Amavas @Sunil Ramparvesh Mahanto vs State Of Gujarat
2026 Latest Caselaw 3417 Guj

Gujarat High Court

Amavas @Sunil Ramparvesh Mahanto vs State Of Gujarat on 11 May, 2026

                                                                                                          NEUTRAL CITATION




                            R/CR.MA/11414/2026                               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. 11414 of
                                                   2026

                      ==========================================================
                                          AMAVAS @SUNIL RAMPARVESH MAHANTO
                                                         Versus
                                               STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MR GAURAV S THUMMAR(13022) 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. Rule. Learned Additional Public Prosecutor waives service

of rule on behalf of respondent - State.

2. By way of the present application, the applicant has prayed

to release him on temporary bail on the ground of

providing financial assistance to his family and, hence, the

presence of the applicant is required. In support of it,

necessary documents are produced on record.

3. I have gone through the Jail record of the under-trial

NEUTRAL CITATION

R/CR.MA/11414/2026 ORDER DATED: 11/05/2026

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prisoner and perused the documents produced along with

the application as well as considered the averments made

in this application. I have also considered the fact that in

past, he has not been released from jail and also his jail

conduct is found to be good. Therefore, the present

application deserves to be allowed.

4. Therefore, the present application stands allowed partly.

The under-trial prisoner is ordered to be released on

temporary bail for a period of 14 days from the date of his

actual release, on executing personal bond of Rs. 25,000/-

(Rupees Twenty Five Thousand) before the Jail authority

and on usual terms and conditions as may be imposed by

the Jail Authority.

5. The under trial prisoner to mark his presence before the

concerned Police Station on every alternate days during his

temporary release period. The under-trial prisoner shall

surrender before Jail Authority on completion of temporary

NEUTRAL CITATION

R/CR.MA/11414/2026 ORDER DATED: 11/05/2026

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bail, without fail.

6. Rule is made absolute to the aforesaid extent. Direct service

is permitted today.

7. Registry to communicate this order to the concerned jail

authority forthwith.

(UTKARSH THAKORBHAI DESAI, J) PD