Laghirsinh Batuksinh Gohil vs State Of Gujarat
2026 Latest Caselaw 3864 Guj

Citation : 2026 Latest Caselaw 3864 Guj
Judgement Date : 22 May, 2026

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Gujarat High Court

Laghirsinh Batuksinh Gohil vs State Of Gujarat on 22 May, 2026

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                              NEUTRAL CITATION




                              R/SCR.A/7280/2026                                ORDER DATED: 22/05/2026

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7280 of
                                                    2026
                      ===============================================================
                                                  LAGHIRSINH BATUKSINH GOHIL
                                                             Versus
                                                    STATE OF GUJARAT & ORS.
                      ===============================================================
                      Appearance:
                      DEVANGI B SOLANKI(8888) for the Applicant(s) No. 1
                      MR. SANDIP N SOLANKI(9119) for the Applicant(s) No. 1
                      MR UTKARSH SHARMA, 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 Present application stands disposed of as withdrawn.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