Nikunj Kantigiri Goswami vs State Of Gujarat
2026 Latest Caselaw 3772 Guj

Gujarat High Court

Nikunj Kantigiri Goswami vs State Of Gujarat on 20 May, 2026

                                                                                                                NEUTRAL CITATION




                            R/CR.A/1096/2026                                      ORDER DATED: 20/05/2026

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                              R/CRIMINAL APPEAL (TEMPORARY BAIL) NO. 1096 of 2026

                      ==========================================================
                                                  NIKUNJ KANTIGIRI GOSWAMI
                                                            Versus
                                                      STATE OF GUJARAT
                      ==========================================================
                      Appearance:
                      MS TARUNA R MAKWANA(7255) for the Appellant(s) No. 1
                      MR VATSAL H SHARMA(13941) for the Opponent(s)/Respondent(s) No. 1
                      MR.MINHAJ M SHAIKH(6847) for the Opponent(s)/Respondent(s) No. 1
                      MR ROHAN N SHAH APP for the Opponent(s)/Respondent(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE NIRAL R. MEHTA

                                                              Date : 20/05/2026

                                                                   ORDER

Learned Advocate Ms. Taruna Makwana for the appellant seeks permission to withdraw the present appeal.

Permission as prayed for is granted. The present appeal is disposed of accordingly as withdrawn.

(NIRAL R. MEHTA,J) PARMAR KRISH/52