Maheshbhai @Mahsabhai Popatbhai Raval vs State Of Gujarat
2026 Latest Caselaw 3682 Guj

Gujarat High Court

Maheshbhai @Mahsabhai Popatbhai Raval vs State Of Gujarat on 15 May, 2026

                                                                                                        NEUTRAL CITATION




                              R/SCR.A/7113/2026                          ORDER DATED: 15/05/2026

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                            R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7113 of 2026
                        ==========================================================
                                      MAHESHBHAI @MAHSABHAI POPATBHAI RAVAL
                                                            Versus
                                                 STATE OF GUJARAT & ORS.
                        ==========================================================
                        Appearance:
                        MR AVANIDHAR M THAKORE(10377) for the Applicant(s) No. 1
                        MR VINAY VISHEN, APP for the Respondent(s) No. 1
                        ==========================================================
                           CORAM:HONOURABLE MR. JUSTICE HASMUKH D. SUTHAR
                                                       Date : 15/05/2026
                                                           ORDER

1. RULE. Learned APP waives service of Rule on behalf of the respondent-State.

2. The present petition has been preferred by the petitioner to release him on parole on the ground of remarriage of his daughter.

3. Learned APP tenders jail record which indicates the jail conduct of the petitioner to be good.

5. In that view of the matter, the petition is partly allowed. The petitioner is ordered to be enlarged on parole leave for a period of SEVEN DAYS (7 DAYS) from the date of his actual release on usual terms and conditions including furnishing a bail bond of Rs. 5,000/- to the satisfaction of the jail authority. The petitioner shall surrender before the jail authority on or before the expiry of the period of parole leave. No further extension shall be granted. Rule is made absolute to the aforesaid extent.

Direct service is permitted.

(HASMUKH D. SUTHAR,J) ALI