Gulabsinh Harubha Gohil vs State Of Gujarat
2026 Latest Caselaw 3798 Guj

Gujarat High Court

Gulabsinh Harubha Gohil vs State Of Gujarat on 21 May, 2026

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                            NEUTRAL CITATION




                             R/SCR.A/7221/2026                                ORDER DATED: 21/05/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7221 of
                                                      2026
                       ==========================================================
                                                     GULABSINH HARUBHA GOHIL
                                                               Versus
                                                      STATE OF GUJARAT & ORS.
                       ==========================================================
                       Appearance:
                       MS.AKSHITABA SOLANKI(6782) 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 Rule on behalf of the respondent-State.

2. The present petition is preferred by the applicant to release him on parole on the ground for cultivating his own land.

3. Learned APP draws attention of this Court to the jail report to indicate that his jail conduct is reported to be good and he is in jail since last thirteen years, nine months and twenty-nine days.

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 2 (two) weeks 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.

NEUTRAL CITATION

R/SCR.A/7221/2026 ORDER DATED: 21/05/2026

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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.

5. Registry to communicate this order through Fax to the concerned Jail Authority. Rule is made absolute to the aforesaid extent.

(NIRZAR S. DESAI,J) ROHAN SONI