[Cites 2, Cited by 0]
Gujarat High Court
Ranjit S/O Mangal Paswan vs State Of Gujarat on 11 May, 2026
NEUTRAL CITATION
R/CR.MA/10137/2026 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. 10137 of 2026
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RANJIT S/O MANGAL PASWAN
Versus
STATE OF GUJARAT
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Appearance:
MR ARJUNSINGH B CHAUHAN(11510) for the Applicant(s) No. 1
MS. JIRGA JHAVERI, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI
DESAI
Date : 11/05/2026
ORAL ORDER
1. Heard learned advocate appearing on behalf of the
applicant and learned Additional Public Prosecutor 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.
11210062250049 of 2025 registered with Cyber Crime Police
Station, Surat for the offence punishable under Sections 318(4),
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R/CR.MA/10137/2026 ORDER DATED: 11/05/2026
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336(2), 338, 336(3), 340(2) of BNS, 2023 and Sections 66(C), 66(D)
of the I.T. Act, 2000.
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,
further incarceration of the applicant will not benefit the
Investigation Officer in any manner. 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. Learned
advocate for the applicant upon instructions has submitted that,
the applicant shall not leave the State of Gujarat till the trial is
over.
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 discretion in favour of the applicant and the
application may be dismissed.
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R/CR.MA/10137/2026 ORDER DATED: 11/05/2026
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6. I have heard learned advocates appearing on behalf of the
respective parties and perused the chargesheet papers.
Following aspects are considered:-
i. The applicant though is a permanent resident of West
Bengal, he shall not leave the State of Gujarat, hence would
be available at the time of trial;
ii. The applicant does not have any criminal antecedents;
iii. The investigation has been over and charge-sheet has been
filed;
iv. As per the prosecution case, the amount of Rs. 1,50,000/-
had been deposited in the applicant's account, which
account was given by the applicant to the absconding
accused Deepu Udai Das for which the applicant had
received commission of Rs. 7,500/-, whereas, the said
absconding accused Deepu Udai Das had further, passed on
the said applicant's account to another absconding accused
namely Saayan Das for which, Rs. 15,000/- towards
commission was paid to co-accused Deepu Udai Das;
v. The co-accused Vikram Shivshankar Vishwanath Mandal has
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R/CR.MA/10137/2026 ORDER DATED: 11/05/2026
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been considered for regular bail by this Court vide order
passed in CRMA No. 284 of 2026 on 18.03.2026.
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 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. 11210062250049 of 2025 registered with Cyber Crime
Police Station, Surat, on executing a bail bond of Rs.25,000/-
(Rupees Twenty Five Thousand only) with one local surety of
the like amount to the satisfaction of the trial Court and subject
to the conditions that he shall;
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R/CR.MA/10137/2026 ORDER DATED: 11/05/2026
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[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 his passport, if any, to the trial court within a
week, and if he does not possess a passport, he shall file an
affidavit to that effect;
[d] not leave the geographical limits of Surat without prior
permission of the Court concerned;
[e] furnish the present address of his residence in Gujarat to
the I.O. and the Court at the time of execution of the bond
along with documentary proof and shall not change his
residence without prior intimation to the I.O. and the court;
[f] mark presence on every Sundar before the concerned
police station, till the trial is over;
[g] not indulge in similar kind of offence hereinafter, for
which, he shall file an affidavit before the concerned court and
the police station.
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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 Court
concerned will be at liberty to take appropriate action in
accordance with law.
10. Bail bond to be executed before the trial 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 competent 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
enlarging the applicant on regular bail.
12. The application is allowed in the aforesaid terms. Rule is
made absolute to the aforesaid extent. Direct service is
permitted.
(UTKARSH THAKORBHAI DESAI, J)
ANIRUDH OJHA
