Gujarat High Court
Maheboob Ahmed Yusuf Hasan @Latiko Thro ... vs State Of Gujarat on 18 May, 2026
NEUTRAL CITATION
R/SCR.A/7153/2026 ORDER DATED: 18/05/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7153 of
2026
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MAHEBOOB AHMED YUSUF HASAN @LATIKO THRO SAMIRABANU D/O.
MAHEBOOB HASAN AND W/O. SUFIYAN JARGAL
Versus
STATE OF GUJARAT & ORS.
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Appearance:
MR DIPAK H SINDHI(5710) for the Applicant(s) No. 1
MR 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 parole leave on the ground to perform ceremony of his daughter's daughter. 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 about 21 years and more and keeping in mind the ground for performing ceremony of his daughter's daughter Page 1 of 2 Uploaded by PARMAR KRISH JAYESH(HC02348) on Mon May 18 2026 Downloaded on : Mon May 18 21:29:13 IST 2026 NEUTRAL CITATION R/SCR.A/7153/2026 ORDER DATED: 18/05/2026 undefined and as his wife is not alive, the ground appears to be justified and more particularly, there is no adversary jail input and the conduct of the applicant is shown to be good, this Court deems fit to exercise this discretion. 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 parole leave for a period of 10 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 parole 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/73 Page 2 of 2 Uploaded by PARMAR KRISH JAYESH(HC02348) on Mon May 18 2026 Downloaded on : Mon May 18 21:29:13 IST 2026