Prakash @ Tino Prabhudas Bhikhuram ... vs State Of Gujarat
2026 Latest Caselaw 3459 Guj

Citation : 2026 Latest Caselaw 3459 Guj
Judgement Date : 12 May, 2026

[Cites 0, Cited by 0]

Gujarat High Court

Prakash @ Tino Prabhudas Bhikhuram ... vs State Of Gujarat on 12 May, 2026

                                                                                                         NEUTRAL CITATION




                            R/SCR.A/6611/2026                              ORDER DATED: 12/05/2026

                                                                                                          undefined




                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 6611 of
                                                    2026
                      ==========================================================
                           PRAKASH @ TINO PRABHUDAS BHIKHURAM DESANI(VAISHNAV)
                                                  Versus
                                         STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      THROUGH JAIL for the Applicant(s) No. 1
                      MS. DHWANI TRIPATHI, ADDITIONAL PUBLIC PROSECUTOR for the
                      Respondent(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                     Date : 12/05/2026

                                                         ORDER

The present application is preferred by the petitioner through jail for releasing him on parole to file appeal.

From the jail record, it appears that the petitioner is convicted recently. On earlier occasion, when he was released on temporary bail, he remained absconding for 525 days and apprehended by the Police. The present application is filed to file appeal.

This Court is not inclined to grant the application. The application stands dismissed. However, jail authority is directed to make good to provide the legal aid and to make good preferring the appeal by the present applicant.

(HASMUKH D. SUTHAR,J) SAJ GEORGE