Mohammad Vakas Mohammad Yunus Kaji Thro ... vs State Of Gujarat
2026 Latest Caselaw 3836 Guj

Gujarat High Court

Mohammad Vakas Mohammad Yunus Kaji Thro ... vs State Of Gujarat on 22 May, 2026

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                             NEUTRAL CITATION




                           R/CR.MA/11957/2026                                  ORDER DATED: 22/05/2026

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                        R/CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO. 11957
                                                  of 2026

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                        MOHAMMAD VAKAS MOHAMMAD YUNUS KAJI THRO KAJI NAIMBANU
                                          MOHAMMAD VAKAS
                                                Versus
                                       STATE OF GUJARAT & ANR.
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                      Appearance:
                      PARTY IN PERSON(5000) for the Applicant(s) No. 1
                      MR ROHAN RAVAL, ADDL. PUBLIC PROSECUTOR for the Respondent(s)
                      No. 1
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                         CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                                                           Date : 22/05/2026

                                                               ORAL ORDER

1. Rule. Learned APP waives service of notice of Rule for and on behalf of the respondent - State.

2. By way of the present application, the applicant has prayed to release him on temporary bail on the ground of treatment of his daughter.

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 seven days from the date of his actual release on usual terms and conditions and on executing of personal bond

NEUTRAL CITATION

R/CR.MA/11957/2026 ORDER DATED: 22/05/2026

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of Rs.10,000/- (Rupees Ten Thousand) with two sureties of Rs.25,000/- (Rupees Twenty Five 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 twice in a week 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. Direct service is permitted.

(NIRZAR S. DESAI,J)

Dolly