Munavarali Mohammaddin Ansari vs State Of Gujarat
2026 Latest Caselaw 3530 Guj

Gujarat High Court

Munavarali Mohammaddin Ansari vs State Of Gujarat on 13 May, 2026

                                                                                                               NEUTRAL CITATION




                           R/CR.MA/3195/2026                                      ORDER DATED: 13/05/2026

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CRIMINAL MISC.APPLICATION (FOR ANTICIPATORY BAIL) NO.
                                            3195 of 2026
                     ==================================================
                                          MUNAVARALI MOHAMMADDIN ANSARI
                                                       Versus
                                                 STATE OF GUJARAT
                     ==================================================
                     Appearance:
                     MS. NISHITA PRAJAPATI, ADVOCATE FOR MR SANJAY PRAJAPATI(3227)
                     for the Applicant(s) No. 1
                     MS. DHWANI TRIPATHI, APP for the Respondent(s) No. 1
                     ==================================================
                        CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                           Date : 13/05/2026
                                                                ORDER

[1] RULE. Learned Additional Public Prosecutor waives service of notice of rule on behalf of the respondent - State.

[2] Learned advocate for the applicant does not press the present application and seeks permission to withdraw the same at this stage, as the Co-ordinate Bench of this Court has protected the present applicant vide order dated 26.02.2026 passed in Criminal Misc. Application No.3578 of 2026.

[3] Permission, as prayed for, is granted. The present application stands dismissed as not pressed. Rule is discharged.

[4] This Court has not entered into the merits of the case and has not expressed any opinion on merits.

(HASMUKH D. SUTHAR, J.) DHARMENDRA KUMAR