Gujarat High Court
Hitesh Prashantbhai Shah vs State Of Gujarat on 18 May, 2026
Author: Nirzar S. Desai
Bench: Nirzar S. Desai
NEUTRAL CITATION
R/SCR.A/7150/2026 ORDER DATED: 18/05/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7150 of
2026
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HITESH PRASHANTBHAI SHAH
Versus
STATE OF GUJARAT & ORS.
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Appearance:
MR. RAHUL K. PRAJAPATI FOR MR. DARSHIL N PRAJAPATI(16427) for
the Applicant(s) No. 1
MR. DHAWAN JAYSWAL, APP for the Respondent(s) No. 1
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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 leave on the ground of own his treatment.
3. Having heard the arguments advanced by the learned Advocate for the applicant and the ground mentioned in the petition, this Court is inclined to exercise discretion in favour of the applicant.
4. The petition is hereby partly allowed. The applicant is ordered to be enlarged on Parole Leave for a period of 10 (Ten) 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 Page 1 of 2 Uploaded by RAVI SATISHKUMAR OZA(HCW0111) on Mon May 18 2026 Downloaded on : Mon May 18 21:30:58 IST 2026 NEUTRAL CITATION R/SCR.A/7150/2026 ORDER DATED: 18/05/2026 undefined 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.
(NIRZAR S. DESAI,J) RAVI OZA Page 2 of 2 Uploaded by RAVI SATISHKUMAR OZA(HCW0111) on Mon May 18 2026 Downloaded on : Mon May 18 21:30:58 IST 2026