Shreeji Charan Swami Guru Bhakti Kishor ... vs State Of Gujarat
2026 Latest Caselaw 3696 Guj

Gujarat High Court

Shreeji Charan Swami Guru Bhakti Kishor ... vs State Of Gujarat on 15 May, 2026

                                                                                                          NEUTRAL CITATION




                             R/SCR.A/5983/2026                             ORDER DATED: 15/05/2026

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
                          R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 5983 of
                                                    2026
                       ==========================================================
                        SHREEJI CHARAN SWAMI GURU BHAKTI KISHOR @ GHANSHYAMBHAI
                                            KANJIBHAI GHELANI
                                                  Versus
                                         STATE OF GUJARAT & ORS.
                       ==========================================================
                       Appearance:
                       JAIVIK UDAY BHATT(7319) for the Applicant(s) No. 1
                       MR. SOAHAM JOSHI, APP for the Respondent(s) No. 1
                       ==========================================================

                          CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI
                                DESAI

                                                       Date : 15/05/2026
                                                        ORAL ORDER

Learned advocate for the applicant submits that, the applicant

had undergone the medical treatment and shall surrender tomorrow

before the Jail Authority. It is further submitted that, the Co-ordinate

Bench had earlier extended the parole leave of the applicant till

08.05.2026. Learned advocate for the applicant has also placed on

record the medical papers pertaining to the treatment undergone by

the applicant.

Considering the facts, the Parole leave of the applicant is

extended till 16.05.2026. Learned advocate for the applicant upon

instructions submits that, the applicant shall surrender before the Jail

Authority by 05.00 pm tomorrow i.e. 16.05.2026. Direct service is

permitted.

(UTKARSH THAKORBHAI DESAI, J) ANIRUDH OJHA