Divyeshbhai Nareshbhai Tandel vs State Of Gujarat
2026 Latest Caselaw 3473 Guj

Gujarat High Court

Divyeshbhai Nareshbhai Tandel vs State Of Gujarat on 12 May, 2026

                                                                                                          NEUTRAL CITATION




                           R/SCR.A/6601/2026                                ORDER DATED: 12/05/2026

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                             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/SPECIAL CRIMINAL APPLICATION (REGULARIZED DAY OF
                                  LATE SURRENDER) NO. 6601 of 2026
                      ==================================================
                                   DIVYESHBHAI NARESHBHAI TANDEL
                                                 Versus
                                       STATE OF GUJARAT & ORS.
                      ==================================================
                      Appearance:
                      MR DIPESH D SONI(9996) for the Applicant(s) No. 1
                      MR. LALIT R. VISHWAKARMA(19093) 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

1. The present application is filed by the Applicant for regularization late surrender by 13 days, when he was ordered to be released earlier.

2. Heard learned Advocate for the Applicant and learned APP for the Respondent - State.

3. Rule. Learned APP waives service of Rule on behalf of the Respondent State.

4. Having regard to the reason assigned by the Applicant

NEUTRAL CITATION

R/SCR.A/6601/2026 ORDER DATED: 12/05/2026

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about period of late surrender by 13 days and considering the fact that this is the solitary instance of the Applicant having surrendered late, the Application deserves consideration. The prayer for regularization of period of late surrender by 13 days is hereby allowed.

5. Application stands allowed. Rule is made absolute.

(UTKARSH THAKORBHAI DESAI, J) PARMAR CHIRAG