Dhirajkumar Girjashankar Joshi vs State Of Gujarat
2026 Latest Caselaw 3419 Guj

Gujarat High Court

Dhirajkumar Girjashankar Joshi vs State Of Gujarat on 11 May, 2026

                                                                                                            NEUTRAL CITATION




                            R/SCR.A/6928/2026                                 ORDER DATED: 11/05/2026

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 6928 of 2026

                      ==========================================================
                                                DHIRAJKUMAR GIRJASHANKAR JOSHI
                                                              Versus
                                                    STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MS.AKSHITABA SOLANKI(6782) for the Applicant(s) No. 1
                      MS JIRGA JHAVERI, APP for the Respondent(s) No. 1
                      ==========================================================
                         CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI DESAI

                                                         Date : 11/05/2026

                                                           ORAL ORDER

1. The present application is filed by the applicant for enlarging

him on parole leave on the ground of long parole leave and

since the applicant has spent 14 years in jail under sentence

which was passed Sessions Case No. 59 of 2001.

2. Rule returnable forthwith. Learned APP waives service of

rule on behalf of the respondent State.

3. On perusing the jail remarks, it appears that whenever the

applicant was previously released from jail, on all occasions,

he surrendered within stipulated time and also on few

NEUTRAL CITATION

R/SCR.A/6928/2026 ORDER DATED: 11/05/2026

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occasions, before the period of release was to get over. His

jail conduct is also appears to be good. Having considered the

ground mentioned in the application and considering the facts

and circumstance of the case, this court is inclined to exercise

discretion in favour of the applicant.

4. The application is partly allowed. The applicant is ordered to

be released on parole for a period of 21 days from the date

of his actual release, upon furnishing a personal bond of Rs.

25,000/- (Rupees Twenty Five Thousand only) with a surety

of the like amount to the satisfaction of the jail authority,

and on a further condition that the applicant shall mark his

presence before the concerned police station every alternate

day and surrender to the jail authorities on expiry of the

parole period.

5. The application is allowed in the aforesaid terms. Rule

is made absolute.

(UTKARSH THAKORBHAI DESAI, J) PD