Rajubhai Bhikhabhai Nai vs State Of Gujarat
2026 Latest Caselaw 3762 Guj

Gujarat High Court

Rajubhai Bhikhabhai Nai vs State Of Gujarat on 20 May, 2026

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                             NEUTRAL CITATION




                              R/CR.MA/11787/2026                                ORDER DATED: 20/05/2026

                                                                                                             undefined




                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 11787
                                                 of 2026

                      ================================================================
                                                   RAJUBHAI BHIKHABHAI NAI
                                                            Versus
                                                   STATE OF GUJARAT & ANR.
                      ================================================================
                      Appearance:
                      MS GAYATRIBA B JADEJA(5152) 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. Permission, as prayed for, is granted. Present application stands disposed of as withdrawn.

(NIRZAR S. DESAI,J)

Dolly