Gulammohamad @Gulal Abdulkadar Shaikh vs State Of Gujarat
2026 Latest Caselaw 3482 Guj

Citation : 2026 Latest Caselaw 3482 Guj
Judgement Date : 12 May, 2026

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Gujarat High Court

Gulammohamad @Gulal Abdulkadar Shaikh vs State Of Gujarat on 12 May, 2026

                                                                                                                   NEUTRAL CITATION




                            R/SCR.A/7035/2026                                        ORDER DATED: 12/05/2026

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                          R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO.
                                             7035 of 2026

                      ============================================
                               GULAMMOHAMAD @GULAL ABDULKADAR SHAIKH
                                                   Versus
                                        STATE OF GUJARAT & ORS.
                      ============================================
                      Appearance:
                      MR HEMANT B RAVAL(3491) for the Applicant(s) No. 1
                      MS DHWANI R. TRIPATHI, APP for the Respondent(s) No. 1
                      ============================================

                         CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                       Date : 12/05/2026

                                                                   ORDER

The present petition is filed on the ground of performing marriage ceremony of niece of the applicant and on the same ground earlier also he was released. Further, application of the petitioner is pending on administrative side before the respondent authority.

In view of the above, the respondent authority is directed to expeditiously decide the same and inform about the outcome.

Since the application of the applicant is pending with respondent authority, this Court is not inclined to exercise parallel jurisdiction at this stage. Accordingly, present petition is disposed of.

(HASMUKH D. SUTHAR,J) ANKIT JANSARI