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Gujarat High Court
Dharmik Rameshbhai Godhani vs State Of Gujarat on 8 April, 2026
Author: Nikhil S. Kariel
Bench: Nikhil S. Kariel
NEUTRAL CITATION
R/CR.MA/7476/2026 ORDER DATED: 08/04/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR MODIFICATION ORDERS) NO.
7476 of 2026
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DHARMIK RAMESHBHAI GODHANI
Versus
STATE OF GUJARAT
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Appearance:
KRUTARTH K DESAI(9662) for the Applicant(s) No. 1
MR HARDIK MEHTA, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL
Date : 08/04/2026
ORAL ORDER
1. Heard learned advocate Mr. K.K. Desai appearing for
the applicant and learned APP Mr. Hardik Mehta for the
respondent no.1 - State.
2. Rule. Learned APP waives service of Rule on behalf
of the respondent State.
3. By way of this application, the applicant seeks for
modification of condition no. three of order dated
NEUTRAL CITATION
R/CR.MA/7476/2026 ORDER DATED: 08/04/2026
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23.01.2024 passed by learned Sessions Court in Criminal
Misc. Application No. 74 of 2024, whereby the applicant
has been directed to deposit his passport and not to leave
India without prior permission of the learned Sessions
Court.
4. Considering the submissions made by learned advocate
Mr. Desai and having perused the documents on record, it
would prima facie appear that while the order has been
passed in the year, 2024, the trial, is still at a nascent
stage and whereas, it does not appear that absence of the
present applicant for a brief period may adversely impact
the trial. It would also appear that the applicant has
produced documents to show that the applicant intends to
travel from 10.04.2026 to 30.05.2026 for business purpose
to China. This Court has also noted the contention of
learned advocate that the applicant would be ready and
willing to deposit an amount of Rs. 5,00,000/- with the
learned Trial Court, which amount shall stand as a surety
NEUTRAL CITATION
R/CR.MA/7476/2026 ORDER DATED: 08/04/2026
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for the applicant to return back in time.
5. Having regard to the above considerations, the
following directions are passed:
5.1. The applicant to deposit an amount of Rs. 5,00,000/-
with learned Trial Court and upon such amount being
deposited, the learned Trial Court shall release passport
of the applicant in his favour.
5.2. Condition no.3, in order dated 23.01.2024 passed in
Criminal Misc. Application No. 74 of 2024 , is directed to
be kept in abeyance from 10.04.2026 to 06.06.2026.
5.3. The applicant is permitted to travel to China as per
travel documents and itinerary annexed with this
application.
5.4. The applicant shall return back in time and whereas,
the passport shall be deposited with learned Trial Court by
06.06.2026.
5.5. In case, the applicant returns back in time, the amount
NEUTRAL CITATION
R/CR.MA/7476/2026 ORDER DATED: 08/04/2026
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shall be refunded.
5.6. In case the applicant violates any of these conditions,
the learned Sessions Court may take steps in accordance
with law, in case any condition is violated the learned
Trial Court is also at liberty to appropriate the amount of
Rs. 5,00,000/-.
6. With these observations and directions, the application
stands disposed of as allowed. Rule is made absolute to the
aforesaid extent.
(NIKHIL S. KARIEL,J)
PD
