Manharbhai @ Manubhai Ambalal Solanki vs State Of Gujarat
2026 Latest Caselaw 3722 Guj

Citation : 2026 Latest Caselaw 3722 Guj
Judgement Date : 18 May, 2026

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Gujarat High Court

Manharbhai @ Manubhai Ambalal Solanki vs State Of Gujarat on 18 May, 2026

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                                    NEUTRAL CITATION




                              R/CR.MA/11732/2026                                       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. 11732 of 2026
                      ===============================================================
                                         MANHARBHAI @ MANUBHAI AMBALAL SOLANKI
                                                         Versus
                                                   STATE OF GUJARAT
                      ===============================================================
                      Appearance:
                      ARBAAZKHAN A PATHAN (9532) for the Applicant(s) No. 1
                      MOHAMADZAID I SAIYED(8411) 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. Learned advocate Mr.Arbaazkhan A. Pathan for the applicant, under instructions, seeks permission to withdraw this application at this stage with a view to file fresh application once the charge-sheet is filed. Permission, as prayed for, is granted.

2. The application is accordingly disposed of as withdrawn.

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

(NIRZAR S. DESAI,J) PALAK