[Cites 2, Cited by 0]
Gujarat High Court
Vishalkumar Rajendrabhai Gamit vs State Of Gujarat on 24 April, 2026
Author: Nikhil S. Kariel
Bench: Nikhil S. Kariel
NEUTRAL CITATION
R/CR.MA/9205/2026 ORDER DATED: 24/04/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR SUCCESSIVE REGULAR BAIL -
AFTER CHARGESHEET) NO. 9205 of 2026
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VISHALKUMAR RAJENDRABHAI GAMIT
Versus
STATE OF GUJARAT
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Appearance:
RAFIK LOKHANDWALA(5590) for the Applicant(s) No. 1
MR HARDIK MEHTA ADDL. PUBLIC PROSECUTOR for the Respondent(s)
No. 1
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CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL
Date : 24/04/2026
ORAL ORDER
1. Heard learned advocate Mr.Rafik Lokhandwala appearing on
behalf of the applicant and learned Additional Public Prosecutor
Mr. Hardik Mehta 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.
NEUTRAL CITATION
R/CR.MA/9205/2026 ORDER DATED: 24/04/2026
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11824010250010 of 2025 registered with Cybercrime Police
Station, District: Tapi for the offence punishable under Sections
317(2), 317(4), 318(4), 319(2), 61(2)(a), 3(5) of the BNS Act and
under Section 66-C, 66-D of the IT Act.
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 no
useful purpose would be served by keeping the applicant in jail
for indefinite period. 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 the discretion in favour of the applicant and the
application may be dismissed.
6. I have heard learned advocates appearing on behalf of the
NEUTRAL CITATION
R/CR.MA/9205/2026 ORDER DATED: 24/04/2026
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respective parties and perused the papers. Following aspects are
considered:-
i. Allegation being that the accused had indulging in
laundering of money through the medium of mule account.
ii. The applicant being alleged the role of mule account
holder and whereas it is alleged an amount of
Rs.1,45,00,000/- approximately had come to the account of
the present applicant.
iii. While it would appear that the amount which had come
to the account, is substantially huge, yet, this Court has
considered the fact that there only four complaints
registered in the NCCR Portal against the account of the
present applicant.
iv. This Court has also consider the aspect of the present
applicant not being attributed the principle role of
laundering the money.
v. The Court has considered the fact that the applicant
being in custody since 10.12.2026 and the charge-sheet
having been filed and the applicant having no other
antecedents, this Court is inclined to allow this application
by imposing suitable conditions.
This Court has taken into consideration the law laid down
NEUTRAL CITATION
R/CR.MA/9205/2026 ORDER DATED: 24/04/2026
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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
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. 11824010250010 of 2025 registered with
Cybercrime Police Station, District: Tapi , on executing a 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 passport, if any, to the lower court within a
week;
[d] not leave the State of Gujarat without prior permission of
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R/CR.MA/9205/2026 ORDER DATED: 24/04/2026
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the Sessions Court concerned;
[e] furnish the present address of residence to the I.O. and
also to the Court at the time of execution of the bond and
shall not change the residence without prior intimation to the
I.O.;
[f] mark presence once in a month for a period of one year
before the concerned 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 free to take appropriate action
in the matter.
10. 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.
11. At the stage of trial, the trial 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 considering the
application of the applicant for being released on regular bail.
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12. The application is allowed in the aforesaid terms. Rule is
made absolute to the aforesaid extent. Direct service is permitted.
(NIKHIL S. KARIEL,J)
NAIR SMITA V./18-DB
