ANANDKUMAR GANESHRAM MANDAN v. STATE OF GUJARAT

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disposed of as withdrawn with above liberty.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

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