Dineshbhai @Bhuvajibhai Bachubhai ... vs State Of Gujarat
2026 Latest Caselaw 3758 Guj

Gujarat High Court

Dineshbhai @Bhuvajibhai Bachubhai ... vs State Of Gujarat on 20 May, 2026

                                                                                                       NEUTRAL CITATION




                            R/CR.MA/11855/2026                            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. 11855
                                                   of 2026

                       ==========================================================
                                   DINESHBHAI @BHUVAJIBHAI BACHUBHAI RANGPARA
                                                       Versus
                                              STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       MS R. A. PAREKH(13174) 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 : 20/05/2026

                                                       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 of financial assistance to the family as the applicant is the only bread winner of his family.

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 application including jail report. It is found that the applicant

NEUTRAL CITATION

R/CR.MA/11855/2026 ORDER DATED: 20/05/2026

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is under trial prisoner and behind the bars since 4 year and more. As per the jail report, whenever the applicant was released, he surrendered in time and more particularly, his last released was in the year 2024. Considering the aforesaid and having considered the ground for temporary release i.e. with regard to financial assistance to the family, this Court deems fit to exercise its discretionary power, and therefore, 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 two weeks 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. Direct Service is permitted.

(NIRAL R. MEHTA,J) NIHAL PATEL