Rajeshbhai @ Pintu Rameshbhai ... vs State Of Gujarat
2026 Latest Caselaw 3512 Guj

Citation : 2026 Latest Caselaw 3512 Guj
Judgement Date : 13 May, 2026

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Gujarat High Court

Rajeshbhai @ Pintu Rameshbhai ... vs State Of Gujarat on 13 May, 2026

                                                                                                                NEUTRAL CITATION




                            R/CR.MA/11565/2026                                     ORDER DATED: 13/05/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 11565
                                                 of 2026
                      ==========================================================
                                RAJESHBHAI @ PINTU RAMESHBHAI MANGALBHAI RAVAL
                                                     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 : 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 through jail 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 whenever he was released from jail, he has surrendered in time.

4. Taking into consideration the grounds urged in this application, application is partly allowed. 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 surrender before the concerned jail authority upon completion of temporary bail period. Rule is made absolute accordingly. Copy of this order be sent to the concerned jail through fax forthwith.

(HASMUKH D. SUTHAR,J) SUCHIT