Gujarat High Court
Chahersing S/O Babusing Mogtaji ... vs State Of Gujarat on 19 May, 2026
Author: Nirzar S. Desai
Bench: Nirzar S. Desai
NEUTRAL CITATION
R/CR.MA/11784/2026 ORDER DATED: 19/05/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO.
11784 of 2026
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CHAHERSING S/O BABUSING MOGTAJI SOLANKI THRO.
NARMADABEN CHEHARSING RUPANI
Versus
STATE OF GUJARAT & ORS.
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Appearance:
PARTY IN PERSON(5000) for the Applicant(s) No. 1
MR DHAVAN JAYSWAL ADDITIONAL PUBLIC PROSECUTOR for
the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI
Date : 19/05/2026
ORAL ORDER
1. Rule. Learned Additional Public Prosecutor waives service of rule on behalf of respondent - State.
2. By way of the present application, the applicant has prayed to release him on temporary bail on the ground of seeking admission for his son and for providing financial assistance.
3. I have gone through the Jail record of the under-trial prisoner and perused the documents produced along with the application as well as considered the averments made in this application. I Page 1 of 2 Uploaded by PALLAVI PRABHUDAS PANCHAL(HC01403) on Tue May 19 2026 Downloaded on : Tue May 19 21:25:27 IST 2026 NEUTRAL CITATION R/CR.MA/11784/2026 ORDER DATED: 19/05/2026 undefined have also considered the fact that in past, he was released on temporary bail and he has surrendered in time. His jail conduct is found to be good.
4. Considering the aforesaid facts and circumstances of the case and looking to the jail record of the under-trial prisoner, I am of the opinion that the application requires consideration and the same is allowed. The under-trial prisoner 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 of Rs.10,000/- (Rupees Ten Thousand) before the Jail authority and on usual terms and conditions as may be imposed by the Jail Authority. The applicant shall mark his presence before the concerned Police Station on every alternate day during the period of his temporary release. Under- trial Prisoner to surrender before Jail Authority on completion of temporary bail, without fail. Rule is made absolute to the aforesaid extent. Direct service is permitted.
(NIRZAR S. DESAI,J) Pallavi Page 2 of 2 Uploaded by PALLAVI PRABHUDAS PANCHAL(HC01403) on Tue May 19 2026 Downloaded on : Tue May 19 21:25:27 IST 2026