Manish Ghanshyamdas Rupani vs State Of Gujarat
2026 Latest Caselaw 3544 Guj

Citation : 2026 Latest Caselaw 3544 Guj
Judgement Date : 13 May, 2026

[Cites 0, Cited by 0]

Gujarat High Court

Manish Ghanshyamdas Rupani vs State Of Gujarat on 13 May, 2026

                                                                                                                  NEUTRAL CITATION




                           R/CR.MA/10533/2026                                        ORDER DATED: 13/05/2026

                                                                                                                  undefined




                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - AFTER
                                  CHARGESHEET) NO. 10533 of 2026

                      ============================================
                                     MANISH GHANSHYAMDAS RUPANI
                                                   Versus
                                             STATE OF GUJARAT
                      ============================================
                      Appearance:
                      RUCHI V SINGH(8933) for the Applicant(s) No. 1
                      MS DHWANI R. TRIPATHI, APP for the Respondent(s) No. 1
                      ============================================

                        CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                       Date : 13/05/2026

                                                                   ORDER

Learned Advocate for the applicant seeks permission to withdraw the present application. Permission is granted.

Accordingly, the present application stands disposed of as withdrawn. This Court has not gone into merit of the case.

(HASMUKH D. SUTHAR,J) ANKIT JANSARI