Shahrukh @ Bhindo Abbaskhan Pathan vs State Of Gujarat
2026 Latest Caselaw 3790 Guj

Gujarat High Court

Shahrukh @ Bhindo Abbaskhan Pathan vs State Of Gujarat on 21 May, 2026

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                            NEUTRAL CITATION




                            R/CR.MA/11901/2026                                 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. 11901 of
                                                  2026

                      ==========================================================
                                          SHAHRUKH @ BHINDO ABBASKHAN PATHAN
                                                         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. 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. 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 One Week from the date of his actual release on usual terms and

NEUTRAL CITATION

R/CR.MA/11901/2026 ORDER DATED: 21/05/2026

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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