Jayesh Manubhai Thakkar vs The State Of Gujarat
2026 Latest Caselaw 3787 Guj

Gujarat High Court

Jayesh Manubhai Thakkar vs The State Of Gujarat on 21 May, 2026

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                            NEUTRAL CITATION




                            R/CR.MA/11871/2026                                 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. 11871 of
                                                  2026

                      ==========================================================
                                                  JAYESH MANUBHAI THAKKAR
                                                            Versus
                                                 THE 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. Rule. Learned APP waives service of notice for and on behalf of the respondent - State.

2. By way of the present application, the applicant through jail has prayed to release him on temporary bail on the ground of financial assistance to the family members.

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

4. I have considered the jail remarks, which indicate that the applicant was released for a period of 3 days i.e. from 24.01.2026 to 26.01.2026 and except that, since his date of arrest i.e. 14.07.2025 till today, he has never been released. Considering the fact that the applicant wants temporary bail for providing financial assistance to the family, the applicant is required to be enlarged on bail for a period

NEUTRAL CITATION

R/CR.MA/11871/2026 ORDER DATED: 21/05/2026

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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) 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 on every alternate day during temporary bail period.

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.

(NIRZAR S. DESAI,J) SUYASH SRIVASTAVA