Gujarat High Court
Jagatsinh Punjesinh Parmar vs State Of Gujarat on 15 May, 2026
NEUTRAL CITATION
R/SCR.A/7115/2026 ORDER DATED: 15/05/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7115 of 2026
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JAGATSINH PUNJESINH PARMAR
Versus
STATE OF GUJARAT & ORS.
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Appearance:
MR AVANIDHAR M THAKORE(10377) for the Applicant(s) No. 1
MR VINAY VISHEN, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR
Date : 15/05/2026
ORDER
1. RULE. Learned APP waives service of Rule on behalf of the respondent-State.
2. The present petition has been preferred by the petitioner to release him on parole on the ground of ailment of his wife.
3. Learned APP tenders jail record which indicates the jail conduct of the petitioner to be good. It is submitted that whenever the petitioner was released, he surrendered late.
5. 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 SEVEN DAYS ( 7 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 jail authority. The applicant shall also deposit Rs.10,000/- before the jail authority, and the authority is directed to refund the same if the petitioner surrenders in time. At the event of failure to surrender in time, the deposited amount shall stand forfeited. The petitioner shall surrender before the jail authority on or before the expiry of the period of parole leave. Rule is made absolute to the aforesaid extent.
Direct service is permitted.
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