Sahilbhai Iliyash Katiya/Miyana vs State Of Gujarat
2026 Latest Caselaw 3718 Guj

Gujarat High Court

Sahilbhai Iliyash Katiya/Miyana vs State Of Gujarat on 18 May, 2026

                                                                                                            NEUTRAL CITATION




                            R/SCR.A/7160/2026                                 ORDER DATED: 18/05/2026

                                                                                                             undefined




                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7160 of
                                                   2026

                      ==========================================================
                                                SAHILBHAI ILIYASH KATIYA/MIYANA
                                                              Versus
                                                   STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MS GAYATRIBA B JADEJA(5152) for the Applicant(s) No. 1
                      MR ROHAN N SHAH APP for the Respondent(s) No. 1
                      ==========================================================

                        CORAM:HONOURABLE MR. JUSTICE NIRAL R. MEHTA

                                                          Date : 18/05/2026

                                                               ORDER

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

2. By way of the present petition, the petitioner has prayed to release him on parole leave on the ground of filing an appeal before the High Court. In support of it, necessary documents are produced on record.

3. I have heard learned advocates appearing for the parties and have also perused the documents produced along with the petition as well as considered the averments made in this petition including jail remarks. It is found out that during the entire period of trial, for almost two years, the petitioner remained in jail and after recording of the conviction, now with a view to file an appeal before the High Court, the petitioner

NEUTRAL CITATION

R/SCR.A/7160/2026 ORDER DATED: 18/05/2026

undefined

requires some indulgence so as to make financial arrangement to approach the High Court by way of an appeal. Therefore considering the grounds mentioned and the averments made in the petition, the present petition deserves to be allowed.

4. Therefore, the present petition stands allowed partly. The petitioner prisoner is ordered to be released on parole leave for a period of two weeks from the date of his actual release, on executing personal bond of Rs.5,000/- (Rupees Five Thousand) before the Jail authority and on usual terms and conditions as may be imposed by the Jail Authority.

5. The petitioner shall surrender before Jail Authority on completion of parole leave, without fail.

6. Rule is made absolute to the aforesaid extent. Registry to communicate the present order to the concerned jail authority forthwith.

(NIRAL R. MEHTA,J) PARMAR KRISH/74