Indrajitsinh Mahipatsinh Vaghela vs State Of Gujarat
2026 Latest Caselaw 3753 Guj

Gujarat High Court

Indrajitsinh Mahipatsinh Vaghela vs State Of Gujarat on 20 May, 2026

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                          NEUTRAL CITATION




                           R/CR.MA/11843/2026                                ORDER DATED: 20/05/2026

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 11843
                                                 of 2026

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                                           INDRAJITSINH MAHIPATSINH VAGHELA
                                                         Versus
                                                STATE OF GUJARAT & ANR.
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                      Appearance:
                      MR.HITENDRA D RAJPUT(7224) for the Applicant(s) No. 1
                      MS DIVYANGANA JHALA, ADDL. PUBLIC PROSECUTOR for the
                      Respondent(s) No. 1
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                        CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                                                         Date : 20/05/2026

                                                           ORAL ORDER

1. Rule. Learned APP waives service of notice for and on behalf of the respondent - State.

2. By way of the present application, the applicant has prayed to release him on temporary bail on the ground of his own treatment.

3. Learned Additional Public Prosecutor for the respondent has opposed this application.

4. Considering the aforesaid facts and circumstances of the case and reasons stated in the application as well as looking to the jail record of the applicant, I am of the opinion that the present application requires consideration and the same is allowed. The applicant shall be released on temporary bail for a period of seven days from the date of his actual release on usual terms and conditions and on executing of personal bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties

NEUTRAL CITATION

R/CR.MA/11843/2026 ORDER DATED: 20/05/2026

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of Rs.25,000/- (Rupees Twenty Five Thousand) to the satisfaction of the concerned Jail authority. The applicant shall surrender before the Jail Authority on completion of temporary bail period, without fail.

5. The applicant - accused shall mark presence before the nearest Police Station twice in a week during temporary bail period. It is clarified that no further extension shall be granted.

6. Rule is made absolute to the aforesaid extent. Registry is directed to communicate this order to the concerned Jail Authority by fax / email message forthwith. Direct service is permitted.

(NIRZAR S. DESAI,J)

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