Prakashbhai Ramanbhai Patel vs State Of Gujarat
2026 Latest Caselaw 3471 Guj

Gujarat High Court

Prakashbhai Ramanbhai Patel vs State Of Gujarat on 12 May, 2026

                                                                                                         NEUTRAL CITATION




                           R/CR.MA/9881/2026                                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.
                                           9881 of 2026
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                                  PRAKASHBHAI RAMANBHAI PATEL
                                               Versus
                                     STATE OF GUJARAT & ORS.
                      ==================================================
                      Appearance:
                      MS. AARTI G. PHANFAT(20137) for the Applicant(s) No. 1
                      MR SHUSHIL R SHUKLA(5603) for the Respondent(s) No. 2
                      MS. JIRGA JHAVERI, APP for the Respondent(s) No. 1
                      ==================================================
                       CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI
                              DESAI

                                                        Date : 12/05/2026
                                                          ORAL ORDER

1. The present application is filed by the Applicant for enlarging him on Temporary Bail for a period of 30 days on the ground of providing medical assistance and financial assistance to his family.

2. Heard learned Advocate Mr. Aarti G. Phanfat for the Applicant and learned APP Ms. Jirga Jhaveri appearing on behalf of the Respondent - State.

3. Rule returnable forthwith. Learned APP waives service of Rule on behalf of the Respondent State.

NEUTRAL CITATION

R/CR.MA/9881/2026 ORDER DATED: 12/05/2026

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4. Having heard the arguments advanced by the learned Advocate for the Applicant and the ground mentioned in the Application, this court is inclined to exercise discretion in favour of the applicant.

5. The application is partly allowed. The Applicant is ordered to be released on Temporary Bail for ONE day i.e. on 14.05.2026 from 9:00 a.m. to 6:00 p.m. excluding the travel time with police custody and the police personnel shall accompany the applicant in civil clothes. The expenditure of this exercise shall be borne by the Government. Upon completion of the said time limit as mentioned hereinabove, the custody of the applicant shall be remitted to the jail authorities.

6. The application is allowed in the aforesaid terms. It is hereby clarified that no further extension shall be granted. Rule is made absolute.

(UTKARSH THAKORBHAI DESAI, J) PARMAR CHIRAG