[Cites 1, Cited by 0]
Gujarat High Court
Rajivranjan Siyaram Mahto vs State Of Gujarat on 27 February, 2026
NEUTRAL CITATION
R/CR.MA/3335/2026 ORDER DATED: 27/02/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR SUCCESSIVE REGULAR BAIL -
AFTER CHARGESHEET) NO. 3335 of 2026
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RAJIVRANJAN SIYARAM MAHTO
Versus
STATE OF GUJARAT
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Appearance:
MR SAHEEL S KADRI(11239) for the Applicant(s) No. 1
MR.MEET THAKKAR, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE M. R. MENGDEY
Date : 27/02/2026
ORAL ORDER
1. Rule. Learned APP waives service of notice of Rule on
behalf of respondent-State.
2. This application is filed under Section 483 of the
Bharatiya Nagarik Suraksha Sanhita for regular bail in
connection with F.I.R. No.11198001240014 of 2024
registered with Nilambaug Police Station, District
Bhavnagar.
3. Learned advocate for the applicant has submitted that
considering the nature of offence and role attributed to the
applicant, the applicant may be enlarged on regular bail by
imposing suitable conditions.
4. The learned APP appearing for the respondent State has
NEUTRAL CITATION
R/CR.MA/3335/2026 ORDER DATED: 27/02/2026
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vehemently submitted that the applicant had involved in
commission of present offence as he was actively involved in
printing of counterfeit currency notes and required material was
seized from the premise of present applicant. Learned APP has,
therefore, submitted that the offence is serious in nature and
looking to the facts as well as the allegations levelled against the
applicant, no discretion is required to be exercised.
5. Heard learned advocates appearing for the parties and
perused the material available on record. Investigation is over
and Charge-sheet has already been filed. It appears from the
papers that the applicant had earlier preferred Criminal Misc.
Application No.20904 of 2024 which was allowed to be
withdrawn by this Court vide order dated 16.12.2024. thereafter,
the present successive application has been filed by the
applicant. The applicant had been arrested in connection with
the present offence on 11.02.2024. This Court vide order dated
13.02.2026 had asked the learned trial Court to submit its
report as regards the current status of trial. The report
submitted by learned trial Court indicates that the trial is stalled
because of nonreceipt of the report of FSL. Having regard to the
same, the present application deserves to be allowed.
6. This court has also considered the following aspects:
(a) As per catena of decisions of Hon'ble Supreme Court,
there are mainly 3 factors which are required to be
considered by this court i.e. prima facie case,
availability of Applicant accused at the time of trial
and tampering and hampering with the witnesses by
the accused.
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R/CR.MA/3335/2026 ORDER DATED: 27/02/2026
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(b) That the learned Advocate for the Applicant has
submitted that the Applicant Accused is not likely to
flee away.
(c) That the Applicant is in custody since 11.02.2024.
(d) The law laid down by the Hon'ble Apex Court in the
case of Sanjay Chandra v. C.B.I. Reported in (2012) 1
SCC 40.
7. In the facts and circumstances of the case and considering
the nature of allegations made in the FIR and without discussing
the evidence in details as well as without going into details,
prima-facie, this Court is of the opinion that this is a fit case to
exercise the discretion to enlarge the applicant on bail. Hence,
the application is allowed and the applicant is ordered to be
released on bail in connection with the aforesaid FIR, on
executing a bond of Rs.10,000/- (Ten Thousand) with one surety
of the like amount to the satisfaction of the trial Court and
subject to the conditions that;
(a) shall not directly or indirectly make any inducement,
threat or promise to any person acquainted with the
fact of the case so as to dissuade from disclosing
such facts to the Court or any Police Officer or
tamper with the evidence.
(b) shall maintain law and order and not to indulge in
any criminal activities.
(c) shall furnish the documentary proof of complete,
correct and present address of residence to the
Investigating Officer and to the Trial Court at the time
of executing the bond and shall not change residence
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R/CR.MA/3335/2026 ORDER DATED: 27/02/2026
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without prior permission of the trial Court.
(d) shall provide contact numbers as well as the contact
numbers of the sureties before the Trial Court. In
case of change in such numbers inform in writing
immediately to the trial Court.
(e) shall file an affidavit stating immovable properties
whether self acquired or ancestral with description,
location and present value of such properties before
the Trial Court, if any.
(f) shall not leave India without prior permission of the
Trial Court
(g) surrender passport, if any, to the Trial Court within a
week. If accused does not possess passport, shall file
an Affidavit to that effect.
(h) shall mark presence before the concerned police
station once in a month for a period of six months
between 11:00 a.m. and 2:00 p.m.
8. The authorities concerned shall 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 Judge concerned will be free to issue warrant or
take appropriate action in the matter. 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.
9. At the trial, the concerned trial Court shall not be
influenced by the prima facie observations made by this Court in
the present order.
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10. Rule made absolute to the aforesaid extent. Direct service
is permitted.
(M. R. MENGDEY,J)
NABILA
