Makwana Kuldeepsinh @Pinto Deepsinh ... vs State Of Gujarat
2026 Latest Caselaw 3701 Guj

Gujarat High Court

Makwana Kuldeepsinh @Pinto Deepsinh ... vs State Of Gujarat on 15 May, 2026

                                                                                                          NEUTRAL CITATION




                             R/CR.MA/5768/2026                              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. 5768 of 2026

                       ==========================================================
                                 MAKWANA KULDEEPSINH @PINTO DEEPSINH KHODSINH
                                                    Versus
                                              STATE OF GUJARAT
                       ==========================================================
                       Appearance:
                       MR ANKIT V DIXIT(10019) 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

Learned advocate Mr. A.V. Dixit for the applicant does not

press this application and seeks permission to withdraw the same

with a liberty to approach this Court after a period of six months.

Permission is granted. The present application stands

disposed of as withdrawn.

(UTKARSH THAKORBHAI DESAI, J) ANIRUDH OJHA