Soyab Ibrahimbhai Mandaliya vs State Of Gujarat
2026 Latest Caselaw 3476 Guj

Gujarat High Court

Soyab Ibrahimbhai Mandaliya vs State Of Gujarat on 12 May, 2026

                                                                                                               NEUTRAL CITATION




                            R/SCR.A/6987/2026                                    ORDER DATED: 12/05/2026

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 6987 of
                                                     2026

                      ==========================================================
                                                 SOYAB IBRAHIMBHAI MANDALIYA
                                                            Versus
                                                   STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MR ANIL H RATHOD(9691) for the Applicant(s) No. 1
                      MS JIRGA JHAVERI, APP for the Respondent(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI
                               DESAI

                                                          Date : 12/05/2026

                                                           ORAL ORDER

1. The present application is filed by the applicant for

enlarging him on parole leave on the ground of filing

appeal before this court as well as providing financial

assistance to his family.

2. Rule returnable forthwith. Learned APP waives

service of rule on behalf of the respondent State.

3. Having considered the ground mentioned in the

application and considering the facts and circumstances

of the case, this court is inclined to exercise discretion in

favour of the applicant.

NEUTRAL CITATION

R/SCR.A/6987/2026 ORDER DATED: 12/05/2026

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4. As the applicant wants to file an appeal, hence

notice has not been issued to the original complainant.

5. The applicant is ordered to be released on parole

for a period of 14 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 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. The applicant shall not enter

the local limits of Rajkot 'B' Division Police Station

except for marking presence. It is clarified that, no extension shall be granted on expiry of the parole period

and this court shall also not entertain application for

reduction of amount of personal bond and surety.

6. The application is allowed in the aforesaid terms.

Rule is made absolute accordingly.

(UTKARSH THAKORBHAI DESAI, J) MAYA