Pradipbhai Karshanbhai Rajani vs State Of Gujarat
2026 Latest Caselaw 3756 Guj

Gujarat High Court

Pradipbhai Karshanbhai Rajani vs State Of Gujarat on 20 May, 2026

                                                                                                                NEUTRAL CITATION




                            R/SCR.A/6548/2026                                     ORDER DATED: 20/05/2026

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 6548 of
                                                   2026

                      ==========================================================
                                                PRADIPBHAI KARSHANBHAI RAJANI
                                                            Versus
                                                   STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MR ANIL H RATHOD(9691) 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 : 20/05/2026

                                                                   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 providing financial assistance to family. 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 that the petitioner is convicted for offence under Section 138 of the Negotiable Instruments Act and he has been convicted for one and half year of imprisonment out of which he has already undergone

NEUTRAL CITATION

R/SCR.A/6548/2026 ORDER DATED: 20/05/2026

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six months of imprisonment. Having considered the ground for providing financial assistance to family coupled with the jail report which is not adversary in nature, I deem it fit to exercise my discretion. 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/40