Ajaykumar Ashokkumar Rajput vs The State Of Gujart
2026 Latest Caselaw 3529 Guj

Citation : 2026 Latest Caselaw 3529 Guj
Judgement Date : 13 May, 2026

[Cites 8, Cited by 0]

Gujarat High Court

Ajaykumar Ashokkumar Rajput vs The State Of Gujart on 13 May, 2026

                                                                                                            NEUTRAL CITATION




                            R/CR.MA/11564/2026                                 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. 11564
                                                  of 2026
                       ================================================================
                                                 AJAYKUMAR ASHOKKUMAR RAJPUT
                                                             Versus
                                                   THE STATE OF GUJART & ORS.
                       ================================================================
                       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

The present application is filed through jail seeking temporary bail on the ground of providing financial assistance to his family.

Perusing the record, it appears that the present applicant-accused is facing serious charge under Sections 109(1), 115(2), 65(2), 64(2)(i) of the Bhartiya Nyaya Sanhita Act, 2023 and under Sections 3(b)(c), 4, 5(i)(n)

(r) and 6 of the Protection of Children from Sexual Offences Act, 2012. The learned Sessions Judge has also observed that possibility of tempering with the evidence and severity of offence. No case is made out to release the present applicant-accused on bail. Hence, the present application is rejected.

Sd/-

(HASMUKH D. SUTHAR,J) ABHISHEK/25