Rameshji Amarsangji Thakor vs State Of Gujarat
2026 Latest Caselaw 3413 Guj

Gujarat High Court

Rameshji Amarsangji Thakor vs State Of Gujarat on 11 May, 2026

                                                                                                            NEUTRAL CITATION




                            R/SCR.A/6786/2026                                 ORDER DATED: 11/05/2026

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                                 IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                           R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 6786 of
                                                     2026
                      ==========================================================
                                                RAMESHJI AMARSANGJI THAKOR
                                                           Versus
                                                  STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      THROUGH JAIL 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 petition is filed through Jail. The present petition is preferred by the petitioner to release him on parole on the ground of his own treatment.

3. Learned APP draws attention of this Court to the jail report to indicate that the petitioner was lastly released in November, 2025 and 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 10 years.

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