Keshubhai Dudabhai Odedara vs State Of Gujarat
2026 Latest Caselaw 3726 Guj

Gujarat High Court

Keshubhai Dudabhai Odedara vs State Of Gujarat on 18 May, 2026

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                             NEUTRAL CITATION




                            R/SCR.A/7151/2026                                  ORDER DATED: 18/05/2026

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7151 of
                                                     2026

                      ==========================================================
                                                KESHUBHAI DUDABHAI ODEDARA
                                                           Versus
                                                  STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      BHAVIN B THAKAR(9371) for the Applicant(s) No. 1
                      MR. DHAWAN JAYSWAL, APP for the Respondent(s) No. 1
                      ==========================================================

                        CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                                                          Date : 18/05/2026

                                                               ORAL ORDER

1. RULE. Learned APP waives service of Rule on behalf of the respondent-State.

2. The present petition is preferred by the applicant to release him on parole leave on account of death of his brother.

3. Learned Advocate appearing for the applicant submitted that brother of the applicant viz. Vikrambhai D. Odedara died on 10.05.2026. Upon instructions, learned Advocate appearing for the applicant submitted that the applicant is agreeable to bear the cost of Police escort in case if he is allowed to be enlarged on Parole Leave and he shall deposit the amount before the concerned Police authority.

4. Having heard the arguments advanced by the learned Advocate for the applicant and the ground mentioned in the petition, this Court is inclined to exercise discretion in favour of the

NEUTRAL CITATION

R/SCR.A/7151/2026 ORDER DATED: 18/05/2026

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applicant.

5. In view of that, the present petition is hereby partly allowed. The applicant is ordered to be enlarged on Parole Leave for a period of 7 (Seven) days to attend the post-death rituals of his deceased brother on depositing the amount of Police escort, that may be quantified by the Office of the Commissioner of Police, Surat City, from the date of his actual release on usual terms and conditions including furnishing a bail bond of Rs.10,000/- to the satisfaction of the concerned Jail authority. The applicant shall mark presence at nearer Police Station and surrender before the Jail authority on or before the expiry of the period of Parole Leave. Rule is made absolute to the aforesaid extent. Direct service is permitted.

(NIRZAR S. DESAI,J) RAVI OZA