Surajsinh Ranjitsinh Makwana vs State Of Gujarat
2026 Latest Caselaw 3702 Guj

Gujarat High Court

Surajsinh Ranjitsinh Makwana vs State Of Gujarat on 15 May, 2026

                                                                                                           NEUTRAL CITATION




                             R/CR.MA/7645/2026                               ORDER DATED: 15/05/2026

                                                                                                           undefined




                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                             R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - AFTER
                                         CHARGESHEET) NO. 7645 of 2026

                       ==========================================================
                                                 SURAJSINH RANJITSINH MAKWANA
                                                             Versus
                                                       STATE OF GUJARAT
                       ==========================================================
                       Appearance:
                       MR HB CHAMPAVAT(6149) 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. H.B. Champavat 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disposed of as withdrawn.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