Kamleshkumar Maheshsinh Chauhan vs State Of Gujarat
2026 Latest Caselaw 3841 Guj

Gujarat High Court

Kamleshkumar Maheshsinh Chauhan vs State Of Gujarat on 22 May, 2026

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                             R/SCR.A/7291/2026                                      ORDER DATED: 22/05/2026

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7291 of
                                                      2026

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                                           KAMLESHKUMAR MAHESHSINH CHAUHAN
                                                         Versus
                                                STATE OF GUJARAT & ORS.
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                       Appearance:
                       MR DINESHKUMAR J PRAJAPATI(9979) for the Applicant(s) No. 1
                       MR. UTKARSH SHARMA, APP for the Respondent(s) No. 1
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                         CORAM:HONOURABLE MR. JUSTICE NIRAL R. MEHTA

                                                               Date : 22/05/2026

                                                                ORAL ORDER

Rule. Learned APP waives service of notice of rule for

respondent - State of Gujarat.

1. By way of the present application, the applicant has

sought parole leave on the ground of providing financial

assistance to his family and for arranging the school fees of

his children.

2. Heard learned advocates appearing for the respective

parties. Perused the documents produced along with the

application as well as the averments made therein,

including the jail report.

3. Having considered the present application, it appears

NEUTRAL CITATION

R/SCR.A/7291/2026 ORDER DATED: 22/05/2026

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that the applicant has sought parole leave for arranging the

school fees of his children and for securing admission of his

daughter in another school for 10 th Standard. Considering

the fact that the applicant has been convicted under Section

138 of the Negotiable Instruments Act, 1881, and further

considering the jail remarks indicating that the applicant

has already undergone more than one year of

imprisonment, coupled with the necessity of arranging the

educational expenses of his children, this Court deems it

appropriate to exercise its discretion in favour of the

applicant.

4. The present application is partly allowed. The

applicant is ordered to be released on parole leave for a

period of 10 days from the date of his actual release, on

executing a personal bond of Rs.5,000/- (Rupees Five

Thousand only) before the Jail Authority and subject to

such usual terms and conditions as may be imposed by the

Jail Authority.

5. The applicant shall surrender before the Jail Authority

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R/SCR.A/7291/2026 ORDER DATED: 22/05/2026

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immediately upon completion of the parole leave, without

fail. It is clarified that no further extension of parole leave

shall be granted.

6. 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.

(NIRAL R. MEHTA,J) VASIM S. SAIYED