Mohammad Firoz Fazluraheman Shaikh vs State Of Gujarat
2026 Latest Caselaw 3464 Guj

Gujarat High Court

Mohammad Firoz Fazluraheman Shaikh vs State Of Gujarat on 12 May, 2026

                                                                                                             NEUTRAL CITATION




                            R/CR.MA/10692/2026                                  ORDER DATED: 12/05/2026

                                                                                                             undefined




                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 10692
                                                 of 2026
                      ==========================================================
                                        MOHAMMAD FIROZ FAZLURAHEMAN SHAIKH
                                                       Versus
                                             STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MR NADEEM B MANSURI(11332) for the Applicant(s) No. 1
                      MS DHWANI TRIPATHI, APP for the Respondent(s) No. 1
                      ==========================================================
                           CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                            Date : 12/05/2026

                                                                ORDER

1. The present application has been preferred by the applicant to release him on temporary bail for a period of 30 days on the ground of his wife's medical ailment.

2. The applicant is facing trial under the provisions of the NDPS Act. Earlier vide order dated 06.05.2026, the applicant was released on temporary bail for 3 days on the ground of providing financial assistance and had to surrender on 09.05.2026. Thereafter, on 08.05.2026, temporary bail granted to the applicant has been extended till 11.05.2026 on the ground of applicant's wife's operation. However, since the extension was sought for on his wife's operation, learned APP was directed to verify the cause. Pursuant to the same, police has recorded the statement of Dr.Sudhir Maghesiya (MS, Consultant General and Leproscopic Surgeon), wherein he has clearly stated the patient had come to his hospital with stomach pain and he advised for Sonography and upon showing his report, he advised for operation but thereafter, he never visited his hospital. Further, he has stated that he has not issued any certificate. Report submitted by the police is ordered to be taken on record.

                                                                                                            NEUTRAL CITATION




                           R/CR.MA/10692/2026                                ORDER DATED: 12/05/2026

                                                                                                           undefined

3. Considering the aforesaid facts, it appears that the applicant in any how attempted either to extend his temporary bail or to come out from the jail on one pretext or another. However, considering the fact that the applicant is facing serious charges under the NDPS Act and that the quantity of MD drugs seized from him is of commercial quantity, this Court is not inclined to extend the temporary bail. Therefore, learned counsel for the applicant does not press the present application. However, the applicant shall deposit costs of Rs. 5,000/- with the Gujarat High Court Legal Services Authority within one week.

Application stands disposed of as not pressed.

(HASMUKH D. SUTHAR,J)

SUCHIT