Rashid @Ranu @Foreman S/O Firozbhai ... vs State Of Gujarat on 11 May, 2026

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                          R/CR.MA/11411/2026                                   ORDER DATED: 11/05/2026

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - AFTER
                                   CHARGESHEET) NO. 11411 of 2026

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                           RASHID @RANU @FOREMAN S/O FIROZBHAI NABIBAX RAEEN
                                                 Versus
                                           STATE OF GUJARAT
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                     Appearance:
                     MR AMRISH S BAROT(3551) for the Applicant(s) No. 1
                     MR PAWAN A BAROT(6455) for the Applicant(s) No. 1
                     MR. HARDIK SONI, APP for the Respondent(s) No. 1
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                        CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                           Date : 11/05/2026
                                                                ORDER

[1.0] RULE. Learned APP waives service of rule for the respondent-State.

[2.0] The present application is filed under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short "BNSS") for regular bail in connection with FIR being C.R. No. 11191041251031 of 2025 registered with Shaherkotda Police Station, Ahmedabad City, for the offences under Sections 65(a), 65(e), 116-B, 81, 83 and 98(2) of the Gujarat Prohibition Act, 1949 and under Sections 111(2)(b) and 112 of the BNS, 2023.

[3.0] Learned advocate appearing on behalf of the applicant submits that the applicant is innocent and has been falsely implicated in the offence. Investigation is over and chargesheet

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has been filed. Nothing is required to be recovered or discovered. He submits that the accused was arrested based on the statement of the co-accused and investigation is over and nothing is required to be recovered or discovered from the accused. There are seven serious antecedents against the applicant and the applicant is stated to be a proposed receiver. He therefore submits that, considering the nature of the offence, the applicant may be enlarged on regular bail by imposing suitable conditions.

[4.0] Learned APP appearing on behalf of the respondent-State has opposed the present application and requested to dismiss the present application for regular bail on the ground that the applicant is very much involved in the present offence and considering the gravity of offence, no case is made out to entertain present bail application. Further, Learned APP has opposed the application on the ground that six offenses are registered against the present applicant, which itself is not a ground to refuse the bail, more particularly considering the role attributed to the present applicant in the present offense. Therefore, present application does not deserve consideration.

[5.0] While granting bail, the Court has to consider the involvement of the accused in the alleged offence, the jurisdiction to grant bail has to be exercised on the basis of the well settled principles having regard to the facts and circumstances of each case and the following factors are to be

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taken into consideration while considering an application for bail: (i) the nature of accusation and the severity of the punishment and the nature of the materials relied upon by the prosecution; (ii) reasonable apprehension of tampering with the witnesses and threat to the complainant or the witnesses; (iii) reasonable possibility of securing the presence of the accused at the time of trial or the likelihood of his abscondence; (iv) character behaviour and standing of the accused and the circumstances which are peculiar to the accused; (v) larger interest of the public or the State and similar other considerations are required to be considered.

[6.0] I have heard the learned advocates appearing on behalf of the respective parties and perused the investigation papers. Following aspects have been considered:

(1) Investigation is over and charge-sheet is filed; (2) Applicant is behind the bar since 16.02.2026;

                              (3)     There is nothing to be recovered or discovered from
                                      the      applicant;
                              (4)     There are seven serious antecedents against the

applicant and the applicant is stated to be a proposed receiver;

                              (5)     Offence is triable by JMFC Court ;
                              (6)     He is not named in the FIR but based on the

statement of co-accused, subsequently, he has been arraigned as an accused.

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(7) Co-accused having similarly situated role are enlarged on regular bail and therefore, on the ground of parity also (Rameshbhai Batubhai Dhabi Vs. State of Gujarat reported in 2011 (3) GLR 1999), present application deserves consideration.

(8) Obviously commencement and conclusion of trial will take its own time.

[7.0] This Court has also taken into consideration the law laid down by the Hon'ble Apex Court in the case of Sanjay Chandra vs. Central Bureau of Investigation reported in [2012]1 SCC 40 as well as in the case of Gudikanti Narasimhulu And Ors vs. Public Prosecutor, High Court of Andhra Pradesh reported in (1978)1 SCC 240. Obviously, the conclusion of trial will take time and keeping the accused behind the bars is nothing but amounts to pre-trial conviction and therefore, considering the celebrated principle of bail jurisprudence is that "bail is a rule and jail is exception" as well as the concept of personal liberty guaranteed under Article 21 of the Constitution of India, present application deserves consideration.

[8.0] In the facts and circumstances of the case and considering the nature of the allegations made against the applicant in the FIR, 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. Hence, the

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present application is allowed. The applicant is ordered to be released on regular bail in connection with FIR being C.R. No. 11191041251031 of 2025 registered with Shaherkotda Police Station, Ahmedabad City on executing a personal 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/she shall;

(a) not take undue advantage of liberty or misuse liberty;

(b) not act in a manner injurious to the interest of the prosecution & shall not obstruct or hamper the police investigation and shall not to play mischief with the evidence collected or yet to be collected by the police;

(d) not leave the State of Gujarat without prior permission of the Trial Court concerned;

(e) mark presence before the concerned Police Station once in every month for a period of six months between 11.00 a.m. and 2.00 p.m.;

(f) furnish the Aadhaar card, email ID/present address of his residence to the Investigating Officer and also to the Court at the time of execution of the bond and shall not change the residence/contact number without prior permission of Trial Court;

(g) not to indulge in any illegal activity failing which learned trial Court shall issue warrant and cancel the bail of the applicant.

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(h) not to enter into Ahmedabad City for a period of six months except for marking presence before the concerned police station and/or for attending Court;

(i) Not to contact or try to contact directly or indirectly the complainant/victim/witnesses connected with the offence.

[9.0] 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 Judge concerned will be free to issue warrant or take appropriate action in the matter.

[10.0] 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.

[11.0] At the trial, the trial Court shall not be influenced by the observations of preliminary nature qua the evidence at this stage made by this Court while enlarging the applicant on bail.

[12.0] Rule is made absolute to the aforesaid extent. Direct service is permitted

(HASMUKH D. SUTHAR, J.) DHARMENDRA KUMAR