Dimple Aka Dimple Ravindra Gaekwad ... vs State Of Gujarat
2025 Latest Caselaw 2406 Guj

Gujarat High Court

Dimple Aka Dimple Ravindra Gaekwad ... vs State Of Gujarat on 8 August, 2025

                                                                                                           NEUTRAL CITATION




                             R/CR.MA/14393/2025                               ORDER DATED: 08/08/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/CRIMINAL MISC.APPLICATION (FOR MODIFICATION OF ORDERS)
                                                 NO. 14393 of 2025

                       ==========================================================
                                     DIMPLE AKA DIMPLE RAVINDRA GAEKWAD (KOHLI)
                                                        Versus
                                                  STATE OF GUJARAT
                       ==========================================================
                       Appearance:
                       MS. NIYATI K JUTHANI(7014) for the Applicant(s) No. 1
                       MS. JIRGA JHAVERI, APP for the Respondent(s) No. 1
                       ==========================================================

                            CORAM:HONOURABLE MR. JUSTICE M. R. MENGDEY

                                                       Date : 08/08/2025

                                                        ORAL ORDER

1. Learned Advocate for the Applicant seeks permission to withdraw the present Application with a view to file a fresh Application for Regular Bail before the learned Sessions Court.

2. Permission as prayed for is granted. The matter stands disposed of as withdrawn.

3. If such an Application is filed by the Applicant before the learned Sessions Court, the learned Sessions Court will consider the same without having regard to the purshis filed by the present Applicant in the earlier Application for deposit of the amount in view of the recent judgment of the Hon'ble Apex Court in case of Gajanan Dattatray Gore v. The State of Maharashtra & Anr. In Criminal Appeal No. 3219 of 2025 dated 28.07.2025.

(M. R. MENGDEY,J)

J.N.W / 57