Ramesh Jhanwar S/O. Sagar Mal Jhanwar vs State Of Gujarat
2026 Latest Caselaw 3541 Guj

Gujarat High Court

Ramesh Jhanwar S/O. Sagar Mal Jhanwar vs State Of Gujarat on 13 May, 2026

                                                                                                                    NEUTRAL CITATION




                            R/CR.MA/11595/2026                                        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. 11595
                                                  of 2026

                       ==========================================================
                                       RAMESH JHANWAR S/O. SAGAR MAL JHANWAR
                                                       Versus
                                                 STATE OF GUJARAT
                       ==========================================================
                       Appearance:
                       NANAVATI & NANAVATI(1933) for the Applicant(s) No. 1
                       MS VRUNDA SHAH, APP for the Respondent(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI
                               DESAI

                                                            Date : 13/05/2026

                                                             ORAL ORDER

1. Rule.

2. Learned APP, Ms. Vrunda Shah submits that the

investigating officer, Mr. V. B. Chaudhary, PSI, is

present before the Court. The applicant was given a

notice to appear on 15.05.2026 before the investigating

officer for recording his statement, however learned APP,

upon instructions from the Investigating Officer who is

present before the Court submits that, after recording

the applicant's statement on 15.05.2026, if need arises to

arrest the applicant, the Investigating Officer shall give

him 7 days prior notice.

NEUTRAL CITATION

R/CR.MA/11595/2026 ORDER DATED: 13/05/2026

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3. Learned senior advocate Mr. S. I. Nanavaty states

that, the applicant shall cooperate with the Investigating

Officer and shall remain present in view of the notice,

which has been served upon him.

4. In view of the above, learned senior advocate Mr.

S. I. Nanavaty for the applicant seeks permission to

withdraw this application, with a liberty to file a fresh

bail application before the concerned competent Court, if

circumstances so arise.

5. It is hereby clarified that this Court has not gone

into the merits of this application. Accordingly, this

application stands disposed of as being withdrawn.

(UTKARSH THAKORBHAI DESAI, J) MAYA