Gujarat High Court
Barot Kirankumar Kanaiyalal vs State Of Gujarat on 12 May, 2026
NEUTRAL CITATION
R/SCR.A/6974/2026 ORDER DATED: 12/05/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 6974 of
2026
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BAROT KIRANKUMAR KANAIYALAL
Versus
STATE OF GUJARAT & ORS.
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Appearance:
MR DINESHKUMAR J PRAJAPATI(9979) for the Applicant(s) No. 1
MS JIRGA JHAVERI, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI
DESAI
Date : 12/05/2026
ORAL ORDER
1. The present application is filed by the applicant for enlarging him on parole leave on the ground of providing financial assistance to his family and for making arrangement for payment of school fees as well as tuition fees of his two daughters.
2. Rule returnable forthwith. Learned APP waives service of rule on behalf of the respondent State.
3. Having considered the ground mentioned in the application and considering the facts and circumstances of the case, this court is inclined to exercise discretion in favour of the applicant.
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NEUTRAL CITATION R/SCR.A/6974/2026 ORDER DATED: 12/05/2026 undefined
4. The applicant is ordered to be released on parole for a period of 10 days from the date of his actual release, upon furnishing a personal bond of Rs.15,000/- (Rupees Fifteen Thousand only) with a surety of like amount to the satisfaction of the jail authority, and on a further condition that the applicant shall mark his presence before the concerned police station every alternate day and surrender to the jail authorities on expiry of the parole period. It is clarified that, no extension shall be granted on expiry of the parole period and this court shall also not entertain application for reduction of amount of personal bond and surety.
5. The application is allowed in the aforesaid terms. Rule is made absolute accordingly.
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