Padesa Dilipbhai Hamirbhai Thro Gogra ... vs State Of Gujarat
2026 Latest Caselaw 3401 Guj

Gujarat High Court

Padesa Dilipbhai Hamirbhai Thro Gogra ... vs State Of Gujarat on 11 May, 2026

                                                                                                              NEUTRAL CITATION




                             R/CR.MA/11458/2026                                 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. 11458 of 2026
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                           PADESA DILIPBHAI HAMIRBHAI THRO GOGRA UDAYBHAI BHAGVANBHAI
                                                            Versus
                                                STATE OF GUJARAT & ANR.
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                       Appearance:
                       PARTY IN PERSON(5000) 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 party-in- person, who is the uncle (Mama) of the applicant, seeking temporary bail for the applicant on the ground of attending the posthumous rituals of his grandfather, which are scheduled to be held on 18th May, 2026, as his grandfather passed away on 07.05.2026.

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 the present application, is partly allowed, the applicant is ordered to be released on temporary bail from 18.05.2026 to 20.05.2026 on furnishing a personal bond of Rs.5,000/- to the satisfaction of the concerned authority, on usual terms and conditions. The applicant shall surrender before the concerned jail authority on 20.05.2026 at 11:00 A.M. without fail. Rule is made absolute accordingly. Direct service is permitted.

(HASMUKH D. SUTHAR,J) ALI