Vashrambhai Gagjibhai Chavda vs State Of Gujarat
2026 Latest Caselaw 3805 Guj

Gujarat High Court

Vashrambhai Gagjibhai Chavda vs State Of Gujarat on 21 May, 2026

                                                                                                              NEUTRAL CITATION




                            R/SCR.A/7241/2026                                  ORDER DATED: 21/05/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                         R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7241 of
                                                   2026

                      ==========================================================
                                                VASHRAMBHAI GAGJIBHAI CHAVDA
                                                            Versus
                                                   STATE OF GUJARAT & ORS.
                      ==========================================================
                      Appearance:
                      MR ANIL H RATHOD(9691) 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 carrying out

agricultural activity for assistance of his family. 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 convict

and has already undergone for period of 12 years. During the

NEUTRAL CITATION

R/SCR.A/7241/2026 ORDER DATED: 21/05/2026

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said period, whenever he was released on furlough and parole

leave, he had surrendered in time and there is no adversary

report from the jail authority. Therefore considering the

grounds mentioned as to provide assistance to the family for

carrying out agricultural activity, 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