[Cites 5, Cited by 0]
Gujarat High Court
Ashokbhai Gorkharam Jaat vs State Of Gujarat on 20 March, 2026
Author: Nikhil S. Kariel
Bench: Nikhil S. Kariel
NEUTRAL CITATION
R/CR.MA/6594/2026 ORDER DATED: 20/03/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - AFTER
CHARGESHEET) NO. 6594 of 2026
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ASHOKBHAI GORKHARAM JAAT
Versus
STATE OF GUJARAT
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Appearance:
MR N R DESAI(6504) for the Applicant(s) No. 1
MR ADITYA JADEJA ADDL. PUBLIC PROSECUTOR for the Respondent(s)
No. 1
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CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL
Date : 20/03/2026
ORAL ORDER
1. Heard learned advocate Mr.N.R.Desai appearing on behalf
of the applicant and learned Additional Public Prosecutor Mr.
Aditya Jadeja 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. 11996005250237 of 2025 registered with Suigam
NEUTRAL CITATION
R/CR.MA/6594/2026 ORDER DATED: 20/03/2026
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Police Station, District: Vav-Tharad for the offence punishable
under Sections 65-AE, 116(B), 98(2) of the Prohibition Act and
under Section 281 of the BNS Act and under Sections 177,
184, 134 of the M.V.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.
NEUTRAL CITATION
R/CR.MA/6594/2026 ORDER DATED: 20/03/2026
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6. I have heard learned advocates appearing on behalf of
the respective parties and perused the papers. Following
aspects are considered:-
i. Allegation that the applicant had transacted prohibited
liquor.
ii. The allegation being that the applicant had abandoned
the vehicle which he was driving and whereas, while the
vehicle itself had been seized in the month of October,
2025, the applicant had been arrested on 08.01.2026.
iii. Apprehension of the learned APP that the applicant is not
being resident of the State of Gujarat, if released, he may
abscond, could be allayed by imposing suitable conditions.
iv. The fact that the charge-sheet having been laid and the
fact that the applicant having no antecedents.
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
NEUTRAL CITATION
R/CR.MA/6594/2026 ORDER DATED: 20/03/2026
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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. 11996005250237 of 2025 registered with
Suigam Police Station, District: Vav-Tharad, 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 the Sessions Court concerned;
NEUTRAL CITATION
R/CR.MA/6594/2026 ORDER DATED: 20/03/2026
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[e] furnish the proposed address of residence to the I.O. and
also to the Court in the State of Gujarat 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 six
months 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.
NEUTRAL CITATION
R/CR.MA/6594/2026 ORDER DATED: 20/03/2026
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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./05-DB
