Harsh @ Raju Jitubhai Gangdev vs State Of Gujarat
2025 Latest Caselaw 886 Guj

Gujarat High Court

Harsh @ Raju Jitubhai Gangdev vs State Of Gujarat on 14 July, 2025

                                                                                                                  NEUTRAL CITATION




                             R/CR.MA/11219/2025                                    ORDER DATED: 14/07/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                               R/CRIMINAL MISC.APPLICATION (RECALL) NO.11219 of 2025

                                    In R/CRIMINAL MISC.APPLICATION NO. 15466 of 2024

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                                                  HARSH @ RAJU JITUBHAI GANGDEV
                                                              Versus
                                                        STATE OF GUJARAT
                       ==========================================================
                       Appearance:
                       MR PH BUCH(1018) for the Applicant(s) No. 1
                       NILAY V SUCHAK(8280) for the Applicant(s) No. 1
                       MR SOAHAM JOSHI for the Respondent(s) No. 1
                       ==========================================================

                            CORAM:HONOURABLE MR. JUSTICE M. R. MENGDEY

                                                               Date : 14/07/2025

                                                                ORAL ORDER

1. This Court vide Order dated 13.08.2024, this Court has passed the

following Order :-

"Learned advocate for the applicant seeks permission to withdraw the present application.

Permission, as prayed for, is granted.

The present application stands disposed of, as withdrawn."

2. The applicant has filed the present application for the following prayer :

"(A) That YOUR LORDSHIPS may be pleased to grant and allow this Application recalling the Impugned Judgment & final order dated 13.08.2024 passed by this Hon'ble High Court of Gujarat at Ahmedabad in R/Criminal Misc. Application (For Regular Chare Sheet) No.15466 of 2024 and adjudicating on merits."

3. Against aforesaid Order dated 13.08.2024, the applicant has approached

NEUTRAL CITATION

R/CR.MA/11219/2025 ORDER DATED: 14/07/2025

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the Hon'ble Apex Court by filing Special Leave Petition (Criminal) Diary

No.25377 of 2025 and the Hon'ble Apex Court vide Order dated 19.05.2025

had granted liberty to file application afresh seeking regular bail.

4. In view of the above, as per the clear directions given by the Hon'ble

Apex Court to file application afresh for regular bail, the present application for

recall of Order dated 13.08.2024 passed by this Court, is not maintainable, and

therefore, the present applicant is hereby dismissed.

(M. R. MENGDEY,J) RAVI OZA