Kashyap Rajendrabhai Patel vs State Of Gujarat
2026 Latest Caselaw 3411 Guj

Gujarat High Court

Kashyap Rajendrabhai Patel vs State Of Gujarat on 11 May, 2026

                                                                                                            NEUTRAL CITATION




                            R/SCR.A/6832/2026                                 ORDER DATED: 11/05/2026

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                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                           R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 6832 of
                                                     2026
                      ==========================================================
                                                KASHYAP RAJENDRABHAI PATEL
                                                           Versus
                                                  STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MR BJ PRIYADARSHI(6016) for the Applicant(s) No. 1
                      MR. HARDIK SONI, ADDITIONAL PUBLIC PROSECUTOR for the
                      Respondent(s) No. 1
                      ==========================================================
                           CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                      Date : 11/05/2026
                                                          ORDER

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

2. The present applicant was arrested pursuant to the execution order passed under Section 125(3) of the Cr.P.C., 1973 and he is detained. In another offence, the applicant is released for 10 days parole leave. The present petition is preferred by the petitioner to release him on parole on the ground of settling the dispute.

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 18.03.2026.

4. In that view of the matter, the petition is partly allowed. The petitioner 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.5,000/- to the satisfaction of the concerned jail authority. The petitioner 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 Jail Authority. Rule is made absolute to the aforesaid extent.

(HASMUKH D. SUTHAR,J) SAJ GEORGE