Mohammad Jamir Kasambhai Ahemadbhai ... vs State Of Gujarat
2026 Latest Caselaw 3683 Guj

Gujarat High Court

Mohammad Jamir Kasambhai Ahemadbhai ... vs State Of Gujarat on 15 May, 2026

                                                                                                              NEUTRAL CITATION




                             R/CR.MA/11708/2026                                 ORDER DATED: 15/05/2026

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 11708
                                                   of 2026
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                         MOHAMMAD JAMIR KASAMBHAI AHEMADBHAI SHAIKH THRO SHAIKH
                                    MOHAMMAD KASAM AEMADBADSHAH
                                                  Versus
                                         STATE OF GUJARAT & ANR.
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                       Appearance:
                       PARTY IN PERSON(5000) for the Applicant(s) No. 1
                       MR VINAY VISHEN, APP for the Respondent(s) No. 1
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                            CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR
                                             Date : 15/05/2026
                                                 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 attending funeral ceremony of his uncle.

3. Learned APP draws attention of this Court to the jail report to indicate that the jail conduct of the applicant is reported not to be good and he never released on temporary bail and he is in jail since 14.04.2025.

4. Taking into consideration the grounds urged in this application, the applicant is ordered to be released on temporary bail for a period of 7 (seven) 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 alternate day and surrender before the concerned jail authority upon completion of temporary bail period. Rule is made absolute accordingly.

Direct service is permitted.

Sd/-

(HASMUKH D. SUTHAR,J) ABHISHEK/23