Harshad @Mahajan S/O Maneklal ... vs State Of Gujarat
2026 Latest Caselaw 3775 Guj

Gujarat High Court

Harshad @Mahajan S/O Maneklal ... vs State Of Gujarat on 20 May, 2026

                                                                                                                     NEUTRAL CITATION




                           R/CR.MA/10858/2026                                           ORDER DATED: 20/05/2026

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - BEFORE
                                      CHARGESHEET) NO. 10858 of 2026

                      ==========================================================
                               HARSHAD @MAHAJAN S/O MANEKLAL MANDALIYA (SONI)
                                                   Versus
                                            STATE OF GUJARAT
                      ==========================================================
                      Appearance:
                      A R SHAH(7768) for the Applicant(s) No. 1
                      MR ROHAN N SHAH, APP for the Respondent(s) No. 1
                      ==========================================================

                        CORAM:HONOURABLE MR. JUSTICE NIRAL R. MEHTA

                                                          Date : 20/05/2026

                                                            ORAL ORDER

Even in the second call, learned advocate Mr.A.R.Shah for

the applicant was not present when the matter was called out.

However, learned APP Mr.Rohan N.Shah appearing for the

respondent State under the instructions submitted that charge-

sheet has been filed yesterday, during the pendency of the present

Criminal Misc. Application.

In view of the above, the present application is accordingly

disposed of as not entertained at this stage with a liberty in

favour of the applicant to approach the concerned Court.

(NIRAL R. MEHTA,J) URIL RANA