Gujarat High Court
Dilshad Sirajulhaq Shaikh vs State Of Gujarat on 14 May, 2026
NEUTRAL CITATION
R/SCR.A/7103/2026 ORDER DATED: 14/05/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7103 of
2026
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DILSHAD SIRAJULHAQ SHAIKH
Versus
STATE OF GUJARAT & ORS.
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Appearance:
MS.AKSHITABA SOLANKI(6782) 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 : 14/05/2026
ORAL ORDER
1. The present application is filed by the Applicant for enlarging him on Parole leave for a period of 30 days on the ground mentioned in the application.
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 circumstance of the case, this Court is inclined to exercise discretion in favour of the applicant.
4. The application is partly allowed. The Applicant is ordered to be released on Parole Leave for a period of 14 days from the date of actual release, upon furnishing a personal bond of Rs.15,000/- (Rupees Fifteen Thousand only) with a surety of the like amount to the satisfaction of the jail Page 1 of 2 Uploaded by ANKIT SHAH(HC01063) on Thu May 14 2026 Downloaded on : Thu May 14 21:51:37 IST 2026 NEUTRAL CITATION R/SCR.A/7103/2026 ORDER DATED: 14/05/2026 undefined authority and on a condition that the applicant shall mark his presence before the concerned police station on every alternate day and on a further condition that the Applicant shall surrender to the Jail authorities on expiry of the Parole period.
5. This Court shall not entertain application for reduction of amount of personal bond and surety.
6. The application is allowed in the aforesaid terms. It is hereby clarified that no further extension shall be granted. Rule is made absolute.
(UTKARSH THAKORBHAI DESAI, J) ANKIT SHAH Page 2 of 2 Uploaded by ANKIT SHAH(HC01063) on Thu May 14 2026 Downloaded on : Thu May 14 21:51:37 IST 2026