Rajnikant Parshottambhai Faldu ( ... vs State Of Gujarat
2026 Latest Caselaw 358 Guj

Gujarat High Court

Rajnikant Parshottambhai Faldu ( ... vs State Of Gujarat on 3 February, 2026

                                                                                                        NEUTRAL CITATION




                             R/CR.MA/762/2026                            ORDER DATED: 03/02/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                             R/CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
                                            FIR/ORDER) NO. 762 of 2026
                       ==========================================================
                                       RAJNIKANT PARSHOTTAMBHAI FALDU ( PATEL)
                                                        Versus
                                               STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       MR NK MAJMUDAR(430) for the Applicant(s) No. 1
                       MR. ROHAN N MAJMUDAR(14000) for the Applicant(s) No. 1
                       MR. MANAN MAHETA, APP for the Respondent(s) No. 1
                       ==========================================================

                            CORAM:HONOURABLE MR. JUSTICE VIMAL K. VYAS

                                                     Date : 03/02/2026

                                                      ORAL ORDER

1. Learned advocate Mr. Rohan Majmudar appearing for the applicant has tendered an affidavit of the applicant seeking withdrawal of the present application. The same is ordered to be taken on record.

2. Learned advocate Mr. Rohan N. Majmudar appearing for the applicant, upon instructions, seeks permission to withdraw the present Criminal Misc. Application, at this stage.

3. The permission, as prayed for, is granted. The present Criminal Misc. Application stands disposed of as withdrawn, at this stage. It is clarified that the Court has not entered into the merits of the case.

(VIMAL K. VYAS, J) AMAR SINGH