Samsuddin Husenmiya Saiyad vs State Of Gujarat
2026 Latest Caselaw 3526 Guj

Gujarat High Court

Samsuddin Husenmiya Saiyad vs State Of Gujarat on 13 May, 2026

                                                                                                          NEUTRAL CITATION




                            R/CR.MA/11465/2026                               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. 11465 of
                                                   2026

                      ==========================================================
                                                 SAMSUDDIN HUSENMIYA SAIYAD
                                                             Versus
                                                   STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      THROUGH JAIL for the Applicant(s) No. 1
                      MS JYOTI BHATT, APP for the Respondent(s) No. 1
                      ==========================================================

                           CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI DESAI

                                                         Date : 13/05/2026

                                                           ORAL ORDER

1. Rule. Learned Additional Public Prosecutor waives service

of rule on behalf of respondent - State.

2. By way of the present application, the applicant has prayed

to release him on temporary bail on the ground of

providing financial assistance to the family, hence, the

presence of the applicant is required. In support of it,

necessary documents are produced on record.

3. I have gone through the Jail record of the under-trial

NEUTRAL CITATION

R/CR.MA/11465/2026 ORDER DATED: 13/05/2026

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prisoner and perused the documents produced along with

the application as well as considered the averments made

in this application. On perusing the jail report, it appears

that the applicant was previously released on temporary

bail from 01.05.2023 to 12.05.2023, and he had

surrendered within time. The jail report also mentions that

the conduct of the applicant within the jail premises is

good. Therefore, the present application deserves

consideration.

4. Therefore, the present application stands allowed partly.

The under-trial prisoner is ordered to be released on

temporary bail for a period of 14 days from the date of his

actual release, on executing personal bond of Rs. 15,000/-

(Rupees Fifteen Thousand) before the Jail authority and on

usual terms and conditions as may be imposed by the Jail

Authority.

5. The under trial prisoner to mark his presence before the

NEUTRAL CITATION

R/CR.MA/11465/2026 ORDER DATED: 13/05/2026

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concerned Police Station on alternate days during his

temporary release period. The under-trial prisoner shall

surrender before Jail Authority on completion of temporary

bail, without fail.

6. Rule is made absolute to the aforesaid extent. Direct service

is permitted.

7. Registry to communicate this order to the concerned jail

authority forthwith.

(UTKARSH THAKORBHAI DESAI, J) PD