Sikanderbhai @Bhabha Kalubhai Pathan vs State Of Gujarat
2026 Latest Caselaw 3409 Guj

Citation : 2026 Latest Caselaw 3409 Guj
Judgement Date : 11 May, 2026

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Gujarat High Court

Sikanderbhai @Bhabha Kalubhai Pathan vs State Of Gujarat on 11 May, 2026

                                                                                                               NEUTRAL CITATION




                           R/CR.MA/11402/2026                                     ORDER DATED: 11/05/2026

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - BEFORE
                                   CHARGESHEET) NO. 11402 of 2026
                     ==================================================
                                 SIKANDERBHAI @BHABHA KALUBHAI PATHAN & ANR.
                                                     Versus
                                               STATE OF GUJARAT
                     ==================================================
                     Appearance:
                     MR.MRUDUL M BAROT(3750) for the Applicant(s) No. 1,2
                     MR. HARDIK SONI, APP for the Respondent(s) No. 1
                     ==================================================
                        CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                           Date : 11/05/2026
                                                                ORDER

[1] RULE. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent - State.

[2] Learned advocate for the applicants does not press this application and seeks permission to withdraw the present application with a liberty to file appropriate application before the trial Court after filing of a charge-sheet.

[3] Permission, as prayed for, is granted. The present application stands dismissed as withdrawn with above liberty. Rule is discharged.

[4] This Court has not entered into the merits of the case and has not expressed any opinion on merits.

(HASMUKH D. SUTHAR, J.) DHARMENDRA KUMAR