Hiteshbhai Bharatbhai Khambhaliya vs State Of Gujarat
2026 Latest Caselaw 3869 Guj

Citation : 2026 Latest Caselaw 3869 Guj
Judgement Date : 22 May, 2026

[Cites 0, Cited by 0]

Gujarat High Court

Hiteshbhai Bharatbhai Khambhaliya vs State Of Gujarat on 22 May, 2026

                                                                                                            NEUTRAL CITATION




                            R/CR.MA/11859/2026                                ORDER DATED: 22/05/2026

                                                                                                            undefined




                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/CRIMINAL MISC.APPLICATION (FOR CONSENT QUASHING) NO.
                                                  11859 of 2026
                       ==========================================================
                                           HITESHBHAI BHARATBHAI KHAMBHALIYA
                                                          Versus
                                                 STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       MR. KISHAN CHAKWAWALA for MS. JALPABEN V VANALIYA(14100) for
                       the Applicant(s) No. 1
                       MR. MANAN MAHETA, APP for the Respondent(s) No. 1
                       ==========================================================
                         CORAM:HONOURABLE MR. JUSTICE VIMAL K. VYAS

                                                        Date : 22/05/2026
                                                         ORAL ORDER

1. Learned advocate Mr. Kishan Chakwawala for Ms.

Jalpaben Vanliya, learned advocate appearing for the applicant

seeks permission to withdraw the present application.

2. Permission as prayed for is granted. The application

stands disposed of as withdrawn.

3. It is, however, clarified that this Court has not gone into

the merits of the case.

(VIMAL K. VYAS, J) DEEPAK GEHLOT