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Hiteshkumar Mahendrabhai Raval vs State Of Gujarat
2026 Latest Caselaw 2032 Guj

Citation : 2026 Latest Caselaw 2032 Guj
Judgement Date : 7 April, 2026

[Cites 1, Cited by 0]

Gujarat High Court

Hiteshkumar Mahendrabhai Raval vs State Of Gujarat on 7 April, 2026

                                                                                                        NEUTRAL CITATION




                            R/CR.MA/7886/2026                              ORDER DATED: 07/04/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                             R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - AFTER
                                         CHARGESHEET) NO. 7886 of 2026

                       ==========================================================
                                             HITESHKUMAR MAHENDRABHAI RAVAL
                                                          Versus
                                                    STATE OF GUJARAT
                       ==========================================================
                       Appearance:
                       MR AMRISH K PANDYA(3219) for the Applicant(s) No. 1
                       MS. JIRGA JHAVERI, APP for the Respondent(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI
                               DESAI

                                                       Date : 07/04/2026

                                                        ORAL ORDER

1. Heard learned advocate appearing on behalf of the

applicant and learned Additional Public Prosecutor appearing on

behalf of the respondent-State.

2. Rule. Learned APP waives service of rule on behalf of the

respondent-State.

3. The applicant has filed this application under Section 483 of

the Bharatiya Nagarik Suraksha Sanhita, 2023 for enlarging the

applicant on Regular Bail in connection with FIR being C.R. No.

11206080250008 of 2025 registered with Cybercrime Police

Station, Mahesana for the offence punishable under Sections

317(4), 318(4) and 61 of the BNS, 2023.

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R/CR.MA/7886/2026 ORDER DATED: 07/04/2026

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4. Learned advocate for the applicant would submit that,

considering the role attributed to the applicant, and nature of

the allegation levelled, the applicant may be enlarged on regular

bail. It is further submitted that, since the charge-sheet is filed,

further incarceration of the applicant will not benefit the

Investigation Officer in any manner. It is further contended that,

the applicant is ready and willing to abide by all the conditions

that may be imposed by this Court, if released on bail.

5. As against the same, learned Additional Public Prosecutor

appearing for the respondent - State has vehemently objected to

the grant of regular bail. Learned APP has submitted that looking

to the nature of offence and the role attributed to the present

applicant as coming out from the charge-sheet, this Court may

not exercise discretion in favour of the applicant and the

application may be dismissed.

6. I have heard learned advocates appearing on behalf of the

respective parties and perused the papers. Following aspects are

considered:-

i. The applicant is a permanent resident of Mahesana district,

hence would be available at the time of trial;

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R/CR.MA/7886/2026 ORDER DATED: 07/04/2026

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ii. The applicant does not have any criminal antecedents;

iii. The investigation has been over and charge-sheet has been

filed;

iv. As per the prosecution case, the applicant had opened a

bank account with Bandhan Bank in the name of Hitesh

Traders though such firm did not exist.

v. As per the prosecution case, the proceeds of crime i.e. the

amounts of cyber fraud were deposited in the applicant's

account and the said account was used by accused no. 2

Piyushkumar Patel.

vi. As per the prosecution case, the applicant received

commissions at the rate of Rs. 400/- for every Rs. 1,00,000/-

which was deposited in his account.

This Court has taken into consideration the law laid down

by the Hon'ble Apex Court in the case of Sanjay Chandra v.

Central Bureau of Investigation reported in [2012] 1 SCC 40.

7. In the facts and circumstances of the case and considering

the nature of the allegations made against the applicant in the

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R/CR.MA/7886/2026 ORDER DATED: 07/04/2026

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First Information Report, without discussing the evidence in

detail, prima facie, this Court is of the opinion that, this is a fit

case to exercise the discretion and enlarge the applicant on

regular bail.

8. Hence, the present application is allowed. The applicant is

ordered to be released on bail in connection with F.I.R. registered

as C.R. No. 11206080250008 of 2025 registered with Cybercrime

Police Station, Mahesana, on executing a bail bond of Rs.25,000/-

(Rupees Twenty Five 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;

[c] surrender his passport, if any, to the trial court within a

week, and if he does not possess a passport, he shall file an

affidavit to that effect;

[d] not leave the local limits of Mahesana district without prior

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R/CR.MA/7886/2026 ORDER DATED: 07/04/2026

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permission of the Trial Court concerned;

[e] furnish the present address of his residence to the I.O. and

to the Court at the time of execution of the bond and shall not

change his residence without prior intimation to the I.O. and

the court;

[f] mark his presence alternate day before the concerned

police station for a period of two months, and thereafter, on

every Saturday till the trial is over;

[g] not indulge in similar kind of offence hereinafter, for

which, he shall file an affidavit before the concerned court and

the police station.

9. The Authorities will 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 Court concerned will be at liberty to take appropriate

action in accordance with law.

10. Bail bond to be executed before the trial court having

jurisdiction to try the case. It will be open for the concerned

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R/CR.MA/7886/2026 ORDER DATED: 07/04/2026

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Court to delete, modify and/or relax any of the above conditions

in accordance with law.

11. At the stage of trial, the competent court shall not be

influenced by any observations of this Court which are of

preliminary nature, made at this stage only for the purpose of

enlarging the applicant on regular bail.

12. The application is allowed in the aforesaid terms. Rule is

made absolute to the aforesaid extent. Direct service is

permitted.

(UTKARSH THAKORBHAI DESAI, J) ANIRUDH OJHA

 
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