Rafik Aalam Parmar Thro Pathan ... vs State Of Gujarat
2026 Latest Caselaw 3768 Guj

Gujarat High Court

Rafik Aalam Parmar Thro Pathan ... vs State Of Gujarat on 20 May, 2026

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                                 NEUTRAL CITATION




                              R/SCR.A/7202/2026                                    ORDER DATED: 20/05/2026

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7202 of
                                                   2026

                      ================================================================
                              RAFIK AALAM PARMAR THRO PATHAN NASIMBANU RAFIKBHAI
                                                   (PARMAR)
                                                     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 Present petition stands disposed of as withdrawn.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