Mahendra S/O Ashokbhai Dantani vs State Of Gujarat
2026 Latest Caselaw 3400 Guj

Gujarat High Court

Mahendra S/O Ashokbhai Dantani vs State Of Gujarat on 11 May, 2026

                                                                                                          NEUTRAL CITATION




                             R/CR.MA/11366/2026                              ORDER DATED: 11/05/2026

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                               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                        R/CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 11366
                                                  of 2026
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                                              MAHENDRA S/O ASHOKBHAI DANTANI
                                                          Versus
                                                 STATE OF GUJARAT & ANR.
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                       Appearance:
                       MR P J YAGNIK(1004) 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. RULE. Learned APP waives service of rule for the respondent- State.

2. The present application has been preferred by the applicant to release him on temporary bail on the ground of providing financial assistance to his family.

3. Learned APP draws attention of this Court to the jail report to indicate that the jail conduct of the applicant is reported to be good.

4. Taking into consideration the grounds urged in this application and the jail remarks shows that conduct of the applicant is good and earlier he was never released, the applicant is ordered to be released on temporary bail for a period of 7 (seven) days from the date of his actual release on furnishing personal bond of Rs.5,000/- to the satisfaction of the concerned authority, on usual terms and conditions. The applicant shall mark his presence at nearer police station twice in a week and surrender before the concerned jail authority upon completion of temporary bail period. Rule is made absolute accordingly. Direct service is permitted.

Sd/-

(HASMUKH D. SUTHAR,J) ABHISHEK/24