Gujarat High Court
Mohmmed Salim Moharali Shaikh vs The State Of Gujarat on 13 May, 2026
NEUTRAL CITATION
R/CR.A/1157/2026 ORDER DATED: 13/05/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL APPEAL (TEMPORARY BAIL) NO. 1157 of 2026
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MOHMMED SALIM MOHARALI SHAIKH
Versus
THE STATE OF GUJARAT & ANR.
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Appearance:
THROUGH JAIL for the Appellant(s) No. 1
MS DHWANI R. TRIPATHI, APP for the Opponent(s)/Respondent(s) No.
1
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CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR
Date : 13/05/2026
ORDER
1) RULE. Learned APP waives service of rule for the respondent-
State.
2) The present application has been preferred by the applicant to release him on temporary bail on the ground of providing financial assistance to his family.
3) Learned APP draws attention of this Court to the jail report to indicate that the jail conduct of the applicant is reported to be good.
4) Taking into consideration the grounds urged in this application, the applicant is ordered to be released on temporary bail for a period of 7 (seven) days from the date of his actual release on furnishing personal bond of Rs.5,000/- to the satisfaction of the concerned authority, on usual terms and conditions. The Page 1 of 2 Uploaded by ANKIT YOGESHBHAI JANSARI(HCW0109) on Wed May 13 2026 Downloaded on : Wed May 13 21:57:41 IST 2026 NEUTRAL CITATION R/CR.A/1157/2026 ORDER DATED: 13/05/2026 undefined applicant shall mark his presence at nearer police station twice in a week and surrender before the concerned jail authority upon completion of temporary bail period. Rule is made absolute accordingly. Direct service is permitted.
(HASMUKH D. SUTHAR,J) ANKIT JANSARI Page 2 of 2 Uploaded by ANKIT YOGESHBHAI JANSARI(HCW0109) on Wed May 13 2026 Downloaded on : Wed May 13 21:57:41 IST 2026