Sultan Faizmahammad Rauma (Sultan ... vs State Of Gujarat
2026 Latest Caselaw 3694 Guj

Gujarat High Court

Sultan Faizmahammad Rauma (Sultan ... vs State Of Gujarat on 15 May, 2026

                                                                                                          NEUTRAL CITATION




                             R/CR.MA/4722/2026                              ORDER DATED: 15/05/2026

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                             R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - AFTER
                                         CHARGESHEET) NO. 4722 of 2026

                       ==========================================================
                              SULTAN FAIZMAHAMMAD RAUMA (SULTAN FAUJMAHAMMAD
                                              JUMMABHAI RAUMA)
                                                    Versus
                                              STATE OF GUJARAT
                       ==========================================================
                       Appearance:
                       MR JIMIT P SHAH(9917) for the Applicant(s) No. 1
                       MR. SOAHAM JOSHI, APP for the Respondent(s) No. 1
                       ==========================================================

                          CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI
                                DESAI

                                                       Date : 15/05/2026
                                                        ORAL ORDER

Considering the submission of learned advocate for the

applicant, the learned APP who is conducting the trial in Special

NDPS Case No. 10 of 2025 before the concerned Special Court is

hereby directed to summon the witnesses and proceed with the

trial as expeditiously as possible, considering other older matters

on board before the concerned Court.

Permission as prayed for is granted. If the trial does not

progress substantially, the applicant will be at liberty to file fresh

bail application on such ground after six months. Application

stands disposed of as withdrawn, with the above liberty.

(UTKARSH THAKORBHAI DESAI, J) ANIRUDH OJHA