Vaghela Indrajitsinh Vanrajsinh vs State Of Gujarat

Gujarat High Court

Vaghela Indrajitsinh Vanrajsinh vs State Of Gujarat on 22 May, 2026

                                                                                                                    NEUTRAL CITATION




                            R/CR.MA/11921/2026                                        ORDER DATED: 22/05/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - AFTER
                                        CHARGESHEET) NO. 11921 of 2026

                      ==========================================================
                                             VAGHELA INDRAJITSINH VANRAJSINH
                                                          Versus
                                                   STATE OF GUJARAT
                      ==========================================================
                      Appearance:
                      MR DK CHAUDHARI(5361) for the Applicant(s) No. 1
                      MR UTKARSH SHARMA, APP for the Respondent(s) No. 1
                      ==========================================================

                         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 application is filed under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS"), for regular bail in connection with FIR being C.R. No.11206033250748 of 2025 registered with Unjha Police Station, District - Mehsana for offence under Sections 65(a), 65(e), 81, 83, 98(2) of the Prohibition Act and under Sections 338, 339 and 340 of the BNS 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.

[3] Learned APP appearing on behalf of the respondent -

NEUTRAL CITATION R/CR.MA/11921/2026 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 applicant on regular bail.

[6] This Court has considered following aspects,

(a) The applicant is in jail since 30.11.2025.

(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) that the applicant's name was initially not mentioned in the FIR however, he is named on the basis of statement of co-accused only;

NEUTRAL CITATION R/CR.MA/11921/2026 ORDER DATED: 22/05/2026 undefined

(e) Accused no.1 namely Jasharam Umedram Sataram Benival who was apprehend with the prohibited items has already been released on bail by the Coordinate Bench of this Court in Criminal Misc. Application No.4199 of 2026 by order dated 19.02.2026, therefore also on the ground of parity, the applicant deserves to be enlarged on bail;

(f) Considering the punishment for the offence alleged, it is a Magistrate Triable Offence and therefore also, the Trial may not be over in near future;

(g) 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, 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 CR No.11206033250748 of 2025 registered with Unjha 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;

NEUTRAL CITATION R/CR.MA/11921/2026 ORDER DATED: 22/05/2026 undefined [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.

[10] At the trial, the Trial Court shall not be influenced by the Page 4 of 5 Uploaded by URIL KRISHNAKUMAR RANA(HC01406) on Fri May 22 2026 Downloaded on : Sat May 23 00:05:57 IST 2026 NEUTRAL CITATION R/CR.MA/11921/2026 ORDER DATED: 22/05/2026 undefined prima facie observations made by this Court in the present order.

[11] Rule is made absolute to the aforesaid extent. Direct service is permitted.

[12] Registry to communicate this order to the concerned Court/authority by Fax or Email forthwith.

(NIRAL R. MEHTA,J) URIL RANA Page 5 of 5 Uploaded by URIL KRISHNAKUMAR RANA(HC01406) on Fri May 22 2026 Downloaded on : Sat May 23 00:05:57 IST 2026