Shaikh Mohammad Sohel Abdul Kadar Thro ... vs State Of Gujarat
2026 Latest Caselaw 3793 Guj

Gujarat High Court

Shaikh Mohammad Sohel Abdul Kadar Thro ... vs State Of Gujarat on 21 May, 2026

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                             NEUTRAL CITATION




                            R/SCR.A/7240/2026                                  ORDER DATED: 21/05/2026

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7240 of
                                                     2026
                      ===============================================================
                               SHAIKH MOHAMMAD SOHEL ABDUL KADAR THRO SHAIKH
                                          FARIDABANU ABDULKADAR
                                                   Versus
                                          STATE OF GUJARAT & ORS.
                      ==============================================================
                      Appearance:
                      PARTY IN PERSON(5000) for the Applicant(s) No. 1
                      MR UTKARSH SHARMA, APP for the Respondent(s) No. 1
                      ==============================================================

                        CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                                                           Date : 21/05/2026

                                                            ORAL ORDER

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

2. The present petition is preferred by the applicant through his mother to release him on parole on the ground of filing an Appeal against conviction.

3. Learned APP draws attention of this Court to the jail report to indicate that whenever he was released from jail, he surrendered in time and his jail conduct is reported to be good and he is in jail since 24th April, 2026.

4. In that view of the matter, the petition is partly allowed. The applicant is ordered to be enlarged on parole leave for a period of 7 (seven) days 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, every alternate day, at nearer police station and surrender before the jail authority on or before the expiry of the

NEUTRAL CITATION

R/SCR.A/7240/2026 ORDER DATED: 21/05/2026

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period of parole leave. Registry to communicate this order through Fax to the concerned Jail Authority. Rule is made absolute to the aforesaid extent.

(NIRZAR S. DESAI,J) PALAK