Mohammad Ibrash @Faiyu Sukri @Guddu ... vs State Of Gujarat
2026 Latest Caselaw 3660 Guj

Gujarat High Court

Mohammad Ibrash @Faiyu Sukri @Guddu ... vs State Of Gujarat on 14 May, 2026

                                                                                                            NEUTRAL CITATION




                           R/CR.MA/11621/2026                                  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. 11621
                                                  of 2026

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                       MOHAMMAD IBRASH @FAIYU SUKRI @GUDDU MOHAMMAD AMINBHAI
                              BARAFVALA THRO BARAFVALA ZAHEDA IBRASH
                                                Versus
                                       STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      PARTY IN PERSON(5000) for the Applicant(s) No. 1
                      MS VRUNDA SHAH, APP for the Respondent(s) No. 1
                      ==========================================================

                        CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI
                              DESAI

                                                           Date : 14/05/2026

                                                            ORAL ORDER

1. This application is preferred by the Applicant - party in person for temporary bail for a period of 30 days on the ground of his daughter's medical treatment as well as arrangement of school fees.

2. Heard learned APP Ms. Vrunda Shah 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

NEUTRAL CITATION

R/CR.MA/11621/2026 ORDER DATED: 14/05/2026

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of, 5 Days (excluding the traveling time) with Police escort (Japta) at government cost, from the date of actual release. The escort shall be in civil clothes.

5. The Applicant shall be surrendered before the concerned jail authority on expiry of the said temporary bail period.

6. Rule is made absolute accordingly. Direct service permitted.

(UTKARSH THAKORBHAI DESAI, J) KAJAL