Gujarat High Court
Vashimkhan Rashidkha Belim vs State Of Gujarat on 20 May, 2026
NEUTRAL CITATION
R/CR.MA/5187/2026 ORDER DATED: 20/05/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - AFTER
CHARGESHEET) NO. 5187 of 2026
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VASHIMKHAN RASHIDKHA BELIM
Versus
STATE OF GUJARAT
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Appearance:
MR UM SHASTRI(830) for the Applicant(s) No. 1
MR ROHAN N SHAH APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE NIRAL R. MEHTA
Date : 20/05/2026
ORDER
Rule returnable forthwith. Learned A.P.P. waives service of notice of Rule for the respondent - State of Gujarat.
[1] The present application is filed under Section 483 of the BNSS, 2023 for regular bail in connection with FIR being C.R. No.11207036240822 of 2024 registered with Kalol Police Station, District - Panchmahal for offence under Section 325 of BNS, Section 119 of GP Act and Sections 8(2) and 8(4) of the Gujarat Animal Preservation Amendment Act.
[2] Learned Advocate appearing on behalf of the applicant submits that considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.
Page 1 of 5 Uploaded by PARMAR KRISH JAYESH(HC02348) on Thu May 21 2026 Downloaded on : Thu May 21 21:10:09 IST 2026NEUTRAL CITATION R/CR.MA/5187/2026 ORDER DATED: 20/05/2026 undefined [3] Learned APP appearing on behalf of the respondent - State has opposed grant of regular bail looking to the nature and gravity of the offence.
[4] Learned Advocates appearing on behalf of the respective parties do not press for further reasoned order.
[5] Having heard the learned advocates for the parties and perusing the material placed on record and taking into consideration the facts of the case, nature of allegations, gravity of offences, role attributed to the accused, without discussing the evidence in detail, this Court is of the opinion that this is a fit case to exercise the discretion and enlarge the applicant on regular bail.
[6] This Court has considered following aspects,
(a) The applicant is in jail since 06.12.2025.
(b) The investigation is over and the charge-sheet has been filed and no further custodial interrogation is required.
(c) Since the investigation is over, no further recovery or discovery is required to be made from the present applicant.
(d) Considering the fact that initially the name of the petitioner was not disclosed in the FIR, however, on the Page 2 of 5 Uploaded by PARMAR KRISH JAYESH(HC02348) on Thu May 21 2026 Downloaded on : Thu May 21 21:10:09 IST 2026 NEUTRAL CITATION R/CR.MA/5187/2026 ORDER DATED: 20/05/2026 undefined basis of the statement of the co-accused, the name of the present applicant has been implicated. Further considering the fact that the vehicle from which prohibited meat was found was owned by the other accused and the Co-ordinate Bench has already released the owner of the vehicle.
(e) It is further noted that another accused has also been released recently by the Co-ordinate Bench having more or less the similar role as that of ascribed to the present applicant.
(f) In the facts and circumstances of the present case and considering the role attributed to the applicant and the allegations levelled against him, the case of the applicant deserves consideration and, therefore, also on the ground of parity, I am inclined to consider the case of the applicant.
[7] This Court has also taken into consideration the law laid down by the Hon'ble Apex Court in the case of Sanjay Chandra Vs. Central Bureau of Investigation, reported in [2012] 1 SCC 40.
[8] Hence, the present application is allowed. The applicant is ordered to be released on regular bail in connection with FIR being C.R. No.11207036240822 of 2024 registered with Kalol Police Station, District - Panchmahal on executing a personal bond of Rs.10,000/- (Rupees Ten Thousand only) with one surety of the like amount to the satisfaction of the trial Court Page 3 of 5 Uploaded by PARMAR KRISH JAYESH(HC02348) on Thu May 21 2026 Downloaded on : Thu May 21 21:10:09 IST 2026 NEUTRAL CITATION R/CR.MA/5187/2026 ORDER DATED: 20/05/2026 undefined and subject to the conditions that he shall;
[a] not take undue advantage of liberty or misuse liberty;
[b] not act in a manner injurious to the interest of the prosecution;
[c] surrender passport, if any, to the lower court within a week;
[d] not leave the India without prior permission of the concerned trial court;
[e] mark presence before the concerned Police Station between 1st to 10th day of every English calendar month for a period of six months between 11:00 a.m. and 2:00 p.m.;
[f] furnish the present address of residence to the Investigating Officer and also to the Court at the time of execution of the bond and shall not change the residence without prior permission of the concerned trial court;
[9] The authorities shall release the applicant only if he is not required in connection with any other offence for the time being. If breach of any of the above conditions is committed, the Sessions Judge concerned will be free to issue warrant or take appropriate action in the matter. Bail bond to be executed before the lower Court having jurisdiction to try the case. It will be open for the concerned Court to delete, modify and/or relax any of the above conditions, in accordance with law.
Page 4 of 5 Uploaded by PARMAR KRISH JAYESH(HC02348) on Thu May 21 2026 Downloaded on : Thu May 21 21:10:09 IST 2026NEUTRAL CITATION R/CR.MA/5187/2026 ORDER DATED: 20/05/2026 undefined [10] At the trial, the Trial Court shall not be influenced by the prima facie observations made by this Court in the present order.
[11] Rule is made absolute to the aforesaid extent.
[12] Registry to communicate this order to the concerned Court/authority by Fax or Email forthwith.
(NIRAL R. MEHTA,J) PARMAR KRISH/62 Page 5 of 5 Uploaded by PARMAR KRISH JAYESH(HC02348) on Thu May 21 2026 Downloaded on : Thu May 21 21:10:09 IST 2026