Charansingh @ Shravan Dhulsingh ... vs State Of Gujarat
2026 Latest Caselaw 3454 Guj

Gujarat High Court

Charansingh @ Shravan Dhulsingh ... vs State Of Gujarat on 12 May, 2026

                                                                                                          NEUTRAL CITATION




                            R/CR.MA/11463/2026                               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. 11463
                                                  of 2026
                      ==========================================================
                            CHARANSINGH @ SHRAVAN DHULSINGH GARASIYA (CHAUHAN)
                                                   Versus
                                          STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      THROUGH JAIL for the Applicant(s) No. 1
                      MS. DHWANI TRIPATHI, ADDITIONAL PUBLIC PROSECUTOR for the
                      Respondent(s) No. 1
                      ==========================================================

                           CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                     Date : 12/05/2026
                                                         ORDER

1. RULE. Learned APP waives service of rule for the respondent-State.

2. The present application has been preferred by the applicant through jail 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 applicant was arrested on 8.5.2024 and has spent 2 years in jail. The jail conduct of the applicant is reported to be good and he is never released on temporary bail. Learned APP has opposed the application on the ground that the applicant is from Rajasthan and there is possibility of his absconding.

4. Taking into consideration the grounds urged in this application, 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. Since the applicant belongs to Rajasthan, he shall furnish his permanent address in Rajasthan, SIM Card, Mobile Number to the jail authority and name of the nearer police station in Rajasthan where the applicant shall mark his presence every alternative days and surrender

NEUTRAL CITATION

R/CR.MA/11463/2026 ORDER DATED: 12/05/2026

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before the concerned jail authority upon completion of temporary bail period. Rule is made absolute accordingly. Direct service is permitted.

(HASMUKH D. SUTHAR,J) SAJ GEORGE