Mohamad Salim Mohamad Hanif Shekh Thro. ... vs State Of Gujarat
2026 Latest Caselaw 3764 Guj

Gujarat High Court

Mohamad Salim Mohamad Hanif Shekh Thro. ... vs State Of Gujarat on 20 May, 2026

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                                 NEUTRAL CITATION




                              R/SCR.A/7192/2026                                    ORDER DATED: 20/05/2026

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7192 of
                                                   2026

                      ================================================================
                       MOHAMAD SALIM MOHAMAD HANIF SHEKH THRO. SHEKH FARIDABIBI
                                            MOHAMDASLIM
                                                Versus
                                       STATE OF GUJARAT & ORS.
                      ================================================================
                      Appearance:
                      PARTY IN PERSON(5000) 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

Party-in-Person for the petitioner seeks permission to withdraw present petition. Permission, as prayed for, is granted. Present petition stands disposed of as withdrawn.

(NIRZAR S. DESAI,J)

Dolly