Mohammad Salim @ Dancer Jafarbhai ... vs State Of Gujarat
2026 Latest Caselaw 3468 Guj

Gujarat High Court

Mohammad Salim @ Dancer Jafarbhai ... vs State Of Gujarat on 12 May, 2026

                                                                                                        NEUTRAL CITATION




                           R/CR.MA/11472/2026                              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.
                                              11472 of 2026

                     ==================================================
                                   MOHAMMAD SALIM @ DANCER JAFARBHAI ANSARI
                                                    Versus
                                          STATE OF GUJARAT & ANR.
                     ==================================================
                     Appearance:
                     THROUGH JAIL 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. 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 for providing financial aid to his family.

3. Heard learned APP for the respondet-State.

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

NEUTRAL CITATION

R/CR.MA/11472/2026 ORDER DATED: 12/05/2026

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conditions. The applicant 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