Vinay Alias Babalu Ramesharan ... vs The State Of Gujarat
2026 Latest Caselaw 3455 Guj

Gujarat High Court

Vinay Alias Babalu Ramesharan ... vs The State Of Gujarat on 12 May, 2026

                                                                                                      NEUTRAL CITATION




                           R/CR.MA/11464/2026                            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. 11464
                                                  of 2026
                      ==========================================================
                               VINAY ALIAS BABALU RAMESHARAN ADAVIRSINGH YADAV
                                                      Versus
                                           THE 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 is preferred by the petitioner through Jail.

3. The petitioner is in Jail since September, 2025. The applicant is facing serious charge under Section 103(1), 109(1), 115(2), 118(1), 296(B), 54 of BNS and Section 135(1) of G.P. Act and the trial is still in progress.

4. The present application is preferred by the petitioner for treatment of his father who is suffering from multiple diseases. The applicant is hailing from Uttar Pradesh and if he is granted bail, possibility cannot be ruled out about his jumping the bail. The grounds are not extra-ordinary and does not indicate any extra-ordinary circumstances to exercise discretion. No case is made out.

NEUTRAL CITATION

R/CR.MA/11464/2026 ORDER DATED: 12/05/2026

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5. Considering the grounds stated in the application as well as the jail remarks, no case is made out to grant temporary bail. Hence, the present application stands dismissed. Rule is discharged.

(HASMUKH D. SUTHAR,J) SAJ GEORGE