Kamalsing Bhanising Yadav vs State Of Gujarat
2026 Latest Caselaw 3477 Guj

Gujarat High Court

Kamalsing Bhanising Yadav vs State Of Gujarat on 12 May, 2026

                                                                                                            NEUTRAL CITATION




                            R/CR.MA/11527/2026                                 ORDER DATED: 12/05/2026

                                                                                                             undefined




                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - BEFORE
                                       CHARGESHEET) NO. 11527 of 2026
                       ================================================================
                                                   KAMALSING BHANISING YADAV
                                                             Versus
                                                       STATE OF GUJARAT
                       ================================================================
                       Appearance:
                       MR HB CHAMPAVAT(6149) for the Applicant(s) No. 1
                       MR KIRITSINH M SISODIA(12255) for the Applicant(s) No. 1
                       MS DHWANI TRIPATHI, APP for the Respondent(s) No. 1
                       ================================================================
                         CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                        Date : 12/05/2026
                                                            ORDER

Learned advocate for the applicant does not press the present application with a view to file a fresh after charge-sheet.

The present application stands disposed of as not pressed.

It is clarified that this Court has not gone into the merits of the matter and no opinion is expressed thereon.

Sd/-

(HASMUKH D. SUTHAR,J) ABHISHEK/25