Dilip @ Mistri Mansukhbhai Parmar vs State Of Gujarat

Gujarat High Court

Dilip @ Mistri Mansukhbhai Parmar vs State Of Gujarat on 18 May, 2026

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                            NEUTRAL CITATION




                            R/SCR.A/6597/2026                                 ORDER DATED: 18/05/2026

                                                                                                             undefined




                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 6597 of
                                                     2026

                      ================================================================
                                           DILIP @ MISTRI MANSUKHBHAI PARMAR
                                                           Versus
                                                 STATE OF GUJARAT & ORS.
                      ================================================================
                      Appearance:
                      THROUGH JAIL for the Applicant(s) No. 1
                      MR DHAWAN JAYSWAL, ADDL. PUBLIC PROSECUTOR for the
                      Respondent(s) No. 1
                      ================================================================

                        CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                                                          Date : 18/05/2026

                                                           ORAL ORDER

1. RULE. Learned APP waives service of Rule on behalf of the respondent-State.

2. The present petition is preferred by the applicant to release him on parole on the ground of filing appeal against conviction.

3. Learned APP draws attention of this Court to the jail report to indicate that whenever he was released from jail, he surrendered in time and his jail conduct is reported to be good and he is in jail since last 9 months.

4. In that view of the matter, the petition is partly allowed. The applicant is ordered to be enlarged on parole leave for a period of 7 (seven) days from the date of his actual release on usual terms and conditions including furnishing a bail bond of Rs.10,000/- to the satisfaction of the concerned jail authority. The applicant shall mark presence at nearer police station and surrender before the jail authority on or before the expiry of the period of parole leave.

NEUTRAL CITATION R/SCR.A/6597/2026 ORDER DATED: 18/05/2026 undefined Registry to communicate this order through Fax to the concerned Jail Authority. Rule is made absolute to the aforesaid extent.

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