Vivek @Vicky Hemantkumar Chevli vs State Of Gujarat
2026 Latest Caselaw 3709 Guj

Gujarat High Court

Vivek @Vicky Hemantkumar Chevli vs State Of Gujarat on 18 May, 2026

                                                                                                       NEUTRAL CITATION




                            R/CR.MA/11401/2026                            ORDER DATED: 18/05/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 11401
                                                  of 2026
                       ==========================================================
                                             VIVEK @VICKY HEMANTKUMAR CHEVLI
                                                           Versus
                                                     STATE OF GUJARAT
                       ==========================================================
                       Appearance:
                       MR BHARGAV P DANGAR(10685) for the Applicant(s) No. 1
                       MR.HITENDRA D RAJPUT(7224) for the Applicant(s) No. 1
                       MR. ROHAN N SHAH, ADDITIONAL PUBLIC PROSECUTOR for the
                       Respondent(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE NIRAL R. MEHTA

                                                      Date : 18/05/2026

                                                       ORAL ORDER

1. Rule. Learned APP Mr. Rohan N Shah waives service of notice of rule for respondent - State of Gujarat.

2. By way of the present application, the applicant has prayed to release him on temporary bail on the ground that the applicant is the only male member of the family and his father had died recently and the family requires financial assistance including fees of the children.

3. I have heard learned advocates appearing for the parties and have also perused the documents produced along with the application as well as considered the averments made in this

NEUTRAL CITATION

R/CR.MA/11401/2026 ORDER DATED: 18/05/2026

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application including jail report. It is found that the applicant is the only male member of the family and the father had died recently, therefore, to provide financial assistance to his family including the fees of the children and more particularly, no adversary has been found against the present applicant. Therefore, considering the grounds mentioned and the averments made in the application, the present application deserves to be allowed.

4. Therefore, the present application stands allowed partly. The applicant is ordered to be released on temporary bail for a period of 10 days from the date of his actual release, on executing personal bond of Rs.5,000/- (Rupees Five Thousand) before the Jail authority and on usual terms and conditions as may be imposed by the Jail Authority.

5. The applicant prisoner shall surrender before Jail Authority on completion of temporary bail, without fail.

6. Rule is made absolute to the aforesaid extent.

(NIRAL R. MEHTA,J) NIHAL PATEL