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Manojbhai @ Mayurbhai Rameshbhai ... vs State Of Gujarat
2026 Latest Caselaw 2936 Guj

Citation : 2026 Latest Caselaw 2936 Guj
Judgement Date : 29 April, 2026

[Cites 1, Cited by 0]

Gujarat High Court

Manojbhai @ Mayurbhai Rameshbhai ... vs State Of Gujarat on 29 April, 2026

                                                                                                          NEUTRAL CITATION




                             R/CR.A/596/2026                               ORDER DATED: 29/04/2026

                                                                                                           undefined




                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CRIMINAL APPEAL (REGULAR BAIL - AFTER CHARGESHEET) NO.
                                                596 of 2026

                      ==========================================================
                                    MANOJBHAI @ MAYURBHAI RAMESHBHAI RATHOD
                                                     Versus
                                            STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MR RAJAKMIYA A BUKHARI(13629) for the Appellant(s) No. 1
                      MR S D MOGHARIYA(11273) for the Appellant(s) No. 1
                      MR. SOAHAM JOSHI, APP for the Opponent(s)/Respondent(s) No. 1
                      SERVED BY AFFIX(N) for the Opponent(s)/Respondent(s) No. 2
                      ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI
                               DESAI

                                                       Date : 29/04/2026

                                                        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.

NEUTRAL CITATION

R/CR.A/596/2026 ORDER DATED: 29/04/2026

undefined

11189005251902 of 2025 registered with Morbi Taluka Police

Station, Morbi for the offence punishable under Sections 103(1),

238 r/w 54 of the BNS, 2023, Section 3(2)(v) of the Atrocities Act

and Section 135 of the GP 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,

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

NEUTRAL CITATION

R/CR.A/596/2026 ORDER DATED: 29/04/2026

undefined

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 aged 20 years and is doing business;

ii. The applicant is a permanent resident of Paneli Taluka and

Dist. Morbi, hence would be available at the time of trial;

iii. The applicant does not have any criminal antecedents;

iv. The allegation against the applicant is about he having

brought the rope to tie the deceased, upon instructions from

co-accused Hina;

v. The applicant has not inflicted any injuries upon the

deceased;

vi. The original complainant, who happens to be the maternal

grandmother of the applicant, is present before the court. She

has affirmed the averments in the affidavit and has stated

that, she has no objection if bail is granted to the applicant.

NEUTRAL CITATION

R/CR.A/596/2026 ORDER DATED: 29/04/2026

undefined

vii.The co-accused Narmadaben Laxmanbhai Rathod and co-

accused Hinaben Laxmanbhai Rathod have been granted

Regular Bail by this Court vide order passed in CRMA No.

104 of 2026 and 628 of 2026 on 11.03.2026 and 22.04.2026

respectively;

7. 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.

8. 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.

9. 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. 11189005251902 of 2025 registered with Morbi

NEUTRAL CITATION

R/CR.A/596/2026 ORDER DATED: 29/04/2026

undefined

Taluka Police Station, 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 his 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 State of Gujarat without prior 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 on every Sunday before the concerned

police station for a period of three months;

NEUTRAL CITATION

R/CR.A/596/2026 ORDER DATED: 29/04/2026

undefined

10. 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.

11. Bail bond to be executed before the trial 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.

12. 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. 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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