Mohammadirfan Mohammadmaksud Shaikh vs State Of Gujarat
2026 Latest Caselaw 3788 Guj

Citation : 2026 Latest Caselaw 3788 Guj
Judgement Date : 21 May, 2026

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Gujarat High Court

Mohammadirfan Mohammadmaksud Shaikh vs State Of Gujarat on 21 May, 2026

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                            NEUTRAL CITATION




                           R/CR.MA/10980/2026                                  ORDER DATED: 21/05/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - BEFORE
                                        CHARGESHEET) NO. 10980 of 2026

                      ==========================================================
                                     MOHAMMADIRFAN MOHAMMADMAKSUD SHAIKH
                                                     Versus
                                            STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MR MOHD. SHAHRUKH M SAIYAD (11014) for the Applicant(s) No. 1
                      DS AFF.NOT FILED (N) for the Respondent(s) No. 2
                      MR. ROHAN SHAH, APP for the Respondent(s) No. 1
                      ==========================================================
                         CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                                                         Date : 21/05/2026

                                                            ORAL ORDER

Learned advocate Mr. Saiyad appearing for the applicant, under instructions, states that during the pendency of this application, charge-sheet is filed. Hence, the applicant wants to withdraw the present application with a liberty to approach the trial court for fresh consideration of the application for bail.

Permission, as prayed for, is granted. Present application stands disposed of as withdrawn with above liberty. Notice discharged.

It is hereby made clear that this Court has not gone into the merits of the case. Learned trial court shall decide the application that may be filed by present applicant on its own merits and without being influenced by present order of withdrawal.

(NIRZAR S. DESAI,J) SUYASH SRIVASTAVA