Aalkubhai Amrubhai Jebaliya vs State Of Gujarat
2026 Latest Caselaw 3729 Guj

Gujarat High Court

Aalkubhai Amrubhai Jebaliya vs State Of Gujarat on 18 May, 2026

                                                                                                                       NEUTRAL CITATION




                            R/CR.MA/10849/2026                                            ORDER DATED: 18/05/2026

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 10849
                                                  of 2026

                       ==========================================================
                                                  AALKUBHAI AMRUBHAI JEBALIYA
                                                             Versus
                                                    STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       MR S D MOGHARIYA(11273) with LD. ADVOCATE MR. BEVANSH KAKKAD
                       for the Applicant(s) No. 1
                       MR. ROHAN N SHAH, ADDITIONAL PUBLIC PROSECUTOR for the
                       Respondent(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE NIRAL R. MEHTA

                                                            Date : 18/05/2026

                                                             ORAL ORDER

Learned advocate Mr. Bevansh Kakkad for learned advocate Mr. S D Moghariya for the applicant, seeks permission to withdraw the present application.

Permission, as prayed for, is granted. The present application is disposed of accordingly as withdrawn.

(NIRAL R. MEHTA,J) NIHAL PATEL