Vijay @Boby Bhikhabhai Solanki Thro ... vs State Of Gujarat
2026 Latest Caselaw 3665 Guj

Citation : 2026 Latest Caselaw 3665 Guj
Judgement Date : 14 May, 2026

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Gujarat High Court

Vijay @Boby Bhikhabhai Solanki Thro ... vs State Of Gujarat on 14 May, 2026

                                                                                                            NEUTRAL CITATION




                             R/SCR.A/7087/2026                               ORDER DATED: 14/05/2026

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7087 of
                                                     2026
                       ================================================================
                              VIJAY @BOBY BHIKHABHAI SOLANKI THRO SOLANKI INDUBEN
                                                  BHIKHABHAI
                                                     Versus
                                            STATE OF GUJARAT & ORS.
                       ================================================================
                       Appearance:
                       PARTY IN PERSON(5000) for the Applicant(s) No. 1
                       MR VINAY VISHEN, APP for the Respondent(s) No. 1
                       ================================================================
                          CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR

                                                      Date : 14/05/2026
                                                          ORDER

The present application has been filed seeking parole leave on the ground of filing an appeal before the High Court.

Perusing the jail remarks, it appears that lastly when the applicant- accused was released on temporary bail, he was absconded for 858 days and thereafter, apprehended by the police. No case is made out to entertain the present application.

The jail authority is directed to provide legal aid to the applicant for the purpose of filing an appeal through Gujarat Legal Services Authority.

With the aforesaid direction, the present application stands disposed of.

Sd/-

(HASMUKH D. SUTHAR,J) ABHISHEK/52