Niteshbhai Ajitbhai Chauhan vs State Of Gujarat
2026 Latest Caselaw 3451 Guj

Gujarat High Court

Niteshbhai Ajitbhai Chauhan vs State Of Gujarat on 12 May, 2026

                                                                                                                         NEUTRAL CITATION




                           R/CR.MA/11449/2026                                              ORDER DATED: 12/05/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 11449
                                                  of 2026

                      ==========================================================
                                                 NITESHBHAI AJITBHAI CHAUHAN
                                                            Versus
                                                   STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MR ABHIROY R. TRIVEDI for MR AMIT N CHAUDHARY(5599) for the
                      Applicant(s) No. 1
                      MS JIRGA JHAVERI, APP for the Respondent(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI
                               DESAI

                                                            Date : 12/05/2026

                                                                ORAL ORDER

1. This application is preferred by the Applicant for

temporary bail for a period of 60 days on the ground of

his own treatment of kidney ailment.

2. Heard learned Advocate for the Applicant and

learned APP for the Respondent - State.

3. RULE. Learned APP waives service of notice of

Rule on behalf of the respondent-State.

4. Considering the ground mentioned in the

Application, this Court is of the opinion that the present

application requires consideration and the same is

NEUTRAL CITATION

R/CR.MA/11449/2026 ORDER DATED: 12/05/2026

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therefore partly allowed. The Applicant is ordered to be

released on temporary bail for a period of 21 Days from

the date of actual release on the Applicant's furnishing a

personal bond of Rs.25000/- with a surety of the like

amount to the satisfaction of the concerned authority, on

usual terms and conditions which shall be decided by the

Jail Authority. The applicant shall submit the medical

case papers of his treatment which he needs to undergo

during the period of his temporary bail. He shall mark

his presence once every four days before the concerned

police station during the period of temporary bail. The

Applicant shall surrender before the concerned jail

authority on expiry of the temporary bail period.

5. This Court shall not entertain application for

reduction of amount of personal bond and surety.

6. The application is allowed in the aforesaid terms. It

is hereby clarified that no further extension shall be

granted. Rule is made absolute accordingly. Direct service

is permitted.

(UTKARSH THAKORBHAI DESAI, J) MAYA