Rakesh Jivan Lalji Mina vs State Of Gujarat
2026 Latest Caselaw 3525 Guj

Gujarat High Court

Rakesh Jivan Lalji Mina vs State Of Gujarat on 13 May, 2026

                                                                                                                   NEUTRAL CITATION




                           R/CR.MA/10716/2026                                       ORDER DATED: 13/05/2026

                                                                                                                   undefined




                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 10716
                                                  of 2026

                      ==========================================================
                                                   RAKESH JIVAN LALJI MINA
                                                            Versus
                                                   STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      MS GAYATRIBA B JADEJA(5152) for the Applicant(s) No. 1
                      MS VRUNDA SHAH, APP for the Respondent(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI
                               DESAI

                                                          Date : 13/05/2026

                                                           ORAL ORDER

1. This application is preferred by the Applicant for

temporary bail for a period of 30 days on the ground of

providing financial assistance to his family.

2. Heard learned Advocate for the Applicant and

learned APP for the Respondent - State.

3. RULE. Learned APP waives service of notice of

Rule on behalf of the respondent-State.

4. Considering the ground mentioned in the Application

and as the applicant's jail conduct appears to be good

and previously he has never been released on bail, this

NEUTRAL CITATION

R/CR.MA/10716/2026 ORDER DATED: 13/05/2026

undefined

Court is of the opinion that the present application

requires consideration and the same is therefore partly

allowed. The Applicant is ordered to be released on

temporary bail for a period of 14 Days from the date of

actual release on the Applicant's furnishing a personal

bond of Rs.25000/- with a surety of the like amount to

the satisfaction of the concerned authority, on usual

terms and conditions which shall be decided by the Jail

Authority. The applicant shall mark his presence on

every alternate days before the concerned police station.

The Applicant shall surrender before the concerned jail

authority on expiry of the temporary bail period.

5. This Court shall not entertain application for

reduction of amount of personal bond and surety.

6. The application is allowed in the aforesaid terms. It

is hereby clarified that no further extension shall be

granted. Rule is made absolute accordingly. Direct service

is permitted.

(UTKARSH THAKORBHAI DESAI, J) MAYA