Ketan Mohanbhai Chauhan vs State Of Gujarat
2026 Latest Caselaw 3535 Guj

Gujarat High Court

Ketan Mohanbhai Chauhan vs State Of Gujarat on 13 May, 2026

                                                                                                             NEUTRAL CITATION




                           R/SCR.A/6650/2026                                   ORDER DATED: 13/05/2026

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 6650
                                               of 2026

                     ==================================================
                                               KETAN MOHANBHAI CHAUHAN
                                                          Versus
                                                 STATE OF GUJARAT & ORS.
                     ==================================================
                     Appearance:
                     MR SANDIP M PATEL(5649) for the Applicant(s) No. 1
                     MR VAIBHAV A VYAS(2896) for the Applicant(s) No. 1
                     MS. DHWANI TRIPATHI, APP for the Respondent(s) No. 1
                     ==================================================

                        CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                           Date : 13/05/2026

                                                               ORDER

[1] RULE. Learned APP waives service of rule for the respondent-State.

[2] The present application has been preferred by the applicant seeking parole leave on the ground of making financial arrangements for preferring a revision application before this Court.

[3] Heard learned advocate appearing for the applicant and learned A.P.P. for the respondent - State.

[4] Having read the application and perused the documents on record, it appears that the applicant was recently arrested on 21.04.2026. Hence, no case is made out for granting parole

NEUTRAL CITATION

R/SCR.A/6650/2026 ORDER DATED: 13/05/2026

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leave. However the authority is directed to provide legal aid to the applicant if he intends to initiate any further legal proceedings.

[5] In view of the aforesaid facts and circumstances of the case, I am not inclined to use judicial discretion in favour of the applicant to release him on parole leave. The application is rejected. Rule is discharged.

(HASMUKH D. SUTHAR,J) DHARMENDRA KUMAR