Gujarat High Court
Babubhai Mangabhai Dafda Thro Dafda ... vs State Of Gujarat on 11 May, 2026
NEUTRAL CITATION
R/SCR.A/6930/2026 ORDER DATED: 11/05/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 6930 of
2026
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BABUBHAI MANGABHAI DAFDA THRO DAFDA PRABHABEN MANGABHAI
Versus
STATE OF GUJARAT & ORS.
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Appearance:
PARTY IN PERSON(5000) for the Applicant(s) No. 1
MR HARDIK SONI, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR
Date : 11/05/2026
ORDER
1. RULE. Learned APP waives service of Rule on behalf of the respondent-State.
2. The present petition is preferred by the petitioner through his sister to release him on parole for 30 days on the ground of marriage of his sister.
3. Learned APP draws attention of this Court to the jail report to indicate that the petitioner is detained in custody on 28.08.2025 for non- compliance of the maintenance order under Section 144(3) of the BNS and he never released from jail.
4. In that view of the matter, the petition is partly allowed. The petitioner is ordered to be enlarged on parole leave for a period of 2 (two) days i.e. 14th and 15th May, 2026 to attend the marriage, on usual terms and conditions including furnishing a bail bond of Rs.5,000/- to the satisfaction of the concerned jail authority. The petitioner shall surrender before the jail authority on 16th May, 2026. Registry to communicate this order through Fax to the concerned Jail Authority. Rule is made absolute to the aforesaid extent.
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