Rahul S/O Natwarbhai Raval Thro ... vs State Of Gujarat
2026 Latest Caselaw 3803 Guj

Gujarat High Court

Rahul S/O Natwarbhai Raval Thro ... vs State Of Gujarat on 21 May, 2026

                                                                                                                      NEUTRAL CITATION




                            R/SCR.A/7215/2026                                          ORDER DATED: 21/05/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7215 of
                                                     2026

                      ==========================================================
                           RAHUL S/O NATWARBHAI RAVAL THRO NATWARBHAI @NATUBHAI
                                              RAMABHAI RAVAL
                                                   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

recently convicted in Special Pocso Case No.26 of 2025 vide

NEUTRAL CITATION

R/SCR.A/7215/2026 ORDER DATED: 21/05/2026

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Judgment dated 07.05.2026, and all throughout he had

remained in jail as undertrial prisoner for more than one

year. 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