Gujarat High Court
Amit Rajkumar Yadav vs The State Of Gujarat on 13 May, 2026
NEUTRAL CITATION
R/CR.MA/11572/2026 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. 11572
of 2026
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AMIT RAJKUMAR YADAV
Versus
THE STATE OF GUJARAT & ANR.
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
MS DHWANI TRIPATHI, APP for the 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 and whenever he was released from jail, he surrendered in time.
4. Taking into consideration the grounds urged in this application, application is partly allowed. 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. Copy of this order be sent to the concerned jail authority through fax forthwith.
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