Chandanji Vihaji Thakor Thro Thakor ... vs State Of Gujarat
2026 Latest Caselaw 3761 Guj

Gujarat High Court

Chandanji Vihaji Thakor Thro Thakor ... vs State Of Gujarat on 20 May, 2026

                                                                                                                NEUTRAL CITATION




                            R/SCR.A/7195/2026                                     ORDER DATED: 20/05/2026

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7195 of
                                                   2026

                      ==========================================================
                           CHANDANJI VIHAJI THAKOR THRO THAKOR NANDABEN VANAJI
                                                   Versus
                                          STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      PARTY IN PERSON(5000) 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 to provide financial assistance to his three daughters and his wife. 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 applicant has been convicted under the provisions of Section 376 of Indian Penal Code and Sections 4 and 6 of the POCSO Act on 23.04.2026 and more particularly, all through out the applicant

NEUTRAL CITATION

R/SCR.A/7195/2026 ORDER DATED: 20/05/2026

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was under trial prisoner and during the entire period of two years, the applicant has not been released on bail and in jail report, there is no adversary remarks. 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 14 days 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/42