Gujarat High Court
Vijay Ramprasad Gautam vs State Of Gujarat on 18 May, 2026
NEUTRAL CITATION
R/SCR.A/6596/2026 ORDER DATED: 18/05/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (FURLOUGH LEAVE) NO. 6596 of
2026
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VIJAY RAMPRASAD GAUTAM
Versus
STATE OF GUJARAT & ORS.
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
ROHAN N SHAH APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE NIRAL R. MEHTA
Date : 18/05/2026
ORDER
1. Rule. Learned APP waives service of notice of rule for respondent - State of Gujarat.
2. By way of the present petition, the petitioner has prayed to release him on furlough leave on the ground that the applicant's father is ready and willing to furnish the bail bond. In support of it, necessary documents are produced on record.
3. I have heard learned advocates appearing for the parties and have also perused the documents produced along with the petition as well as considered the averments made in this petition including jail remarks. It is found that the applicant is in jail since five years, nine months and six days and the reason of rejection of furlough leave is mainly on the ground that in view of Rule 6 of the Prisons (Bombay Furlough and Page 1 of 2 Uploaded by PARMAR KRISH JAYESH(HC02348) on Mon May 18 2026 Downloaded on : Mon May 18 21:28:42 IST 2026 NEUTRAL CITATION R/SCR.A/6596/2026 ORDER DATED: 18/05/2026 undefined Parole) Rules, 1959, however, considering the application, it appears that now the father of the applicant is ready to furnish bail bond. Therefore considering the grounds mentioned and the averments made in the petition, the present petition deserves to be allowed.
4. Therefore, the present petition stands allowed partly. The petitioner prisoner is ordered to be released on furlough leave for a period of 14 days from the date of his actual release, on executing personal bond of Rs.5,000/- (Rupees Five Thousand) before the Jail authority and on usual terms and conditions as may be imposed by the Jail Authority.
5. The petitioner shall surrender before Jail Authority on completion of furlough leave, without fail.
6. Rule is made absolute to the aforesaid extent. Registry to communicate the present order to the concerned jail authority forthwith.
(NIRAL R. MEHTA,J) PARMAR KRISH/68 Page 2 of 2 Uploaded by PARMAR KRISH JAYESH(HC02348) on Mon May 18 2026 Downloaded on : Mon May 18 21:28:42 IST 2026