Sani Kantibhai Patani (Manwala) Thro ... vs State Of Gujarat
2026 Latest Caselaw 3412 Guj

Gujarat High Court

Sani Kantibhai Patani (Manwala) Thro ... vs State Of Gujarat on 11 May, 2026

                                                                                                           NEUTRAL CITATION




                            R/SCR.A/6847/2026                                ORDER DATED: 11/05/2026

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                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                           R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 6847 of
                                                     2026
                      ==========================================================
                            SANI KANTIBHAI PATANI (MANWALA) THRO PATNI SHOBHABEN
                                                   KANTIBHAI
                                                     Versus
                                            STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      PARTY IN PERSON(5000) 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. Ms. Vidita Jaiswal, learned advocate has instruction to appear for the complainant. Registry is directed to accept her Vakalatnama.

3. Heard Party-in-person whose son is convicted by the City Sessions Court No. 12, Ahmedabad in Special Atrocity Case No. 30/2020. The present petition is preferred by the petitioner to release him on parole on the ground of attending marriage of son of the party-in-person.

4. 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 conduct is reported to be good and has undergone sentence of 5 years 10 months and 18 days.

5. In that view of the matter, the petition is partly allowed. The petitioner is ordered to be enlarged on parole leave for a period from 29.05.2026 to 02.06.2026 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

NEUTRAL CITATION

R/SCR.A/6847/2026 ORDER DATED: 11/05/2026

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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