Shaileshbhai Alias Sanjay Alias Kalu ... vs The State Of Gujarat

Citation : 2026 Latest Caselaw 3509 Guj
Judgement Date : 13 May, 2026

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Gujarat High Court

Shaileshbhai Alias Sanjay Alias Kalu ... vs The State Of Gujarat on 13 May, 2026

                                                                                                         NEUTRAL CITATION




                            R/CR.MA/11557/2026                              ORDER DATED: 13/05/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 11557
                                                  of 2026
                      ================================================================
                               SHAILESHBHAI ALIAS SANJAY ALIAS KALU CHOTI RUPABHAI
                                                BHALABHAI RATHOD
                                                      Versus
                                          THE STATE OF GUJARAT & ANR.
                      ================================================================
                      Appearance:
                      THROUGH JAIL for the Applicant(s) No. 1
                      MS DHWANI TRIPATHI, APP for the Respondent(s) No. 1
                      ================================================================
                           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 through jail 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 accused was arrested on 04.07.2023 and the jail conduct of the applicant is reported to be good and he was lastly released in November, 2025 on temporary bail.

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 applicant shall surrender before the concerned jail authority upon completion of temporary bail period. Rule is made absolute accordingly.

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NEUTRAL CITATION R/CR.MA/11557/2026 ORDER DATED: 13/05/2026 undefined

5. Registry is directed to send a writ of this order to the concerned Jail Authority forthwith.

Sd/-

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