Sathwara Bhartkumar Mohanlal vs State Of Gujarat
2026 Latest Caselaw 3655 Guj

Gujarat High Court

Sathwara Bhartkumar Mohanlal vs State Of Gujarat on 14 May, 2026

                                                                                                             NEUTRAL CITATION




                             R/SCR.A/7099/2026                                 ORDER DATED: 14/05/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7099 of
                                                      2026

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                                              SATHWARA BHARTKUMAR MOHANLAL
                                                           Versus
                                                  STATE OF GUJARAT & ORS.
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                       Appearance:
                       MR DINESHKUMAR J PRAJAPATI(9979) for the Applicant(s) No. 1
                       MS.VRUNDA SHAH, APP for the Respondent(s) No. 1
                       ==========================================================

                         CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI
                               DESAI

                                                         Date : 14/05/2026

                                                          ORAL ORDER

1. The present application is filed by the Applicant for enlarging him on Parole leave for a period of 30 days to provide 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 circumstance of the case, this Court is inclined to exercise discretion in favour of the applicant.

4. The application is partly allowed. The Applicant is ordered to be released on Parole Leave for a period of 14 days from the date of actual release, upon furnishing a personal bond of Rs.15,000/- (Rupees Fifteen Thousand only) with a surety of the like amount to the satisfaction of the jail

NEUTRAL CITATION

R/SCR.A/7099/2026 ORDER DATED: 14/05/2026

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authority and on a condition that the applicant shall mark his presence before the concerned police station on every alternate day and on a further condition that the Applicant shall surrender to the Jail authorities on expiry of the Parole period.

5. This Court shall not entertain application for reduction of amount of personal bond and surety.

6. The application is allowed in the aforesaid terms. It is hereby clarified that no further extension shall be granted. Rule is made absolute.

(UTKARSH THAKORBHAI DESAI, J) ANKIT SHAH