Imtyaz Kasambhai Katariya vs State Of Gujarat
2026 Latest Caselaw 3652 Guj

Gujarat High Court

Imtyaz Kasambhai Katariya vs State Of Gujarat on 14 May, 2026

                                                                                                         NEUTRAL CITATION




                           R/SCR.A/10677/2024                               ORDER DATED: 14/05/2026

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/SPECIAL CRIMINAL APPLICATION (DIRECTION) NO. 10677 of 2024

                                                    With
                       CRIMINAL MISC.APPLICATION (EXTENSION OF PAROLE LEAVE) NO. 2
                                                   of 2024
                             In R/SPECIAL CRIMINAL APPLICATION NO. 10677 of 2024
                                                    With
                          CRIMINAL MISC.APPLICATION (PAROLE LEAVE) NO. 3 of 2026
                             In R/SPECIAL CRIMINAL APPLICATION NO. 10677 of 2024
                      ================================================================
                                                 IMTYAZ KASAMBHAI KATARIYA
                                                            Versus
                                                   STATE OF GUJARAT & ORS.
                      ================================================================
                      Appearance:
                      BHAVIN B THAKAR(9371) for the Applicant(s) No. 1
                      MS VRUNDA C SHAH, APP for the Respondent(s) No. 1
                      ================================================================

                         CORAM:HONOURABLE MR. JUSTICE MAULIK J.SHELAT

                                                        Date : 14/05/2026

                                                         ORAL ORDER

1. Heard Mr. Bhavin B. Thakar, learned advocate for the petitioner.

2. At the outset, Mr. Thakar, learned advocate would submit that during the pendency of this matter, a fresh order is passed by the authority and as such, this petition has become infructuous. Nonetheless, Mr. Thakar, learned advocate for the petitioner seeks liberty to challenge the fresh order passed by the authority.

3. In view of the subsequent development which has taken place as noticed hereinabove, the permission as sought for is granted. Liberty is reserved in favour of the petitioner to challenge the fresh order passed by the

NEUTRAL CITATION

R/SCR.A/10677/2024 ORDER DATED: 14/05/2026

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authority in accordance with law.

4. With the aforesaid observation and reserving liberty in favour of the petitioner, the present petition is disposed of as withdrawn. Notice is discharged.

5. In view of the disposal of the petition, all the connected Criminal Misc. Applications are also disposed of accordingly.

(MAULIK J.SHELAT,J) SHAHANAZ