Bharat Gopalbhai Tailli vs State Of Gujarat
2026 Latest Caselaw 3545 Guj

Gujarat High Court

Bharat Gopalbhai Tailli vs State Of Gujarat on 13 May, 2026

                                                                                                                  NEUTRAL CITATION




                           R/CR.MA/10535/2026                                        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. 10535 of 2026

                      ============================================
                                        BHARAT GOPALBHAI TAILLI
                                                   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 does not press the present application with liberty to file a fresh application if trial is substantially not progressed.

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

(HASMUKH D. SUTHAR,J) ANKIT JANSARI