Dhavalkumar Kanubhai Nai vs State Of Gujarat
2026 Latest Caselaw 3423 Guj

Gujarat High Court

Dhavalkumar Kanubhai Nai vs State Of Gujarat on 11 May, 2026

                                                                                                                NEUTRAL CITATION




                           R/SCR.A/6923/2026                                      ORDER DATED: 11/05/2026

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 6923 of
                                                   2026

                      ==========================================================
                                                 DHAVALKUMAR KANUBHAI NAI
                                                           Versus
                                                  STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MR AVANIDHAR M THAKORE(10377) 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

Since the application filed by the applicant dated 06.05.2026 is already pending before the authority for adjudication, this Court is not inclined to entertain present petition.

Hence, present petition is not entertained and hence, dismissed. However, authority concerned is directed to decide the pending application of the petitioner as early as possible.

(HASMUKH D. SUTHAR,J)

SUCHIT