Gujarat High Court
Jaydeep Girishbhai Nanera vs State Of Gujarat on 21 May, 2026
NEUTRAL CITATION
R/CR.MA/11879/2026 ORDER DATED: 21/05/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR ANTICIPATORY BAIL) NO. 11879
of 2026
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JAYDEEP GIRISHBHAI NANERA
Versus
STATE OF GUJARAT
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Appearance:
MR PRATIK Y JASANI(5325) 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 : 21/05/2026
ORDER
1. By way of the present application under Section 482 of the B.N.S.S, the applicant - accused has prayed for anticipatory bail in connection with the FIR bearing No.11208055260162 of 2026 registered with D.C.B Police Station, Rajkot District for the offences punishable under Sections 318(4) and 3(5) of the BNS.
2. Learned advocate for the applicant submits that the nature of allegations are such for which custodial interrogation at this stage is not necessary. He further submits that the applicant will keep himself available during the course of investigation, trial also and will not flee from justice.
3. Learned advocate for the applicant on instructions states that the applicant is ready and willing to abide by all the conditions including imposition of conditions with regard to Page 1 of 5 Uploaded by PARMAR KRISH JAYESH(HC02348) on Fri May 22 2026 Downloaded on : Fri May 22 23:57:19 IST 2026 NEUTRAL CITATION R/CR.MA/11879/2026 ORDER DATED: 21/05/2026 undefined powers of Investigating Agency to file an application before the competent Court for his remand. He further submit that upon filing of such application by the Investigating Agency, the right of applicant accused to oppose such application on merits may be kept open. Learned advocate, therefore, submitted that considering the above facts, the applicant may be granted anticipatory bail.
4. Learned Additional Public Prosecutor appearing on behalf of the respondent - State has opposed grant of anticipatory bail looking to the nature and gravity of the offence.
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, at this stage, I am inclined to grant anticipatory bail to the applicant.
6. This Court has considered following aspects,
(i) The applicant is admittedly an employee of the firm and in furtherance of his service, has exchanged the details of the machine by way of showing brochure and then submitted the quotation thereof;
(ii) The entire amount had gone to the account Page 2 of 5 Uploaded by PARMAR KRISH JAYESH(HC02348) on Fri May 22 2026 Downloaded on : Fri May 22 23:57:19 IST 2026 NEUTRAL CITATION R/CR.MA/11879/2026 ORDER DATED: 21/05/2026 undefined of the firm and prima facie not to the present applicant;
(iii) The owner of the firm in whose account the fund of the complainant was transferred has been enlarged on regular bail by the trial Court.
7. Considering the aforesaid and the fact that the offence is under Sections 318(4) and 3(5) of the BNS, the maximum punishment is seven years and the same is Magistrate triable.
7.1 Considering the offence, the same is based on documentary evidence and therefore, no custodial interrogation is required.
7.2 No antecedents of the present applicant and thereby on the ground of parity also is just to be considered.
8. This Court has also taken into consideration the law laid down by the Hon'ble Apex Court in the case of Siddharam Satlingappa Mhetre Vs. State of Maharashtra and Ors., reported at [2011] 1 SCC 694, wherein the Hon'ble Apex Court reiterated the law laid down by the Constitution Bench in the case of Shri Gurubaksh Singh Sibbia & Ors. Vs. State of Punjab, reported at (1980) 2 SCC 565.
9. In the result, the present application is allowed. The applicant is ordered to be released on bail in the event of his arrest in connection with FIR bearing No.11208055260162 of Page 3 of 5 Uploaded by PARMAR KRISH JAYESH(HC02348) on Fri May 22 2026 Downloaded on : Fri May 22 23:57:19 IST 2026 NEUTRAL CITATION R/CR.MA/11879/2026 ORDER DATED: 21/05/2026 undefined 2026 registered with D.C.B Police Station, Rajkot District on executing a personal bond of Rs.10,000/- (Rupees Ten Thousand Only) with one surety each of like amount on the following conditions:
(a) shall cooperate with the investigation and make himself available for interrogation whenever required;
(b) shall remain present at concerned Police Station on 26.05.2026 between 11.00 a.m. and 2.00 p.m.;
(c) shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the fact of the case so as to dissuade him from disclosing such facts to the court or to any police officer;
(d) shall not obstruct or hamper the police investigation and not to play mischief with the evidence collected or yet to be collected by the police;
(e) shall at the time of execution of bond, furnish the address to the investigating officer and the court concerned and shall not change residence till the final disposal of the case till further orders;
(f) shall not leave India without the permission of the concerned trial court and if having passport shall deposit the same before the concerned trial court within a week and;
Page 4 of 5 Uploaded by PARMAR KRISH JAYESH(HC02348) on Fri May 22 2026 Downloaded on : Fri May 22 23:57:19 IST 2026NEUTRAL CITATION R/CR.MA/11879/2026 ORDER DATED: 21/05/2026 undefined
(g) it would be open to the Investigating Officer to file an application for remand if he considers it proper and just and the learned Magistrate would decide it on merits;
10. Despite this order, it would be open for the Investigating Agency to apply to the competent Magistrate, for police remand of the applicant. The applicant shall remain present before the learned Magistrate on the first date of hearing of such application and on all subsequent occasions, as may be directed by the learned Magistrate. This would be sufficient to treat the accused in the judicial custody for the purpose of entertaining application of the prosecution for police remand. This is, however, without prejudice to the right of the accused to seek stay against an order of remand, if, ultimately, granted, and the power of the learned Magistrate to consider such a request in accordance with law. It is clarified that the applicant, even if, remanded to the police custody, upon completion of such period of police remand, shall be set free immediately, subject to other conditions of this anticipatory bail order.
11. At the trial, the concerned trial court shall not be influenced by the prima facie observations made by this Court in the present order.
12. Rule is made absolute to the aforesaid extent. Direct service is permitted.
(NIRAL R. MEHTA,J) PARMAR KRISH/33 Page 5 of 5 Uploaded by PARMAR KRISH JAYESH(HC02348) on Fri May 22 2026 Downloaded on : Fri May 22 23:57:19 IST 2026