Gujarat High Court
Amitbhai S/O Nathabhai @Narendrabhai ... vs State Of Gujarat on 11 May, 2026
NEUTRAL CITATION
R/SCR.A/6835/2026 ORDER DATED: 11/05/2026
undefined
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 6835 of
2026
==========================================================
AMITBHAI S/O NATHABHAI @NARENDRABHAI PARMAR THRO
BHARATBHAI NARENDRABHAI PARMAR
Versus
STATE OF GUJARAT & ORS.
==========================================================
Appearance:
MS.MANJULA R CHAUHAN(6871) for the Applicant(s) No. 1
MR. HARDIK SONI, ADDITIONAL PUBLIC PROSECUTOR for the
Respondent(s) No. 1
==========================================================
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 applicant has been convicted under Section 302 read with Section 114 of the IPC. The present petition is preferred by the petitioner to release him on parole on the ground of filing appeal.
3. Learned APP draws attention of this Court to the jail report to indicate that he has been in Jail for 07 months and his jail conduct is reported to be good.
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 7 (seven) days from the date of his actual release on usual terms and conditions including furnishing a bail bond of Rs.5,000/- to the satisfaction of the concerned jail authority. No further time will be extended. The petitioner shall mark presence at nearer police station and surrender before the jail authority on or before the expiry of the period of parole leave. Registry to communicate this order through Fax to the concerned Jail Authority. Rule is made absolute to the aforesaid extent.
(HASMUKH D. SUTHAR,J) SAJ GEORGE Page 1 of 1 Uploaded by SAJ GEORGE(HC01069) on Tue May 12 2026 Downloaded on : Tue May 12 23:12:41 IST 2026