Sanjay @ Mango Amraji Thakor Thro Thakor ... vs State Of Gujarat
2026 Latest Caselaw 3532 Guj

Gujarat High Court

Sanjay @ Mango Amraji Thakor Thro Thakor ... vs State Of Gujarat on 13 May, 2026

                                                                                                            NEUTRAL CITATION




                           R/CR.MA/9578/2026                                   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.
                                               9578 of 2026

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                       SANJAY @ MANGO AMRAJI THAKOR THRO THAKOR AMRAJI DHULAJI
                                                Versus
                                       STATE OF GUJARAT & ANR.
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                     Appearance:
                     PARTY IN PERSON(5000) 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 jail conduct of the applicant is reported to be good.

4. Taking into consideration the grounds urged in this application, jail conduct of the applicant is reported to be good and he is in jail since 27.01.2025, the applicant is ordered to be

NEUTRAL CITATION

R/CR.MA/9578/2026 ORDER DATED: 13/05/2026

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released on temporary bail for a period of 10 (Ten) 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 during his release period and surrender before the concerned jail authority upon completion of temporary bail period. Rule is made absolute accordingly. Direct service is permitted. Direct service is permitted. Registry is directed to communicate this order by Fax to the concerned Jail Authority.

(HASMUKH D. SUTHAR, J.) DHARMENDRA KUMAR