Gujarat High Court
Himalay Girishbhai Maheriya Through ... vs State Of Gujarat on 5 February, 2026
NEUTRAL CITATION
R/CR.MA/2778/2026 ORDER DATED: 05/02/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION (FOR TEMPORARY BAIL) NO.
2778 of 2026
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HIMALAY GIRISHBHAI MAHERIYA THROUGH MAHERIYA RAMILABEN
GIRISHBHAI
Versus
STATE OF GUJARAT & ANR.
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Appearance:
PARTY IN PERSON(5000) for the Applicant(s) No. 1
MR TIRTHRAJ PANDYA, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE DIVYESH A. JOSHI
Date : 05/02/2026
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
- mother of the under-trial prisoner has prayed to release the under-trial prisoner on temporary bail on the ground of her treatment.
3. I have heard the party-in-person - mother of the under-trial prisoner and also considered the documents produced along with the application as well as gone through the averments made in the memo of the application. Considering the ground mentioned and the averments made in the memo of the application, the present application Page 1 of 2 Uploaded by LAVKUMAR J JANI(HC00210) on Thu Feb 05 2026 Downloaded on : Thu Feb 12 21:12:42 IST 2026 NEUTRAL CITATION R/CR.MA/2778/2026 ORDER DATED: 05/02/2026 undefined deserves consideration.
4. Therefore, the present application stands partly allowed. The under-trial prisoner is ordered to be released on temporary bail for a period of 14 days from the date of his actual release, on executing personal bond of Rs.5,000/- (Rupees Five Thousand) before the Jail authority and on usual terms and conditions as may be imposed by the Jail Authority.
5. The under-trial prisoner to mark his presence before the concerned Police Station once in a week during his temporary release period. He shall surrender before the Jail Authority on completion of temporary bail, without fail.
6. Rule is made absolute to the aforesaid extent.
Registry to intimate the concerned Jail Authority forthwith.
(DIVYESH A. JOSHI,J) LAVKUMAR J JANI Page 2 of 2 Uploaded by LAVKUMAR J JANI(HC00210) on Thu Feb 05 2026 Downloaded on : Thu Feb 12 21:12:42 IST 2026