Patel Kesarben Jagdishbhai vs State Of Gujarat
2026 Latest Caselaw 3755 Guj

Citation : 2026 Latest Caselaw 3755 Guj
Judgement Date : 20 May, 2026

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Gujarat High Court

Patel Kesarben Jagdishbhai vs State Of Gujarat on 20 May, 2026

                                                                                                               NEUTRAL CITATION




                            R/SCR.A/4249/2026                                    ORDER DATED: 20/05/2026

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/SPECIAL CRIMINAL APPLICATION (DIRECTION) NO. 4249 of 2026
                      ==========================================================
                                                PATEL KESARBEN JAGDISHBHAI
                                                           Versus
                                                  STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MS. DHWANI Y CHANDARANA(8383) for the Applicant(s) No. 1
                      NOTICE NOT RECD BACK for the Respondent(s) No. 4
                      NOTICE THROUGH SPEED POST NOT RECEIVED BACK for the
                      Respondent(s) No. 2,3
                      MR. ROHAN RAVAL, APP for the Respondent(s) No. 1
                      ==========================================================
                        CORAM:HONOURABLE MR. JUSTICE VIMAL K. VYAS

                                                         Date : 20/05/2026
                                                          ORAL ORDER

1. Learned advocate Ms. Dhwani Chandarana appearing for

the applicant has tendered the Communication dated

08.05.2026, signed by Ms. Kesarben J. Patel. The same is

ordered to be taken on record.

2. Learned advocate Ms. Chandarana appearing for the

applicant seeks permission to withdraw the present

application.

3. Permission as prayed for is granted. The application

stands disposed of as withdrawn.

(VIMAL K. VYAS, J) DEEPAK GEHLOT