Gujarat High Court
Dineshbhai Naranbhai Muchhadiya vs State Of Gujarat on 13 May, 2026
NEUTRAL CITATION
R/SCR.A/7064/2026 ORDER DATED: 13/05/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7064 of
2026
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DINESHBHAI NARANBHAI MUCHHADIYA
Versus
STATE OF GUJARAT & ORS.
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
MS. DHWANI TRIPATHI, ADDITIONAL PUBLIC PROSECUTOR for the
Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR
Date : 13/05/2026
ORDER
1. RULE. Learned APP waives service of Rule on behalf of the respondent-State.
2. The present petition is preferred through Jail by the petitioner to release him on parole on the ground of treatment of his father.
3. Learned APP draws attention of this Court to the jail report to indicate that the applicant has spent 25 years, 10 months and 10 days in the Jail. From the record it appears that the conduct of the applicant in jail is good. The applicant was lastly released in November, 2025 and has surrendered himself 4 days prior to the actual date of surrender.
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 10 (Ten ) 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 extension will be granted. 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.
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