Gujarat High Court
Thakorbhai Mangubhai Ahir vs State Of Gujarat on 14 November, 2025
Author: Nikhil S. Kariel
Bench: Nikhil S. Kariel
NEUTRAL CITATION
R/CR.MA/23469/2025 ORDER DATED: 14/11/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR REGULAR BAIL - AFTER
CHARGESHEET) NO. 23469 of 2025
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THAKORBHAI MANGUBHAI AHIR
Versus
STATE OF GUJARAT
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Appearance:
MR PUSHPADATTA VYAS(1296) for the Applicant(s) No. 1
MR JAY MEHTA, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL
Date : 14/11/2025
ORAL ORDER
1. Heard learned advocate Mr.Pushpadatta Vyas appearing on behalf of the applicant and learned Additional Public Prosecutor Mr. Jay Mehta 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 the applicant on Regular Bail in connection with FIR being C.R. No. 11199004240951 of 2024 registered with Ankleshwar City 'A Division' Police Station, District Bharuch, for the offence punishable under Sections 467, 468, 465, 419, 420, 471, 177, 203 and 114 of the Indian Penal Code.
4. Learned Advocate for the applicant would submit that the Page 1 of 5 Uploaded by BHUPENDRASINH SONAGRA(HC01082) on Fri Nov 14 2025 Downloaded on : Sat Nov 15 04:54:04 IST 2025 NEUTRAL CITATION R/CR.MA/23469/2025 ORDER DATED: 14/11/2025 undefined applicant is innocent person, however, he has been falsely implicated in the alleged offence. Learned Advocate would submit that the applicant was not directly involved in the alleged offence. Learned Advocate would submit that investigation is over and charge-sheet is filed. Learned Advocate would submit that the main accused has been released on regular bail by this Court. Learned Advocate would submit that the applicant is ready and willing to abide by the conditions that may be imposed by this Court. Thus, submitting learned Advocate would submit that this Court may release the applicant on regular bail.
5. As against the same, learned Additional Public Prosecutor appearing for the respondent - State has strongly opposed the grant of regular bail, submitting that large number of persons have been duped in the fraud committed by the present applicant as well as other co-accused, under the lure of getting employment. Learned APP would submit that considering the nature of allegations and accusation made against the applicant, this Court may not release the present applicant on regular bail.
6. Having regard to the fact that the applicant has prayed for grant of regular bail, learned Advocates appearing on behalf of the respective parties do not press for further reasoned order.
7. I have heard learned advocates appearing on behalf of the Page 2 of 5 Uploaded by BHUPENDRASINH SONAGRA(HC01082) on Fri Nov 14 2025 Downloaded on : Sat Nov 15 04:54:04 IST 2025 NEUTRAL CITATION R/CR.MA/23469/2025 ORDER DATED: 14/11/2025 undefined respective parties and perused the papers. Following aspects are considered:-
i. The fact of the main accused having been considered for being released on regular bail by this Court vide order dated 13.11.2025 in Criminal Misc. Application No.21835 of 2025.
ii. The fact of the charge-sheet having been filed and no further requirement of the present applicant to be retained in custody. 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.
8. In the facts and circumstances of the case and considering the nature of the allegations made against 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.
9. 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. 11199004240951 of 2024 registered with Ankleshwar City 'A Division' Police Station, District Bharuch, on executing a bond of Rs.25,000/- (Rupees Twenty Five Thousands only) with one surety of the like amount Page 3 of 5 Uploaded by BHUPENDRASINH SONAGRA(HC01082) on Fri Nov 14 2025 Downloaded on : Sat Nov 15 04:54:04 IST 2025 NEUTRAL CITATION R/CR.MA/23469/2025 ORDER DATED: 14/11/2025 undefined 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;
[e] Mark presence before the concerned Police Station once a month for a period of six months.
[f] 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.;
10. 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.
11. 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. Page 4 of 5 Uploaded by BHUPENDRASINH SONAGRA(HC01082) on Fri Nov 14 2025 Downloaded on : Sat Nov 15 04:54:04 IST 2025
NEUTRAL CITATION R/CR.MA/23469/2025 ORDER DATED: 14/11/2025 undefined
12. 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 on regular bail.
13. The application is allowed in the aforesaid terms. Rule is made absolute to the aforesaid extent. Direct service is permitted.
(NIKHIL S. KARIEL,J) BDSONGARA Page 5 of 5 Uploaded by BHUPENDRASINH SONAGRA(HC01082) on Fri Nov 14 2025 Downloaded on : Sat Nov 15 04:54:04 IST 2025