Kashyapkumar Vasantbhai Patel vs State Of Gujarat
2026 Latest Caselaw 3542 Guj

Gujarat High Court

Kashyapkumar Vasantbhai Patel vs State Of Gujarat on 13 May, 2026

                                                                                                                           NEUTRAL CITATION




                            R/CR.MA/6232/2026                                             ORDER DATED: 13/05/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                             R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - AFTER
                                         CHARGESHEET) NO. 6232 of 2026

                       ==========================================================
                                              KASHYAPKUMAR VASANTBHAI PATEL
                                                          Versus
                                                    STATE OF GUJARAT
                       ==========================================================
                       Appearance:
                       MR HITESH L GUPTA(3937) for the Applicant(s) No. 1
                       MR NAYAN L GUPTA(11798) 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 advocate Mr. H. L. Gupta for the applicant

seeks permission to withdraw this application with a

liberty to file a fresh bail application before the concerned competent Court.

3. As per the recent Supreme Court judgment of

Gajanan Dattatray Gore vs. The State Of Maharashtra

(28.07.2025) 2025 Livelaw(SC) 756, the applicant has

deposited Rs.12,00,000/- before the trial court.

4. Permission as prayed for is granted. Application

NEUTRAL CITATION

R/CR.MA/6232/2026 ORDER DATED: 13/05/2026

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stands disposed of as withdrawn with the aforesaid

liberty. It is hereby clarified that this Court has not

gone into the merits of the application.

(UTKARSH THAKORBHAI DESAI, J) MAYA