Bharat Vihabhai Rabari vs State Of Gujarat
2026 Latest Caselaw 3657 Guj

Gujarat High Court

Bharat Vihabhai Rabari vs State Of Gujarat on 14 May, 2026

                                                                                                              NEUTRAL CITATION




                             R/SCR.A/7109/2026                                  ORDER DATED: 14/05/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7109 of
                                                      2026
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                                                     BHARAT VIHABHAI RABARI
                                                              Versus
                                                     STATE OF GUJARAT & ORS.
                       ==========================================================
                       Appearance:
                       DEVANGI B SOLANKI(8888) for the Applicant(s) No. 1
                       MR. SANDIP N SOLANKI(9119) 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 on the ground of providing

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. Accordingly, the applicant is ordered to be released

NEUTRAL CITATION

R/SCR.A/7109/2026 ORDER DATED: 14/05/2026

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on parole for a period of 21 days from the date of his

actual release, subject to his depositing Rs.5 lakhs before

the jail authority, prior to his release. The said deposit

shall be returned to the applicant when he surrenders

within the stipulated time without any further order from

this Court. In case, the applicant fails to surrender within

stipulated time, the amount of security deposit shall be

forfeited by the jail authority.

5. In addition to Rs.5 lakhs, he shall also furnish a

personal bond of Rs. 15,000/- (Rupees Fifteen Thousand

only) with one surety of like amount to the satisfaction of

the jail authority. The applicant shall also mark his

presence before the concerned police station every

alternate day and shall surrender to the jail authorities on

expiry of the parole period.

6. The application is partly allowed. Rule is made

absolute accordingly.

(UTKARSH THAKORBHAI DESAI, J) ANKIT SHAH