Gujarat High Court
Ajaykumar Hasmukhbhai @ Harshadray ... vs State Of Gujarat on 13 May, 2026
NEUTRAL CITATION
R/SCR.A/7052/2026 ORDER DATED: 13/05/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7052 of
2026
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AJAYKUMAR HASMUKHBHAI @ HARSHADRAY PATHAK
Versus
STATE OF GUJARAT & ORS.
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
MS VRUNDA SHAH, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI
DESAI
Date : 13/05/2026
ORAL ORDER
1. The applicant herein has preferred the present application praying for 30 days parole leave for making arrangement for payment of the arrears amount of maintenance for his wife.
2. On perusing the jail remarks, it appears that the applicant was sentenced for non-payment of fine to the tune of Rs.3,36,000/- and a sentence for 730 days.
3. Learned APP, Ms. Vrunda Shah has submitted that the applicant has already undergone 11 months incarceration.
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4. It is pertinent to observe that the applicant in his application has not mentioned about how he would make arrangement for the payment of arrears of maintenance amount to his wife.
5. In the event, this application as being devoid of merits, stands rejected.
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