[Cites 2, Cited by 0]
Gujarat High Court
Kehraji @ Keraji Genaji Kanajiji Rajput vs State Of Gujarat on 11 December, 2025
NEUTRAL CITATION
R/CR.MA/25561/2025 ORDER DATED: 11/12/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR SUCCESSIVE REGULAR BAIL -
AFTER CHARGESHEET) NO. 25561 of 2025
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KEHRAJI @ KERAJI GENAJI KANAJIJI RAJPUT
Versus
STATE OF GUJARAT
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Appearance:
MR S R TIWARI(11269) for the Applicant(s) No. 1
MS NISHITA P THAKKAR(12064) for the Applicant(s) No. 1
MR. K M ANTANI, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE M. R. MENGDEY
Date : 11/12/2025
ORAL ORDER
1. This application is filed under Section 483 of the
Bharatiya Nagarik Suraksha Sanhita for regular bail in
connection with F.I.R. No.11195018240231 of 2024
registered with Dhanera Police Station, District
Banaskantha.
2. Learned advocate for the applicant submitted that
the applicant has been arrested in connection with the present
offence on 02.04.2025 and since then he is in custody. The
applicant has undergone incarceration for a period of one and
half year and the trial of the offence has not progresses
satisfactorily after withdrawing of earlier application. He
therefore submitted that the quantity of contraband substance
involved in the present offence is intermediate quantity. The
NEUTRAL CITATION
R/CR.MA/25561/2025 ORDER DATED: 11/12/2025
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other co-accused has been considered for grant of bail initially
by the learned Sessions Court and thereafter, by this Court. He
has further submitted that the antecedent which is cited against
the present applicant is registered against the applicant on the
basis of statement of other co-accused. Otherwise there is no
involvement of the present applicant in the said offence.
considering the nature of offence and role attributed to the
applicant, the applicant may be enlarged on regular bail by
imposing suitable conditions.
3. The learned APP appearing for the respondent State
vehemently submitted that the applicant is having another
antecedents for commission of offence similar in nature.
Moreover the material collected during the course of
investigation indicates that the applicant was involved in
trafficking of contraband substance. Learned APP further
submitted that the allegations against the applicant, are serious
in nature and looking to the facts as well as the allegations made
against the applicant, no discretion should be exercised.
4. Heard learned advocates for the respective parties
and perused the documents produced on record. From the
material available on record, it appears that the applicant was
found in conscious possession of contraband substance smack
worth 21.69 gms. The applicant is also having other antecedents
for the offence punishable under the provisions of NDPS Act. The
applicant had earlier preferred an application being Criminal
Misc. Application No.25498 of 2024 which was allowed to be
withdrawn by this Court vide order dated 06.01.2025 and since
NEUTRAL CITATION
R/CR.MA/25561/2025 ORDER DATED: 11/12/2025
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then the applicant is in custody. Learned advocate appearing for
the applicant is not in a position to show in change in
circumstances after withdrawal of earlier bail application. So far
as the arguments qua delay in trial is concerned, in view of the
judgment of Hon'ble Supreme Court rendered in the case of
Union of India v. Vigin K. Varghese, no case is made out to
entertain the present application.
5. In view of the above, the application stands
dismissed.
(M. R. MENGDEY,J)
NABILA
