Anas Abdulrashid Machiswala vs State Of Gujarat
2026 Latest Caselaw 3859 Guj

Gujarat High Court

Anas Abdulrashid Machiswala vs State Of Gujarat on 22 May, 2026

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                              NEUTRAL CITATION




                              R/SCR.A/7267/2026                                ORDER DATED: 22/05/2026

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7267 of
                                                    2026

                      ==========================================================
                                                  ANAS ABDULRASHID MACHISWALA
                                                              Versus
                                                     STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MR HEMANT B RAVAL(3491) for the Applicant(s) No. 1
                      MR ROHAN RAVAL, APP for the Respondent(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                                                           Date : 22/05/2026

                                                            ORAL ORDER

Learned advocate for the applicant seeks permission to withdraw present application. Permission, as prayed for, is granted. Present application stands disposed of as withdrawn.

(NIRZAR S. DESAI,J) PALAK