Pravinbhai Panchabhai Vaghela Thro. ... vs State Of Gujarat
2026 Latest Caselaw 3804 Guj

Gujarat High Court

Pravinbhai Panchabhai Vaghela Thro. ... vs State Of Gujarat on 21 May, 2026

                                                                                                                         NEUTRAL CITATION




                            R/SCR.A/7218/2026                                           ORDER DATED: 21/05/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7218 of
                                                   2026

                      ==========================================================
                         PRAVINBHAI PANCHABHAI VAGHELA THRO. HANSABEN DHIRUBHAI
                                                 BARAIYA
                                                  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 performing

post death rituals of his brother who has expired on

14.05.2026. 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. Considering the fact that

the petitioner is a convict and has already undergone more

NEUTRAL CITATION

R/SCR.A/7218/2026 ORDER DATED: 21/05/2026

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than 13 years of imprisonment and further the ground of

performing post death rituals of his brother, I am of the

view that 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