Lamba Trinath Gauda vs The State Of Gujarat
2026 Latest Caselaw 3517 Guj

Gujarat High Court

Lamba Trinath Gauda vs The State Of Gujarat on 13 May, 2026

                                                                                                          NEUTRAL CITATION




                           R/CR.MA/11574/2026                                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. 11574
                                                 of 2026
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                                                   LAMBA TRINATH GAUDA
                                                           Versus
                                                THE STATE OF GUJARAT & ANR.
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                      Appearance:
                      THROUGH JAIL for the Applicant(s) No. 1
                      MS DHWANI TRIPATHI, APP for the 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 applicant has been arrested on 06.02.2025 and due to misplace of some papers, jail conduct of the applicant is adverse. Further, he is never released from jail.

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 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. Copy of this order be sent to the concerned jail authority through fax forthwith.

(HASMUKH D. SUTHAR,J) SUCHIT