Ranchhodbhai Merambhai Khatana vs State Of Gujarat
2026 Latest Caselaw 3543 Guj

Gujarat High Court

Ranchhodbhai Merambhai Khatana vs State Of Gujarat on 13 May, 2026

                                                                                                                     NEUTRAL CITATION




                             R/SCR.A/7050/2026                                        ORDER DATED: 13/05/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7050 of
                                                      2026

                       ==========================================================
                                            RANCHHODBHAI MERAMBHAI KHATANA
                                                         Versus
                                                STATE OF GUJARAT & ORS.
                       ==========================================================
                       Appearance:
                       THROUGH JAIL for the Applicant(s) No. 1
                       MS VRUNDA SHAH, APP for the Respondent(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI
                               DESAI

                                                            Date : 13/05/2026

                                                             ORAL ORDER

1. The applicant herein has preferred the present

application praying for 30 days parole leave for making

arrangement for payment of the arrears amount of

maintenance for his wife.

2. On perusing the jail remarks, it appears that the

applicant was sentenced for non-payment of fine to the

tune of Rs.1,54,000/-.

3. Learned APP, Ms. Vrunda Shah has submitted that

the applicant has already undergone 11 months of his

sentence and as of now, only 3 to 4 months remain for

completion of the said sentence.

NEUTRAL CITATION

R/SCR.A/7050/2026 ORDER DATED: 13/05/2026

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4. It is pertinent to observe that the applicant in his

application has not mentioned as to how he would make

arrangements for the payment of arrears of maintenance

amount to his wife.

5. In the event, this application as being devoid of

merits, stands rejected.

(UTKARSH THAKORBHAI DESAI, J) MAYA