Chirag Jayeshkumar Bhavsar vs The State Of Gujarat
2026 Latest Caselaw 3469 Guj

Gujarat High Court

Chirag Jayeshkumar Bhavsar vs The State Of Gujarat on 12 May, 2026

                                                                                                        NEUTRAL CITATION




                           R/CR.MA/11474/2026                              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.
                                            11474 of 2026

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                                                CHIRAG JAYESHKUMAR BHAVSAR
                                                            Versus
                                                 THE 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 Additional Public Prosecutor waives service of notice of rule on behalf of the respondent - State.

[2] The present application has been preferred by the applicant through jail seeking temporary bail on the ground of financial assistance to the family.

[3] Heard learned A.P.P. for the respondent - State.

[4] Having read the application and perused the documents on record, it appears that jail conduct is not reported to be good, applicant is facing serious charges and the trial is in progress and also the reason assigned by the learned Session Judge stated that the grounds urged for granting temporary bail

NEUTRAL CITATION

R/CR.MA/11474/2026 ORDER DATED: 12/05/2026

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are not found to be genuine as well as the applicant was arrested in month of October 2025. Considering the aforesaid aspects, no case is made out to release the applicant on temporary bail.

[4] In view of the aforesaid facts and circumstances of the case, I am not inclined to use judicial discretion in favour of the applicant to release him on temporary bail. The application is rejected. Rule is discharged. Registry is directed to communicate this order by Fax to the concerned Jail Authority.

(HASMUKH D. SUTHAR, J.) DHARMENDRA KUMAR