Irfan Alias Takalo Alias Chamdo Imtiyaz ... vs The State Of Gujarat
2026 Latest Caselaw 3506 Guj

Gujarat High Court

Irfan Alias Takalo Alias Chamdo Imtiyaz ... vs The State Of Gujarat on 13 May, 2026

                                                                                                               NEUTRAL CITATION




                            R/CR.A/1156/2026                                     ORDER DATED: 13/05/2026

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CRIMINAL APPEAL (TEMPORARY BAIL) NO. 1156 of 2026

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                        IRFAN ALIAS TAKALO ALIAS CHAMDO IMTIYAZ HUSSAIN SHAIKH
                                                    Versus
                                        THE STATE OF GUJARAT & ORS.
                      ============================================
                      Appearance:
                      THROUGH JAIL for the Appellant(s) No. 1
                      MS DHWANI R. TRIPATHI, APP for the Opponent(s)/Respondent(s) No.
                      1
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                        CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                       Date : 13/05/2026

                                                                   ORDER

1) RULE. Learned APP waives service of rule for the respondent-

State.

2) The present application has been preferred by the applicant to release him on temporary bail on the ground of providing financial assistance 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 and he is never released on temporary bail.

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 conditions. The

NEUTRAL CITATION

R/CR.A/1156/2026 ORDER DATED: 13/05/2026

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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. Rule is made absolute accordingly. Direct service is permitted.

(HASMUKH D. SUTHAR,J) ANKIT JANSARI