Dineshbhai Kohyabhai Dodiyar vs State Of Gujarat
2026 Latest Caselaw 3654 Guj

Citation : 2026 Latest Caselaw 3654 Guj
Judgement Date : 14 May, 2026

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Gujarat High Court

Dineshbhai Kohyabhai Dodiyar vs State Of Gujarat on 14 May, 2026

                                                                                                          NEUTRAL CITATION




                            R/SCR.A/5352/2026                               ORDER DATED: 14/05/2026

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/SPECIAL CRIMINAL APPLICATION (FOR CONSENT QUASHING) NO.
                                                5352 of 2026

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                                                DINESHBHAI KOHYABHAI DODIYAR
                                                            Versus
                                                   STATE OF GUJARAT & ANR.
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                      Appearance:
                      MS. NAYNAVATI S JETHVA(10030) for the Applicant(s) No. 1
                      MS VRUNDA C SHAH, APP for the Respondent(s) No. 1
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                         CORAM:HONOURABLE MR. JUSTICE MAULIK J.SHELAT

                                                        Date : 14/05/2026

                                                         ORAL ORDER

1. Heard Ms. Naynavati S. Jethva, learned advocate for the petitioner.

2. At the outset, Mr. Jethva, learned advocate for the petitioner, under the instruction of her client, does not press this petition with a view to file Criminal Misc. Application as the charge sheet is filed in the matter.

3. The permission as sought for is granted. It is open for the petitioner to file appropriate application under Section 528 of the BNSS Act (Quashing Application).

4. Accordingly, the present petition is disposed of as withdrawn. Notice, if any, is discharged.

(MAULIK J.SHELAT,J) SHAHANAZ