Gujarat High Court
Karansinh Balvantsinh Kanjibhai ... vs State Of Gujarat on 22 May, 2026
NEUTRAL CITATION
R/CR.A/592/2026 ORDER DATED: 22/05/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL APPEAL (REGULAR BAIL - AFTER CHARGESHEET) NO.
592 of 2026
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KARANSINH BALVANTSINH KANJIBHAI VAGHELA
Versus
STATE OF GUJARAT & ANR.
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Appearance:
ANKURKUMAR D BAROT(8150) for the Appellant(s) No. 1
RAFIK LOKHANDWALA(5590) for the Appellant(s) No. 1
NOTICE SERVED for the Opponent(s)/Respondent(s) No. 2
NOTICE SERVED BY DS for the Opponent(s)/Respondent(s) No. 2
MR. UTKARSH SHARMA, APP for the Opponent(s)/Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE NIRAL R. MEHTA
Date : 22/05/2026
ORAL ORDER
Rule returnable forthwith. Learned A.P.P. waives service of notice of Rule for the respondent - State of Gujarat.
[1] The present appeal is filed under Section 14A of the Schedule Caste and Schedule Tribes (Prevention of Atrocities) Act, 1989, for regular bail in connection with FIR being C.R. No.11206020251148 of 2025 registered with Kadi Police Station, District Mehsana for offence under Sections 64(1), 64(2)(m), 71, 115(2), 351(2), 351(3) of BNS and Sections 3(2)
(v), 3(1)(r) and 3(1)(w)(i) of the Atrocity Act.
[2] Learned Advocate appearing on behalf of the appellant submits that considering the nature of the offence, the appellant may be enlarged on regular bail by imposing suitable conditions.
[3] Learned APP appearing on behalf of the respondent -
Page 1 of 5 Uploaded by VASIM SHABBIR SAIYED(HC01902) on Fri May 22 2026 Downloaded on : Sat May 23 00:05:51 IST 2026NEUTRAL CITATION R/CR.A/592/2026 ORDER DATED: 22/05/2026 undefined 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 appellant on regular bail.
[6] This Court has considered following aspects,
(a) The investigation is over and the charge-sheet has already been filed. The appellant has been behind bars since 15.12.2025.
(b) Since the investigation is complete and the charge- sheet has been filed, no further recovery or discovery is required to be made from the present appellant and, therefore, no further custodial interrogation is required.
(c) Considering the contents of the FIR as well as the charge-sheet papers, prima facie, it appears that the relationship between the victim and the appellant, aged about 30 and 32 years respectively, was consensual in nature.
(d) From the investigation papers, it appears that the Page 2 of 5 Uploaded by VASIM SHABBIR SAIYED(HC01902) on Fri May 22 2026 Downloaded on : Sat May 23 00:05:51 IST 2026 NEUTRAL CITATION R/CR.A/592/2026 ORDER DATED: 22/05/2026 undefined mobile phone recovered from the accused and the photographs retrieved therefrom are not obscene in nature, but are simple photographs.
(e) Considering the offence alleged and the punishment prescribed, the trial may take its own course and even no fruitful purpose would be achieved by keeping the appellant in jail.
(f) In the facts and circumstances of the present case and considering the role attributed to the appellant and the allegations levelled against him, the case of the appellant deserves consideration and, therefore, I am inclined to consider the case of the appellant.
[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 appellant is ordered to be released on regular bail in connection with FIR being C.R. No. 11206020251148 of 2025 registered with Kadi Police Station, District Mehsana 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 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;
Page 3 of 5 Uploaded by VASIM SHABBIR SAIYED(HC01902) on Fri May 22 2026 Downloaded on : Sat May 23 00:05:51 IST 2026NEUTRAL CITATION R/CR.A/592/2026 ORDER DATED: 22/05/2026 undefined [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 appellant 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.
[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. Direct service is permitted.
Page 4 of 5 Uploaded by VASIM SHABBIR SAIYED(HC01902) on Fri May 22 2026 Downloaded on : Sat May 23 00:05:51 IST 2026NEUTRAL CITATION R/CR.A/592/2026 ORDER DATED: 22/05/2026 undefined [12] Registry to communicate this order to the concerned Court/authority by Fax or Email forthwith.
(NIRAL R. MEHTA,J) VASIM S. SAIYED Page 5 of 5 Uploaded by VASIM SHABBIR SAIYED(HC01902) on Fri May 22 2026 Downloaded on : Sat May 23 00:05:51 IST 2026