[Cites 3, Cited by 0]
Gujarat High Court
Kishan Sureshbhai Dabhi vs State Of Gujarat on 20 March, 2026
Author: Nikhil S. Kariel
Bench: Nikhil S. Kariel
NEUTRAL CITATION
R/CR.MA/6516/2026 ORDER DATED: 20/03/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR SUCCESSIVE REGULAR BAIL -
AFTER CHARGESHEET) NO. 6516 of 2026
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KISHAN SURESHBHAI DABHI
Versus
STATE OF GUJARAT
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Appearance:
APURVA K JANI(7057) 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.Apurva Jani 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. 11208051250980/2025 registered with B-
Division Police Station, Rajkot City for the offence punishable
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R/CR.MA/6516/2026 ORDER DATED: 20/03/2026
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under Sections 61(2), 109(1), 118(1), 118(2), 117(2), 352,
189(2), 189(4), 191(2), 191(3) of the BNS and Section 135 of
the Gujarat Police 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
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the respective parties and perused the papers. Following
aspects are considered:-
i. The allegation against the accused being that the
accused had assaulted the complainant party, resulting in
injuries relatable to offence punishable under Section
109(1) of the BNS.
ii. The role attributed to the present applicant being that
he was driving one of the two-wheelers, in which the
accused, who had assaulted the complainant party, had
tried to intercept the rickshaw in which the complainant
and his friend were traveling.
iii. The fact of the present applicant not being attributed
any overt act except for having driven the two-wheeler.
iv. Though, since the present applicant was part of the
group, the common intention of the accused is clearly made
out, yet, having considered the fact that the applicant is
aged around 20 years, not having any antecedents, in
custody since 20.11.2025 and the charge-sheet having been
filed, this Court is inclined to consider this application.
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
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[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. 11208051250980/2025 registered with
B-Division Police Station, Rajkot City, on executing a bond of
Rs.10,000/- (Rupees Ten 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
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of 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 a fortnight for a period of six
months and thereafter once 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
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considering the application of the applicant for being released
on regular bail.
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)
Bhoomi
