Nagjibhai Lasabhai Rabari vs State Of Gujarat
2026 Latest Caselaw 3418 Guj

Gujarat High Court

Nagjibhai Lasabhai Rabari vs State Of Gujarat on 11 May, 2026

                                                                                                          NEUTRAL CITATION




                            R/CR.MA/11416/2026                               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. 11416 of
                                                   2026

                      ==========================================================
                                                  NAGJIBHAI LASABHAI RABARI
                                                             Versus
                                                   STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MR POPATJI H SOLANKI(5213) 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 medical

treatment of his daughter 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

prisoner and perused the documents produced along with

NEUTRAL CITATION

R/CR.MA/11416/2026 ORDER DATED: 11/05/2026

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the application as well as considered the averments made

in this application. 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 one day from morning 9:00 am to 6:00

pm (excluding travel time) with police custody at

government cost. The police personnel shall be in civil

clothes. The police personnel shall take the applicant to his

residence, which is mentioned in the memo of application.

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

is permitted.

6. Registry to communicate this order to the concerned jail

authority forthwith.

(UTKARSH THAKORBHAI DESAI, J) PD