Govind @Pethlo Jignesh S/O Jayantibhai ... vs State Of Gujarat
2026 Latest Caselaw 3686 Guj

Gujarat High Court

Govind @Pethlo Jignesh S/O Jayantibhai ... vs State Of Gujarat on 15 May, 2026

                                                                                                           NEUTRAL CITATION




                               R/SCR.A/6918/2026                            ORDER DATED: 15/05/2026

                                                                                                           undefined




                                      IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                            R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 6918 of 2026
                        ==========================================================
                             GOVIND @PETHLO JIGNESH S/O JAYANTIBHAI PATNI THRO SIMABEN
                                                     GOVINDBHAI PATNI
                                                           Versus
                                                 STATE OF GUJARAT & ORS.
                        ==========================================================
                        Appearance:
                        MR JM BUDDHBHATTI(1239) 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

Mr. Vidita D. Jayswal, learned advocate submits that she has instructions to appear on behalf of the complainant. She is permitted to file her appearance.

The report produced by the learned APP is ordered to be taken on record.

Rule. Learned APP waives service of notice of rule for the respondent-State.

Learned advocate for the applicant does not press the present application.

The application stands disposed of as not pressed. Rule is discharged.

It is clarified that this Court has not gone into the merits of the case.

(HASMUKH D. SUTHAR,J) ALI