R/SCR.A/13528/2025 ORDER DATED: 09/10/2025
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 13528 of 2025 ==========================================================
ANANDKUMAR GANESHRAM MANDAN Versus
STATE OF GUJARAT ========================================================== Appearance: MR VASIMRAJA A KURESHI(8609) for the Applicant(s) No. 1 MR MANAN MAHETA, APP for the Respondent(s) No. 1 ==========================================================
CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR
Date : 09/10/2025 ORAL ORDER
Learned advocate for the petitioner upon instructions
seeks permission to withdraw the present petition with liberty to
file a fresh application before the concerned trial Court for
cancellation of Non-Bailable Warrant subject to appearance of
petitioner – accused before the learned trial Court.
Permission as prayed for is granted. Present petition stands
disposed of as withdrawn with above liberty. If petitioner
appears before the learned Additional Chief Judicial Magistrate,
Kapadvanj files and files any such fresh application seeking
cancellation of Non Bailable Warrant then same shall be
considered on its own merits without being influenced by this
order. It is made clear that this Court has not examined the
merits of the case.
(HASMUKH D. SUTHAR, J.) Ajay
Page 1 of 1
Downloaded on : Fri Oct 10 13:05:21 IST 2025Uploaded by MR. AJAY C MENON(HC00939) on Thu Oct 09 2025
undefined
NEUTRAL CITATION
Comments