Raval Akash Vishnubhai vs State Of Gujarat
2025 Latest Caselaw 7414 Guj

Gujarat High Court

Raval Akash Vishnubhai vs State Of Gujarat on 10 October, 2025

                                                                                                        NEUTRAL CITATION




                             R/CR.MA/11217/2025                           ORDER DATED: 10/10/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                         R/CRIMINAL MISC.APPLICATION (FOR SUCCESSIVE REGULAR BAIL - AFTER
                                           CHARGESHEET) NO. 11217 of 2025
                       ==========================================================
                                                RAVAL AKASH VISHNUBHAI
                                                           Versus
                                               STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       MR. BHARGAV K MEHTA(7094) for the Applicant(s) No. 1
                       MR.HIREN M MODI(3732) for the Respondent(s) No. 2
                       MS MEGHA CHITALIYA, APP for the Respondent(s) No. 1
                       ==========================================================
                          CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR
                                                      Date : 10/10/2025
                                                       ORAL ORDER

The present successive regular bail application is filed under Section 483 of the Bharatiya Nyaya Suraksha Sanhita, 2023 (for short "BNSS"), by the applicnat to release him on regular bail.

Learned APP has produced a report prepared by Police Inspector, Kadi Police Station, Mahesana stating that trial is completed and matter is kept for further statement. The report is taken on record.

In view of the above, on instructions learned advocate for the applicant does not press the present application.

The application stands disposed of as not pressed. The learned Trial Court is directed to expedite the pronouncement of the judgment.

It is clarified that this court has not gone into the merits of the case.

(HASMUKH D. SUTHAR,J) ALI