Gujarat High Court
Sambhubhai Amarsinh Dabhi vs State Of Gujarat on 12 March, 2026
Author: Nikhil S. Kariel
Bench: Nikhil S. Kariel
NEUTRAL CITATION
R/CR.MA/5624/2026 ORDER DATED: 12/03/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - AFTER
CHARGESHEET) NO. 5624 of 2026
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SAMBHUBHAI AMARSINH DABHI
Versus
STATE OF GUJARAT
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Appearance:
MR MIHIRKUMAR R DARJI(11213) for the Applicant(s) No. 1
MS MONIKA R TOMAR(11212) for the Applicant(s) No. 1
MR TRUPESH KATHERIA ADDL. PUBLIC PROSECUTOR for the
Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL
Date : 12/03/2026
ORAL ORDER
1. Heard learned advocate Mr.M.M.Bareja appearing on behalf of the applicant and learned Additional Public Prosecutor Mr Trupesh Katheria appearing on behalf of the respondent-State.
2. Rule. Learned APP waives service of rule on behalf of the respondent-State.
3. The applicant has filed this application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for enlarging Page 1 of 6 Uploaded by NAIR SMITA V.(HC00186) on Fri Mar 13 2026 Downloaded on : Sat Mar 14 10:18:46 IST 2026 NEUTRAL CITATION R/CR.MA/5624/2026 ORDER DATED: 12/03/2026 undefined the applicant on Regular Bail in connection with FIR being C.R. No. 11201001240015 of 2024 registered with CID Crime Gandhinagar Zone Police Station, District: Gandhinagar for the offence punishable under Sections 409, 420, 465, 468, 471, 120(B), 34 of the IPC and under Section 66-D of the I.T.Act.
4. Learned advocate for the applicant would submit that considering the role attributed to the applicant, and nature of the allegation levelled, the applicant may be enlarged on regular bail. It is further submitted that since the charge-sheet is filed no useful purpose would be served by keeping the applicant in jail for indefinite period. It is further contended that the applicant is ready and willing to abide by all the conditions that may be imposed by this Court if released on bail.
5. As against the same, learned Additional Public Prosecutor appearing for the respondent - State has vehemently objected to the grant of regular bail. Learned APP has submitted that looking to the nature of offence and the role attributed to the present applicant as coming out from the charge-sheet, this Court may not exercise the discretion in favour of the applicant and the application may be dismissed.
Page 2 of 6 Uploaded by NAIR SMITA V.(HC00186) on Fri Mar 13 2026 Downloaded on : Sat Mar 14 10:18:46 IST 2026NEUTRAL CITATION R/CR.MA/5624/2026 ORDER DATED: 12/03/2026 undefined
6. I have heard learned advocates appearing on behalf of the respective parties and perused the papers. Following aspects are considered:-
i. Allegation in the FIR being with regard to the accused having transacted substantial large amount of money in cryptocurrency, more particularly, the allegation being that the said amount were proceeds of crime etc. ii. It would appear that the present applicant has been arrested on 21.11.2025 and the charge-sheet is filed and whereas, it would appear that as of now, the charge-sheet does not reveal, prima facie, the involvement of the present applicant except for stating that huge transaction had occurred in the Bank Account of the present applicant.
i. Considering the submissions made by learned APP that the complaint itself had been initiated upon information being received from the Central Agency and whereas, since the FIR may have international ramification yet, charge- sheet is filed and since reasons are not invited, this Court is inclined to grant bail.
This Court has taken into consideration the law laid down by the Hon'ble Apex Court in the case of Sanjay Chandra v. Central Bureau of Investigation reported in [2012] 1 SCC 40.Page 3 of 6 Uploaded by NAIR SMITA V.(HC00186) on Fri Mar 13 2026 Downloaded on : Sat Mar 14 10:18:46 IST 2026
NEUTRAL CITATION R/CR.MA/5624/2026 ORDER DATED: 12/03/2026 undefined
7. In the facts and circumstances of the case and considering the nature of the allegations made against the applicant in the First Information Report, without discussing the evidence in detail, prima facie, this Court is of the opinion that this is a fit case to exercise the discretion and enlarge the applicant on regular bail.
8. Hence, the present application is allowed. The applicant is ordered to be released on bail in connection with F.I.R. registered as C.R. No. 11201001240015 of 2024 registered with CID Crime Gandhinagar Zone Police Station, District:
Gandhinagar, on executing a bond of Rs.50,000/- (Rupees Fifty Thousand only) with one surety of the like amount to the satisfaction of the trial Court and subject to the conditions that he shall;
[a] not take undue advantage of liberty or misuse liberty;
[b] not act in a manner injurious to the interest of the prosecution;
[c] surrender passport, if any, to the lower court within a week;
[d] not leave the State of Gujarat without prior permission of the Sessions Court concerned;Page 4 of 6 Uploaded by NAIR SMITA V.(HC00186) on Fri Mar 13 2026 Downloaded on : Sat Mar 14 10:18:46 IST 2026
NEUTRAL CITATION R/CR.MA/5624/2026 ORDER DATED: 12/03/2026 undefined [e] furnish the present address of residence to the I.O. and also to the Court at the time of execution of the bond and shall not change the residence without prior intimation to the I.O.;
[f] mark presence once in a month for a period of six months before the concerned police station.
9. The Authorities will release the applicant only if he is not required in connection with any other offence for the time being. If breach of any of the above conditions is committed, the Sessions Court concerned will be free to take appropriate action in the matter.
10. Bail bond to be executed before the lower court having jurisdiction to try the case. It will be open for the concerned Court to delete, modify and/or relax any of the above conditions in accordance with law.
11. At the stage of trial, the trial court shall not be influenced by any observations of this Court which are of preliminary nature made at this stage, only for the purpose of considering the application of the applicant for being released Page 5 of 6 Uploaded by NAIR SMITA V.(HC00186) on Fri Mar 13 2026 Downloaded on : Sat Mar 14 10:18:46 IST 2026 NEUTRAL CITATION R/CR.MA/5624/2026 ORDER DATED: 12/03/2026 undefined on regular bail.
12. The application is allowed in the aforesaid terms. Rule is made absolute to the aforesaid extent. Direct service is permitted.
(NIKHIL S. KARIEL,J) NAIR SMITA V./06-SB-I Page 6 of 6 Uploaded by NAIR SMITA V.(HC00186) on Fri Mar 13 2026 Downloaded on : Sat Mar 14 10:18:46 IST 2026