Dilipbhai @Dayo S/O Bhagwanbhai Dulera ... vs State Of Gujarat
2026 Latest Caselaw 3693 Guj

Gujarat High Court

Dilipbhai @Dayo S/O Bhagwanbhai Dulera ... vs State Of Gujarat on 15 May, 2026

                                                                                                           NEUTRAL CITATION




                             R/CR.MA/11712/2026                              ORDER DATED: 15/05/2026

                                                                                                           undefined




                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 11712 of
                                                    2026

                       ==========================================================
                             DILIPBHAI @DAYO S/O BHAGWANBHAI DULERA THRO DULERA
                                               VIMLABEN DILIPBHAI
                                                      Versus
                                            STATE OF GUJARAT & ORS.
                       ==========================================================
                       Appearance:
                       PARTY IN PERSON(5000) for the Applicant(s) No. 1
                       MR VINAY VISHEN, APP for the Respondent(s) No. 1
                       ==========================================================

                            CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI DESAI

                                                         Date : 15/05/2026

                                                           ORAL ORDER

1. Rule. Learned Additional Public Prosecutor waives service

of rule on behalf of respondent - State.

2. The wife of the applicant, who is Party-in-Person is present

before this Court, she has urged that the younger son

requires surgery of his nose, whereas the elder son has to

take admission in college, therefore, the presence of the

applicant is required for providing financial assistance as

well as to look after the medical needs of their son.

NEUTRAL CITATION

R/CR.MA/11712/2026 ORDER DATED: 15/05/2026

undefined

3. In view of the facts and the submissions made, this

application is partly allowed.

4. Therefore, the present application stands allowed partly.

The under-trial prisoner is ordered to be released on

temporary bail for a period of 21 days from the date of his

actual release, on executing personal bond of Rs. 25,000/-

(Rupees Twenty Five Thousand) before the Jail authority

and on usual terms and conditions as may be imposed by

the Jail Authority.

5. The under trial prisoner to mark his presence before the

concerned Police Station every alternate day during his

temporary release period. The under-trial prisoner shall

surrender before Jail Authority on completion of temporary

bail, without fail.

6. The applicant while surrendering before the jail authorities,

upon completion of his temporary bail period, shall submit

NEUTRAL CITATION

R/CR.MA/11712/2026 ORDER DATED: 15/05/2026

undefined

his son's medical case papers of treatment, which his son

intends to undergo during the period of the applicant's

release.

7. Rule is made absolute to the aforesaid extent. Direct service

is permitted today.

8. Registry to communicate this order to the concerned jail

authority forthwith.

(UTKARSH THAKORBHAI DESAI, J) PD