Kapil Laljibhai Koladiya vs State Of Gujarat
2026 Latest Caselaw 3658 Guj

Gujarat High Court

Kapil Laljibhai Koladiya vs State Of Gujarat on 14 May, 2026

                                                                                                             NEUTRAL CITATION




                            R/CR.MA/10329/2026                                  ORDER DATED: 14/05/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 10329
                                                   of 2026

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                                                     KAPIL LALJIBHAI KOLADIYA
                                                               Versus
                                                     STATE OF GUJARAT & ANR.
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                       Appearance:
                       MS.MANJULA R CHAUHAN(6871) for the Applicant(s) No. 1
                       MS.VRUNDA SHAH, APP for the Respondent(s) No. 1
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                         CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI
                               DESAI

                                                         Date : 14/05/2026

                                                             ORAL ORDER

1. This application is preferred by the Applicant for temporary bail for a period of 30 days on the ground to provide 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 Rule on behalf of the respondent-State.

4. Considering the ground mentioned in the Application, this 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

NEUTRAL CITATION

R/CR.MA/10329/2026 ORDER DATED: 14/05/2026

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personal bond of Rs.25000/- with a surety of the like amount to the satisfaction of the concerned authority, on usual terms and condition 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) ANKIT SHAH