Hareshbhai Lakhmanbhai Bhadarka vs State Of Gujarat
2026 Latest Caselaw 3752 Guj

Gujarat High Court

Hareshbhai Lakhmanbhai Bhadarka vs State Of Gujarat on 20 May, 2026

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                          NEUTRAL CITATION




                              R/CR.MA/11840/2026                             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. 11840 of 2026

                      ================================================================
                                             HARESHBHAI LAKHMANBHAI BHADARKA
                                                           Versus
                                                    STATE OF GUJARAT
                      ================================================================
                      Appearance:
                      MR. VIPUL SAVDAS REVDARIYA(14299) for the Applicant(s) No. 1
                      MS DIVYANGANA JHALA, ADDL. PUBLIC PROSECUTOR for the
                      Respondent(s) No. 1
                      ================================================================

                        CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                                                         Date : 20/05/2026

                                                           ORAL ORDER

Learned advocate for the applicant seeks permission to withdraw present application with liberty to file a fresh application before learned trial Court after filing of charge sheet. Permission, as prayed for, is granted. Present application stands disposed of as withdrawn with above liberty.

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)

Dolly