Chunaram @Sunil Manaram Jat vs State Of Gujarat
2026 Latest Caselaw 3422 Guj

Gujarat High Court

Chunaram @Sunil Manaram Jat vs State Of Gujarat on 11 May, 2026

                                                                                                                NEUTRAL CITATION




                           R/CR.MA/11298/2026                                      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. 11298 of 2026

                      ==========================================================
                                                CHUNARAM @SUNIL MANARAM JAT
                                                           Versus
                                                     STATE OF GUJARAT
                      ==========================================================
                      Appearance:
                      ROSHANKUMAR S PARMAR(9538) for the Applicant(s) No. 1
                      MR HARDIK SONI, APP for the Respondent(s) No. 1
                      ==========================================================
                        CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                            Date : 11/05/2026

                                                                ORDER

Learned advocate for the petitioner/s, on instructions, seeks permission to withdraw present application with a liberty to file afresh after filing of the chargesheet. Permission is granted.

With the above liberty, present application is disposed of as withdrawn. This Court has not gone into merits of the case.

(HASMUKH D. SUTHAR,J) SUCHIT