Gujarat High Court
Lallubhai Ishwarbhai Valand vs State Of Gujarat on 19 November, 2025
NEUTRAL CITATION
R/CR.MA/22518/2025 ORDER DATED: 19/11/2025
undefined
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR ANTICIPATORY BAIL) NO. 22518
of 2025
==========================================================
LALLUBHAI ISHWARBHAI VALAND & ORS.
Versus
STATE OF GUJARAT
==========================================================
Appearance:
MR KISHAN R CHAKWAWALA(9846) for the Applicant(s) No. 1,2,3
MR. MANAN S DOSHI(9795) for the Applicant(s) No. 1,2,3
MR. TIRTHRAJ PANDYA APP, for the Respondent(s) No. 1
==========================================================
CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI
DESAI
Date : 19/11/2025
ORAL ORDER
1. Learned advocate for the applicants at the outset
submits that, the three co-accused namely Kanchanben,
Maniben and Sumitraben have been englarged on
anticipatory bail by the Co-ordinate Bench vide order
dated 30.10.2025 passed in CR.MA No. 22548/2025. The
roles attributed to the present applicants are akin to
those three lady co-accused, who have been granted
anticipatory bail. Further, learned advocate for the
applilcants also submits that, a Civil Suit is already
pending between the parties since the year 2017.
NEUTRAL CITATION
R/CR.MA/22518/2025 ORDER DATED: 19/11/2025
undefined
Learned advocate for the applicants, in furtherance of
his oral arguments has relied upon the judgment of this
Court in the case of Gulabbhai Manibhai Desai & Ors.
Vs State of Gujarat in CR.MA No. 13221 of 2015 and
has submitted that the said ratio would squarely be
applicable to the case on hand.
2. Learned APP Mr. Tirthraj Pandya for the respondent-
State, has strongly opposed this application by
submitting that the female co-accused were granted
bail by the Co-ordinate Bench as having been
considered that they have not played any active role in
the alleged offence. According to Mr. Pandya another
aspect as regards the death certificate of Ambalal
Ghelabhai, also requires investigation since there are
two different death certificates of different dates
being registered with different Gram Panchayats.
However, considering the fact that the Co-ordinate
Bench has considered the allegations against the
female accused along with the present applicants and
NEUTRAL CITATION
R/CR.MA/22518/2025 ORDER DATED: 19/11/2025
undefined
in light of the ratio laid down by this Court in the case
of Gulabbhai Manibhai Desai (supra), learned
advocate Mr. Chakwawala has submitted that, the
applicants are ready and willing to co-operate with the
Investigating Officer and that they shall remain
present, as and when, they are called for.
3. Accordingly, the applicants are directed to remain
present before the Investigating Officer at Kathlal
Police Station, Kheda on 25.11.2025 at 11.00 AM.
4. In case, the Investigating Officer needs to arrest the
applicants, notice of 7 days shall be given to the
applicants prior to such arrest. The applicants shall
cooperate with the Investigating Officer.
5. In view of the above, the present application stands
disposed of.
(UTKARSH THAKORBHAI DESAI, J)
ANIRUDH OJHA
