[Cites 2, Cited by 0]
Gujarat High Court
Ronakkumar Pravinsinh Zala vs State Of Gujarat on 6 March, 2026
Author: Nikhil S. Kariel
Bench: Nikhil S. Kariel
NEUTRAL CITATION
R/CR.MA/3929/2026 ORDER DATED: 06/03/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - BEFORE
CHARGESHEET) NO. 3929 of 2026
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RONAKKUMAR PRAVINSINH ZALA
Versus
STATE OF GUJARAT
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Appearance:
MR VISHVAJITSINH D CHAUHAN(10160) for the Applicant(s) No. 1
MR.KISHAN PRAJAPATI(7074) for the Applicant(s) No. 1
MR L B DABHI, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL
Date : 06/03/2026
ORAL ORDER
1. Heard learned advocate Mr. Kishan Prajapati appearing on
behalf of the applicant and learned Additional Public Prosecutor Mr.
L.B. Dabhi 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/3929/2026 ORDER DATED: 06/03/2026
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11204027250766 of 2025 registered with Kathlal Police Station,
Kheda for the offence punishable under Sections 115(2), 109(1),
351(3), 352 and 54 of the B.N.S. and Section 135(1) of the G.P.
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 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 this Court may not exercise the discretion in favour of the
applicant and the application may be dismissed.
NEUTRAL CITATION
R/CR.MA/3929/2026 ORDER DATED: 06/03/2026
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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. The allegation being that the applicant had assaulted the
complainant-party, resulting in injury, co-relatable to offence
punishable under Section 109(1) of the B.N.S.
ii. The role attributed to the present applicant being to having
caught hold on the victim and whereas, the other accused, who
has yet not been released, attributed the knife injury.
iii. The fact of there being a cross-complaint and whereas, the
accused party also stated to have been assaulted by the present
complainant party.
iv. The co-accused with similar role having been considered for
grant of bail by learned Sessions Court.
v. The applicant being in custody since 19.01.2026.
vi. The applicant not having any 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
NEUTRAL CITATION
R/CR.MA/3929/2026 ORDER DATED: 06/03/2026
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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 FIR being C.R.
No. 11204027250766 of 2025 registered with Kathlal Police Station,
Kheda, on executing a bond of Rs.15,000/- (Rupees Fifteen
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
NEUTRAL CITATION
R/CR.MA/3929/2026 ORDER DATED: 06/03/2026
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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 week till the charge-sheet is filed 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
NEUTRAL CITATION
R/CR.MA/3929/2026 ORDER DATED: 06/03/2026
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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.
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)
PD
