Vipulbhai Kanabhai Gadhiya vs State Of Gujarat
2026 Latest Caselaw 3838 Guj

Gujarat High Court

Vipulbhai Kanabhai Gadhiya vs State Of Gujarat on 22 May, 2026

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                              NEUTRAL CITATION




                            R/SCR.A/7251/2026                                  ORDER DATED: 22/05/2026

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                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7251 of
                                                     2026
                      ===============================================================
                                                 VIPULBHAI KANABHAI GADHIYA
                                                            Versus
                                                   STATE OF GUJARAT & ORS.
                      ===============================================================
                      Appearance:
                      THROUGH JAIL for the Applicant(s) No. 1
                      MR ROHAN RAVAL, APP for the Respondent(s) No. 1
                      ===============================================================

                         CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI

                                                           Date : 22/05/2026

                                                            ORAL ORDER

1. Rule. Learned APP waives service of notice of rule for and on behalf of the respondent - State.

2. By way of the present application, the applicant, through jail, has prayed to release him on parole leave on the ground of providing financial assistance to his family.

3. Learned Additional Public Prosecutor for the respondent has opposed this application.

4. Considering the aforesaid facts and circumstances of the case and reasons stated in the application as well as looking to the jail record of the applicant, I am of the opinion that the present application requires consideration and the same is allowed. The applicant shall be released on parole leave for a period of fourteen days from the date of his actual release on usual terms and conditions and on executing of personal bond of Rs.10,000/- (Rupees Ten Thousand) with two sureties of Rs.25,000/- (Rupees Twenty Five Thousand)

NEUTRAL CITATION

R/SCR.A/7251/2026 ORDER DATED: 22/05/2026

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to the satisfaction of the concerned Jail authority. The applicant shall surrender before the Jail Authority on completion of parole leave period, without fail.

5. Rule is made absolute to the aforesaid extent. Registry is directed to communicate this order to the concerned Jail Authority by fax / email message forthwith.

(NIRZAR S. DESAI,J) PALAK