Sachin Nandkishor Dixit Through ... vs State Of Gujarat
2026 Latest Caselaw 3802 Guj

Gujarat High Court

Sachin Nandkishor Dixit Through ... vs State Of Gujarat on 21 May, 2026

                                                                                                                      NEUTRAL CITATION




                            R/SCR.A/7213/2026                                          ORDER DATED: 21/05/2026

                                                                                                                       undefined




                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7213 of
                                                     2026

                      ==========================================================
                        SACHIN NANDKISHOR DIXIT THROUGH SUCHETA NANDKISHOR DIXIT
                                                  Versus
                                        STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MS.AKSHITABA SOLANKI(6782) 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 : 21/05/2026

                                                             ORAL 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 filing

criminal appeal before this Hon'ble Court. 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. The jail conduct is found

to be good. Considering the fact that the petitioner is

convicted under Section 302 of the Indian Penal Code and is

NEUTRAL CITATION

R/SCR.A/7213/2026 ORDER DATED: 21/05/2026

undefined

in jail since more than 4 years and he is never been

released on any bail. Therefore considering the grounds

mentioned and the averments made in the petition and to

unable the petitioner to avail his statutory right to file an

appeal, 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. Direct

service is permitted. Registry to communicate the present

order to the concerned jail authority forthwith.

(NIRAL R. MEHTA,J) URIL RANA