Alpu Dasrathbhai Patani vs State Of Gujarat
2026 Latest Caselaw 3786 Guj

Citation : 2026 Latest Caselaw 3786 Guj
Judgement Date : 21 May, 2026

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Gujarat High Court

Alpu Dasrathbhai Patani vs State Of Gujarat on 21 May, 2026

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                            NEUTRAL CITATION




                            R/CR.MA/11872/2026                                 ORDER DATED: 21/05/2026

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 11872 of
                                                  2026

                      ==========================================================
                                                   ALPU DASRATHBHAI PATANI
                                                             Versus
                                                    STATE OF GUJARAT & ANR.
                      ==========================================================
                      Appearance:
                      THROUGH JAIL for the Applicant(s) No. 1
                      MR. ROHAN SHAH, APP for the Respondent(s) No. 1
                      ==========================================================

                           CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                                                         Date : 21/05/2026

                                                            ORAL ORDER

1. By way of this application, the applicant is seeking temporary bail for providing financial assistance to the family.

2. The jail record of the applicant indicates that the applicant has remained absconded for 59 days in the year 2022, when he was granted temporary bail for a period of 8 days, and once again, when the applicant was granted temporary bail for a period of 4 days in the year 2023, he remained absconded for a period of 67 days.

3. Considering the above conduct of the applicant, the present application made by the applicant, is required to be dismissed. Hence, the same is dismissed, accordingly.

(NIRZAR S. DESAI,J) SUYASH SRIVASTAVA