Nayanbhai Lalitbhai Hajare vs State Of Gujarat
2026 Latest Caselaw 3769 Guj

Gujarat High Court

Nayanbhai Lalitbhai Hajare vs State Of Gujarat on 20 May, 2026

                                                                                                            NEUTRAL CITATION




                             R/SCR.A/4733/2026                                ORDER DATED: 20/05/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/SPECIAL CRIMINAL APPLICATION (FOR CONSENT QUASHING) NO.
                                               4733 of 2026
                      ==========================================================
                                                 NAYANBHAI LALITBHAI HAJARE
                                                           Versus
                                                  STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MR JIGNESH L HAJARE(3994) for the Applicant(s) No. 1
                      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 Mr. Jignesh Hajare appearing for the applicant seeks permission to withdraw the present application.

2. Permission as prayed for is granted. The application stands disposed of as withdrawn.

(VIMAL K. VYAS, J) prk