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Gujarat High Court
Irfan Alam Parmar Thro Naynaben @Muskan ... vs State Of Gujarat on 22 May, 2026
Author: Nirzar S. Desai
Bench: Nirzar S. Desai
NEUTRAL CITATION
R/SCR.A/7269/2026 ORDER DATED: 22/05/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7269 of
2026
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IRFAN ALAM PARMAR THRO NAYNABEN @MUSKAN IRFAN PARMAR
Versus
STATE OF GUJARAT & ORS.
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Appearance:
MR HEMANT B RAVAL(3491) for the Applicant(s) No. 1
MR ROHAN RAVAL, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI
Date : 22/05/2026
ORAL ORDER
Learned advocate for the applicant seeks permission to withdraw present application. Permission, as prayed for, is granted. Present application stands disposed of as withdrawn.
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