Raghavbhai Ramjibhai Dhameliya ... vs State Of Gujarat
2026 Latest Caselaw 3651 Guj

Gujarat High Court

Raghavbhai Ramjibhai Dhameliya ... vs State Of Gujarat on 14 May, 2026

                                                                                                            NEUTRAL CITATION




                             R/SCR.A/7107/2026                                ORDER DATED: 14/05/2026

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                            R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7107 of
                                                      2026
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                            RAGHAVBHAI RAMJIBHAI DHAMELIYA THROUGH SHAILESHKUMAR
                                               KURJIBHAI BORDA
                                                    Versus
                                           STATE OF GUJARAT & ORS.
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                       Appearance:
                       MS.MANJULA R CHAUHAN(6871) for the Applicant(s) No. 1
                       MR VINAY VISHEN, APP for the Respondent(s) No. 1
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                            CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                      Date : 14/05/2026
                                                          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 arrangement of funds for advocate fees.

3. Learned APP draws attention of this Court to the jail report to indicate that the jail conduct of the applicant is reported to be good and he was lastly released in June, 2025.

4. Taking into consideration the grounds urged in this application, the applicant is ordered to be released on parole leave for a period of 7 (seven) days from the date of his actual release on furnishing personal bond of Rs.5,000/- to the satisfaction of the concerned authority, on usual terms and conditions. The applicant shall surrender before the concerned jail authority upon completion of parole leave. No further extension shall be granted. Rule is made absolute accordingly.

Direct service is permitted.

Sd/-

(HASMUKH D. SUTHAR,J) ABHISHEK/58