Jabir Binyamin Bahera Ganchi vs State Of Gujarat
2026 Latest Caselaw 3712 Guj

Gujarat High Court

Jabir Binyamin Bahera Ganchi vs State Of Gujarat on 18 May, 2026

                                                                                                             NEUTRAL CITATION




                            R/SCR.A/6593/2026                                  ORDER DATED: 18/05/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 6593 of
                                                     2026

                      ==========================================================
                                                JABIR BINYAMIN BAHERA GANCHI
                                                            Versus
                                                   STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      THROUGH JAIL for the Applicant(s) No. 1
                      MR. ROHAN SHAH, APP for the Respondent(s) No. 1
                      ==========================================================

                         CORAM:HONOURABLE MR. JUSTICE NIRAL R. MEHTA

                                                           Date : 18/05/2026

                                                               ORAL ORDER

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

1. By way of the present application, the applicant has prayed to release him on parole leave on the ground that he has undergone more than 22 years of imprisonment. In support of it, necessary documents are produced on record.

2. Considering the fact that the applicant has undergone already 22 years of incarceration, the present application deserves to be allowed.

3. In view of the above, the present application stands allowed partly. The applicant prisoner is ordered to be released on parole leave for a period of 14 days from the date of his actual release, on executing personal bond of Rs.5,000/- (Rupees Five Thousand) before the Jail authority

NEUTRAL CITATION

R/SCR.A/6593/2026 ORDER DATED: 18/05/2026

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and on usual terms and conditions as may be imposed by the Jail Authority.

4. The applicant shall surrender before Jail Authority on completion of parole leave, without fail.

5. Rule is made absolute to the aforesaid extent. Registry is directed to communicate this order to the concerned Jail Authority by fax / email message forthwith.

(NIRAL R. MEHTA,J) VASIM S. SAIYED