHEET) NO. 4201 of 2026
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MANSUKHBHAI DEVABHAI CHAANDPA
Versus
STATE OF GUJARAT & ANR.
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Appearance:
MR BHARATKUMAR H OZA(12150) for the Applicant(s) No. 1
MR JIGAR B OZA(11654) for the Applicant(s) No. 1
MR. DHRUV B. OZA(19761) for the Applicant(s) No. 1
MS. AMAN A SHAIKH(8366) for the Respondent(s) No. 2
MR ROHAN N SHAH APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE NIRAL R. MEHTA
Date : 20/05/2026
ORDER
Learned Advocate for the applicant 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 The present application is disposed of accordingly as withdrawn.
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