Rajeshbhai @Raju Vallabhbhai Rathod vs State Of Gujarat
2026 Latest Caselaw 3685 Guj

Gujarat High Court

Rajeshbhai @Raju Vallabhbhai Rathod vs State Of Gujarat on 15 May, 2026

                                                                                                             NEUTRAL CITATION




                               R/SCR.A/6740/2026                              ORDER DATED: 15/05/2026

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                                  IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                            R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 6740 of
                                                      2026
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                                           RAJESHBHAI @RAJU VALLABHBHAI RATHOD
                                                          Versus
                                                 STATE OF GUJARAT & ORS.
                       ==========================================================
                       Appearance:
                       MS GAYATRIBA B JADEJA(5152) for the Applicant(s) No. 1
                       MR. VINAY VISHEN, ADDITIONAL PUBLIC PROSECUTOR 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 is preferred by the petitioner to release him on parole on the ground of filing appeal as well as marriage of niece of the applicant.

3. Learned APP draws attention of this Court to the jail report to indicate that he was never released from jail and his jail conduct is reported to be good. He has undergone sentence of 2 years, 8 month and 09 days in jail.

4. 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 7 (seven) 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 concerned jail authority. The petitioner shall mark presence at nearer police station and surrender before the jail authority on or before the expiry of the period of parole leave. Registry to communicate this order through Fax to the concerned Jail Authority. Rule is made absolute to the aforesaid extent.

(HASMUKH D. SUTHAR,J) SAJ GEORGE