Munir Ishaqbhai Rahimbeg Mirza vs State Of Gujarat
2026 Latest Caselaw 3801 Guj

Gujarat High Court

Munir Ishaqbhai Rahimbeg Mirza vs State Of Gujarat on 21 May, 2026

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                             NEUTRAL CITATION




                           R/SCR.A/7249/2026                                   ORDER DATED: 21/05/2026

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                                   IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/SPECIAL CRIMINAL APPLICATION (FURLOUGH LEAVE) NO. 7249 of
                                                  2026

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                                               MUNIR ISHAQBHAI RAHIMBEG MIRZA
                                                           Versus
                                                  STATE OF GUJARAT & ORS.
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                      Appearance:
                      THROUGH JAIL for the Applicant(s) No. 1
                      MR UTKARSH SHARMA, ADDL. PUBLIC PROSECUTOR 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 furlough on the ground of providing financial assistance to his family.

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 last 7 years and 6 months.

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

NEUTRAL CITATION

R/SCR.A/7249/2026 ORDER DATED: 21/05/2026

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the period of furlough 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)

Dolly