Jayendrabhai Vikrambhai Parmar vs State Of Gujarat
2026 Latest Caselaw 3721 Guj

Citation : 2026 Latest Caselaw 3721 Guj
Judgement Date : 18 May, 2026

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Gujarat High Court

Jayendrabhai Vikrambhai Parmar vs State Of Gujarat on 18 May, 2026

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                                 NEUTRAL CITATION




                              R/CR.MA/11166/2026                                    ORDER DATED: 18/05/2026

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                              R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - BEFORE
                                          CHARGESHEET) NO. 11166 of 2026
                      ================================================================
                                               JAYENDRABHAI VIKRAMBHAI PARMAR
                                                            Versus
                                                      STATE OF GUJARAT
                      ================================================================
                      Appearance:
                      ADILHUSHAIN M SAIYED(9723) for the Applicant(s) No. 1
                      MR DHAWAN JAYSWAL, APP for the Respondent(s) No. 1
                      ================================================================
                        CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                                                           Date : 18/05/2026
                                                            ORAL ORDER

1. Heard learned advocate Mr.Devansh Kakkad for learned advocate Mr.Adilhushain M. Saiyed for the applicant and learned APP for the respondent- State.

2. Learned advocate Mr.Devansh Kakkad for the applicant, under instructions, seeks permission to withdraw this application with a view to approach this Court once the charge-sheet is filed. Permission, as prayed for, is granted.

3. The application is accordingly disposed of as withdrawn.

4. It is clarified that this Court has not gone into the merits of the matter.

(NIRZAR S. DESAI,J) PALAK