Sohel Aiyub Bhaijamal @ Devo (Sohel ... vs State Of Gujarat
2026 Latest Caselaw 3695 Guj

Gujarat High Court

Sohel Aiyub Bhaijamal @ Devo (Sohel ... vs State Of Gujarat on 15 May, 2026

                                                                                                         NEUTRAL CITATION




                             R/CR.MA/9555/2026                             ORDER DATED: 15/05/2026

                                                                                                         undefined




                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 9555 of
                                                    2026
                       ==========================================================
                             SOHEL AIYUB BHAIJAMAL @ DEVO (SOHEL AIYUB BHAIJAMAL)
                                                    Versus
                                           STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       MR MAKBUL I MANSURI(2694) for the Applicant(s) No. 1
                       MR. SOAHAM JOSHI, APP for the Respondent(s) No. 1
                       ==========================================================

                          CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI
                                DESAI

                                                       Date : 15/05/2026
                                                        ORAL ORDER

1. This application is preferred by the applicant for temporary

bail for a period of 30 days on the ground of providing financial

assistance to his family and to remain present for surgery of his

wife Afsa Shohel Bhaijamal at GMERS Medical College and

Hospital, Godhra District Panchmahals.

2. Heard learned advocate for the applicant and learned APP

for the Respondent - State. Learned APP Mr. Soaham Joshi has

placed on record the report submitted by the I.O.

3. RULE. Learned APP waives service of notice Rule on behalf

of the respondent-State.

4. Considering the ground as mentioned in the application by

the applicant, and the report submitted by the I.O. and medical

NEUTRAL CITATION

R/CR.MA/9555/2026 ORDER DATED: 15/05/2026

undefined

case paper produced on record, 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 07 days from the date of actual

release on the applicant furnishing a personal bond of

Rs.25,000/- (Rupees Twenty Five Thousand) with one surety of

the like amount to the satisfaction of the jail authority and on

usual terms and conditions, as may be imposed by the jail

authority, and on a condition that the Applicant shall mark his

presence daily before the concerned police station.

5. The applicant shall surrender before the concerned jail

authority on expiry of the temporary bail period, further the

applicant shall submit the medical report of his wife's surgery,

once he surrenders before the jail authority.

6. The application is allowed in the aforesaid terms. It is

hereby clarified that no further extension shall be granted and

further the Court shall not entertain any application for

reduction of amount of Bail bond and surety. Rule is made

absolute accordingly.

(UTKARSH THAKORBHAI DESAI, J) ANIRUDH OJHA