Gujarat High Court
Surmalbhai Malabhai Ninama vs State Of Gujarat on 21 May, 2026
Author: Nirzar S. Desai
Bench: Nirzar S. Desai
NEUTRAL CITATION
R/SCR.A/7242/2026 ORDER DATED: 21/05/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7242 of
2026
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SURMALBHAI MALABHAI NINAMA
Versus
STATE OF GUJARAT & ORS.
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Appearance:
MS GAYATRIBA B JADEJA(5152) for the Applicant(s) No. 1
MR UTKARSH SHARMA, ADDL. PUBLIC PROSECUTOR for the
Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI
Date : 21/05/2026
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 5 years.
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 fourteen 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. Registry to communicate this order through Fax to the concerned Page 1 of 2 Uploaded by DOLLY CHETAN VADUKAR(HC01392) on Thu May 21 2026 Downloaded on : Thu May 21 21:18:11 IST 2026 NEUTRAL CITATION R/SCR.A/7242/2026 ORDER DATED: 21/05/2026 undefined Jail Authority. Rule is made absolute to the aforesaid extent. Direct service is permitted.
(NIRZAR S. DESAI,J) \Dolly Page 2 of 2 Uploaded by DOLLY CHETAN VADUKAR(HC01392) on Thu May 21 2026 Downloaded on : Thu May 21 21:18:11 IST 2026