[Cites 1, Cited by 0]
Gujarat High Court
Vipul @Punjo Rambhai @Sarmanbhai ... vs State Of Gujarat on 11 May, 2026
NEUTRAL CITATION
R/CR.MA/11266/2026 ORDER DATED: 11/05/2026
undefined
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - AFTER
CHARGESHEET) NO. 11266 of 2026
==========================================================
VIPUL @PUNJO RAMBHAI @SARMANBHAI KAMABHAI KAMBHLA
Versus
STATE OF GUJARAT
==========================================================
Appearance:
MS SHIVANGI D MADHAD(13116) for the Applicant(s) No. 1
MS JIRGA JHAVERI, APP for the Respondent(s) No. 1
==========================================================
CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI DESAI
Date : 11/05/2026
ORAL ORDER
1. Learned APP has tendered a report, and the same is
ordered to be taken on record.
2. Heard learned advocate appearing on behalf of the
applicant and learned Additional Public Prosecutor appearing
on behalf of the respondent-State.
3. Rule. Learned APP waives service of rule on behalf of the
respondent-State.
NEUTRAL CITATION
R/CR.MA/11266/2026 ORDER DATED: 11/05/2026
undefined
4. 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. 11203055250401 of 2025 registered with Shil Police
Station, Junagadh for the offence punishable under Sections
3(1)(ii), 3(2) and 3(4) of the Gujarat Control of Terrorism and
Organized Crime Act, 2015.
5. 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.
6. As against the same, learned Additional Public Prosecutor
NEUTRAL CITATION
R/CR.MA/11266/2026 ORDER DATED: 11/05/2026
undefined
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.
7. 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 committed
offence under the Gujctoc Act. Considering the FIR and the
charge-sheet filed by the Investigating Officer, it would
appear that the present applicant has been implicated in the
present FIR on basis of four previous antecedents, which
have been allegedly committed after the promulgation of the
enactment.
ii. The role of the applicant is akin to that of the co-
NEUTRAL CITATION
R/CR.MA/11266/2026 ORDER DATED: 11/05/2026
undefined
accused, Mana Kanabhai Katara, who has been granted
regular bail by the co-ordinate bench, vide order passed in
Criminal Misc. Application No. 8659 of 2026 on 28.04.2026.
iii. It would appear that, while the gang is attributed with
commission of 45 offences, and whereas, this Court has
considered fact that, of the five offences which present
applicant is alleged to have committed, in two of those, the
applicant has been acquitted, whereas in one case, the
Coordinate Bench of this Court vide an order dated
21.04.2026, had quashed the FIR on merits, and whereas as
of now, only two offences are pending against the present
applicant.
iv. This Court has also considered the fact that the applicant
is in custody since 11.12.2025 and the charge-sheet having
been filed.
8. This Court has taken into consideration the law laid
down by the Hon'ble Apex Court in the case of Sanjay
NEUTRAL CITATION
R/CR.MA/11266/2026 ORDER DATED: 11/05/2026
undefined
Chandra v. Central Bureau of Investigation reported in [2012] 1
SCC 40.
9. 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.
10. 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. 11203055250401 of 2025 registered with
Shil Police Station, Junagadh, on executing a bail bond of
Rs..1,00,000/- (Rupees One Lakh 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;
NEUTRAL CITATION
R/CR.MA/11266/2026 ORDER DATED: 11/05/2026
undefined
[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] furnish the present address of his residence to the I.O.
and to the Court at the time of execution of the bond and
shall not change his residence without prior intimation to
the I.O. and the court;
[e] mark his presence on every alternate day for a period of
one month, and thereafter, mark his presence on every
Monday before the concerned police station, till the trial is
over;
[f] not indulge in similar kind of offence hereinafter, for
which, he shall file an affidavit before the concerned court
and the police station.
[g] not enter Gir Somnath district for a period of one year.
NEUTRAL CITATION
R/CR.MA/11266/2026 ORDER DATED: 11/05/2026
undefined
11. 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 at liberty to take
appropriate action in accordance with law.
12. 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.
13. 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. The application is
allowed in the aforesaid terms. Rule is made absolute to the
aforesaid extent. Direct service is permitted.
(UTKARSH THAKORBHAI DESAI, J)
PD
