Rajput Gajendrasinh Hukumsinh vs State Of Gujarat
2026 Latest Caselaw 3730 Guj

Gujarat High Court

Rajput Gajendrasinh Hukumsinh vs State Of Gujarat on 18 May, 2026

                                                                                                       NEUTRAL CITATION




                            R/CR.MA/10900/2026                            ORDER DATED: 18/05/2026

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR ANTICIPATORY BAIL) NO. 10900
                                                  of 2026

                       ==========================================================
                                              RAJPUT GAJENDRASINH HUKUMSINH
                                                           Versus
                                                     STATE OF GUJARAT
                       ==========================================================
                       Appearance:
                       MR PV PATADIYA(5924) 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. P V Patadiya for the applicant, does not press the present application.

The present application is disposed of accordingly as not pressed.

(NIRAL R. MEHTA,J) NIHAL PATEL