Altafkhan Valikhan Luhar vs State Of Gujarat
2026 Latest Caselaw 3750 Guj

Gujarat High Court

Altafkhan Valikhan Luhar vs State Of Gujarat on 20 May, 2026

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                                 NEUTRAL CITATION




                           R/CR.MA/10205/2026                                       ORDER DATED: 20/05/2026

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - BEFORE
                                       CHARGESHEET) NO. 10205 of 2026
                      ================================================================
                                                 ALTAFKHAN VALIKHAN LUHAR
                                                           Versus
                                                  STATE OF GUJARAT & ANR.
                      ================================================================
                      Appearance:
                      MR TUSHAR L CHAUHAN(12449) for the Applicant(s) No. 1
                      DS AFF.NOT FILED (N) for the Respondent(s) No. 2
                      MS DIVYANGNA JHALA, APP for the Respondent(s) No. 1
                      ================================================================

                        CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                                                           Date : 20/05/2026

                                                            ORAL ORDER

1. Heard learned advocate Mr.Mehul Gonde for

learned advocate Mr.Tushar L. Chauhan for the

applicant and learned APP Ms.Divyangna Jhala

for the respondent-State.

2. Learned advocate Mr.Mehul Gonde for the

applicant, under instructions, states that

during pendency of this application, charge-

sheet is filed and therefore, the applicant

wants to file a fresh application for bail

before the learned Trial Court and seeks

permission to withdraw this application.

NEUTRAL CITATION

R/CR.MA/10205/2026 ORDER DATED: 20/05/2026

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Permission, as prayed for, is granted.

3. The application is accordingly disposed of

as withdrawn with above liberty. Notice is

discharged.

4. It is hereby made clear that this Court

has not gone into the merits of the case.

Learned trial Court shall decide the

application, that may be filed by present

applicant, on its own merits and without being

influenced by present order of withdrawal.

(NIRZAR S. DESAI,J) PALAK