Musrafkhan Gorekhan Pathan vs State Of Gujarat
2026 Latest Caselaw 3765 Guj

Gujarat High Court

Musrafkhan Gorekhan Pathan vs State Of Gujarat on 20 May, 2026

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                           NEUTRAL CITATION




                              R/SCR.A/7201/2026                              ORDER DATED: 20/05/2026

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7201 of
                                                   2026

                      ================================================================
                                                  MUSRAFKHAN GOREKHAN PATHAN
                                                              Versus
                                                     STATE OF GUJARAT & ORS.
                      ================================================================
                      Appearance:
                      MR HEMANT B RAVAL(3491) 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 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 Present petition stands disposed of as withdrawn.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