Rafik Aalam Parmar Through Pathan ... vs State Of Gujarat
2026 Latest Caselaw 3410 Guj

Citation : 2026 Latest Caselaw 3410 Guj
Judgement Date : 11 May, 2026

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Gujarat High Court

Rafik Aalam Parmar Through Pathan ... vs State Of Gujarat on 11 May, 2026

                                                                                                        NEUTRAL CITATION




                             R/SCR.A/6670/2026                            ORDER DATED: 11/05/2026

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 6670 of
                                                    2026
                       ================================================================
                          RAFIK AALAM PARMAR THROUGH PATHAN NASIMBANU RAFIKBHAI
                                                 (PARMAR)
                                                   Versus
                                          STATE OF GUJARAT & ORS.
                       ================================================================
                       Appearance:
                       PARTY IN PERSON(5000) for the Applicant(s) No. 1
                       MR HARDIK SONI, APP for the Respondent(s) No. 1
                       ================================================================
                         CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                   Date : 11/05/2026
                                                       ORDER

Heard party-in-person.

The present application is filed seeking parole leave on the ground of providing financial assistance to the family.

Perusing the jail remarks, it indicates that in August, 2025, the accused was remain absconded for 148 days and only apprehended by the police. Earlier also, he was remain absconded for 425 days and only apprehended by the police. The conduct of the accused is not good. No case is made out to entertain the present application. Hence, the present application is rejected.

Sd/-

(HASMUKH D. SUTHAR,J) ABHISHEK/64