Bhailalbhai Motibhai Gohil vs The State Of Gujarat
2026 Latest Caselaw 3465 Guj

Gujarat High Court

Bhailalbhai Motibhai Gohil vs The State Of Gujarat on 12 May, 2026

                                                                                                        NEUTRAL CITATION




                           R/CR.MA/11469/2026                              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.
                                              11469 of 2026

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                                                BHAILALBHAI MOTIBHAI GOHIL
                                                          Versus
                                                   THE STATE OF GUJARAT
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                     Appearance:
                     THROUGH JAIL for the Applicant(s) No. 1
                     MS. DHWANI TRIPATHI, APP for the Respondent(s) No. 1
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                        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 immersion of the bones/ashes of his deceased son as well as for providing financial aid to his family.

3. Learned APP draws attention of this Court to the jail report to indicate that the jail conduct of the applicant is reported to be good.

4. Taking into consideration the grounds urged in this application and also the applicant is a 72 year-old and there is

NEUTRAL CITATION

R/CR.MA/11469/2026 ORDER DATED: 12/05/2026

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no other member who can manage the financial stability of the family, as well as applicant's jail conduct is reported to be good and also he is arrested on 21.10.2025, 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. The applicant shall mark his presence at nearer police station twice in a week and surrender before the concerned jail authority upon completion of temporary bail period. Application is partly allowed. Rule is made absolute to the aforesaid extent. Registry is directed to communicate this order by Fax to the concerned Jail Authority.

(HASMUKH D. SUTHAR, J.)

DHARMENDRA KUMAR