Siddhnath @Nagendra Beni Prasad Yadav ... vs State Of Gujarat
2026 Latest Caselaw 3797 Guj

Gujarat High Court

Siddhnath @Nagendra Beni Prasad Yadav ... vs State Of Gujarat on 21 May, 2026

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                                NEUTRAL CITATION




                            R/CR.MA/11911/2026                                     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. 11911
                                                  of 2026
                       ==========================================================
                            SIDDHNATH @NAGENDRA BENI PRASAD YADAV THRO ARCHANA
                                             SIDDHNATH YADAV
                                                   Versus
                                          STATE OF GUJARAT & ANR.
                       ==========================================================
                       Appearance:
                       PARTY IN PERSON(5000) for the Applicant(s) No. 1
                       MR ROHAN N 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, party-in-person, being the wife of the applicant, has prayed to release her husband on temporary bail on the ground for providing financial assistance to the family and for the medical treatment of his wife. In support of the application, medical papers are produced on record.

3. When the matter is called out party-in-person is not present.

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

5. Considering the aforesaid facts and circumstances of the case and reasons stated in the application as well as looking to the

NEUTRAL CITATION

R/CR.MA/11911/2026 ORDER DATED: 21/05/2026

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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 ten 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.

6. The applicant - accused shall mark presence before the nearest Police Station twice during temporary bail period.

7. 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) ROHAN SONI