Rahul Vijaybhai Rathod vs State Of Gujarat
2026 Latest Caselaw 3463 Guj

Citation : 2026 Latest Caselaw 3463 Guj
Judgement Date : 12 May, 2026

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Gujarat High Court

Rahul Vijaybhai Rathod vs State Of Gujarat on 12 May, 2026

                                                                                                                 NEUTRAL CITATION




                             R/CR.MA/10528/2026                                     ORDER DATED: 12/05/2026

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - BEFORE
                                        CHARGESHEET) NO. 10528 of 2026
                        ==========================================================
                                                       RAHUL VIJAYBHAI RATHOD
                                                                Versus
                                                         STATE OF GUJARAT
                        ==========================================================
                        Appearance:
                        MR BIPIN N LEUVA(9336) for the Applicant(s) No. 1
                        MR MANDEEP SINGH SALUJA(8791) for the Applicant(s) No. 1
                        MS JIRGA JHAVERI, APP for the Respondent(s) No. 1
                        ==========================================================

                          CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI
                                DESAI

                                                           Date : 12/05/2026

                                                            ORAL ORDER

Rule returnable forthwith. Mr. Bipin Leuva, learned

advocate for the applicant submits that, since the charge-

sheet has been laid before the concerned competent court, he

be permitted to withdraw this application with a liberty to file

fresh application before the concerned competent court.

Permission as prayed for is granted. Application stands

disposed of as withdrawn. It is clarified that, this court has

not entered into the merits of the matter at this juncture.

Rule is discharged.

(UTKARSH THAKORBHAI DESAI, J) DIVYA