Patel Palak Bakulbhai vs State Of Gujarat

Citation : 2026 Latest Caselaw 3452 Guj
Judgement Date : 12 May, 2026

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Gujarat High Court

Patel Palak Bakulbhai vs State Of Gujarat on 12 May, 2026

                                                                                                                         NEUTRAL CITATION




                           R/CR.MA/11525/2026                                              ORDER DATED: 12/05/2026

                                                                                                                         undefined




                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 11525
                                                  of 2026

                      ==========================================================
                                                     PATEL PALAK BAKULBHAI
                                                             Versus
                                                    STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MR GAURAV S THUMMAR(13022) for the Applicant(s) No. 1
                      MS JIRGA JHAVERI, APP for the Respondent(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI
                               DESAI

                                                            Date : 12/05/2026

                                                                ORAL ORDER

1. This application is preferred by the Applicant for temporary bail for a period of 30 days on the ground of providing financial assistance to his family.

2. Heard learned Advocate for the Applicant and learned APP for the Respondent - State.

3. RULE. Learned APP waives service of notice of Rule on behalf of the respondent-State.

4. Considering the ground mentioned in the Application, this Court is of the opinion that the present application requires consideration and the same is Page 1 of 2 Uploaded by MAYA S. CHAUHAN(HC01402) on Tue May 12 2026 Downloaded on : Wed May 13 00:06:44 IST 2026 NEUTRAL CITATION R/CR.MA/11525/2026 ORDER DATED: 12/05/2026 undefined therefore partly allowed. The Applicant is ordered to be released on temporary bail for a period of 14 Days from the date of actual release on the Applicant's furnishing a personal bond of Rs.25000/- with a surety of the like amount to the satisfaction of the concerned authority, on usual terms and conditions which shall be decided by the Jail Authority. The applicant shall mark his presence on every alternate days before the concerned police station. The Applicant shall surrender before the concerned jail authority on expiry of the temporary bail period.

5. This Court shall not entertain application for reduction of amount of personal bond and surety.

6. The application is allowed in the aforesaid terms. It is hereby clarified that no further extension shall be granted. Rule is made absolute accordingly. Direct service is permitted.

(UTKARSH THAKORBHAI DESAI, J) MAYA Page 2 of 2 Uploaded by MAYA S. CHAUHAN(HC01402) on Tue May 12 2026 Downloaded on : Wed May 13 00:06:44 IST 2026