Mohamad Sohel @ Sonu Mohamad Salim Shekh vs State Of Gujarat
2026 Latest Caselaw 3456 Guj

Gujarat High Court

Mohamad Sohel @ Sonu Mohamad Salim Shekh vs State Of Gujarat on 12 May, 2026

                                                                                                             NEUTRAL CITATION




                           R/CR.MA/11467/2026                                   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. 11467
                                                  of 2026
                      ==========================================================
                                   MOHAMAD SOHEL @ SONU MOHAMAD SALIM SHEKH
                                                     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 is preferred by the petitioner seeking temporary bail. The petitioner is in jail since September, 2024.

3. The present application is preferred by the petitioner for providing financial assistance to this family. The petitioner is facing serious charge under Section 103, 189(2), 191(1), 191(3) of BNS and is having past antecedents. The trial is also in progress. No case is made out.

4. Considering the reason stated in the application as well as the jail remarks, this Court is not inclined to grant temporary bail. Hence, the present application stands dismissed. Rule is discharged.

(HASMUKH D. SUTHAR,J) SAJ GEORGE