Mohammadsan S/O Mohammadiqbal ... vs State Of Gujarat
2026 Latest Caselaw 3684 Guj

Gujarat High Court

Mohammadsan S/O Mohammadiqbal ... vs State Of Gujarat on 15 May, 2026

                                                                                                           NEUTRAL CITATION




                              R/SCR.A/7122/2026                             ORDER DATED: 15/05/2026

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                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                            R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7122 of 2026
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                        MOHAMMADSAN S/O MOHAMMADIQBAL MOHAMMADIBRAHIM SHAIKH THROUGH
                                                 SHAIKH NAZIYABANU SHAN
                                                            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 : 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 party-in- person, wife of the petitioner to release the petitioner on parole on the ground of financial filing appeal and engaging an advoate.

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 TEN DAYS (10 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. Rule is made absolute to the aforesaid extent.

Direct service is permitted.

(HASMUKH D. SUTHAR,J) ALI