Prajapati Trikambhai Bhupendrabhai vs State Of Gujarat
2026 Latest Caselaw 3842 Guj

Gujarat High Court

Prajapati Trikambhai Bhupendrabhai vs State Of Gujarat on 22 May, 2026

                                                                                                                     NEUTRAL CITATION




                             R/SCR.A/7305/2026                                      ORDER DATED: 22/05/2026

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7305 of
                                                      2026

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                                           PRAJAPATI TRIKAMBHAI BHUPENDRABHAI
                                                          Versus
                                                 STATE OF GUJARAT & ORS.
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                       Appearance:
                       MR AVANIDHAR M THAKORE(10377) 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 doing the agricultural

activities, as the monsoon season is likely to commence

shortly.

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/7305/2026 ORDER DATED: 22/05/2026

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that the applicant seeks parole leave for carrying out

agricultural activities in his field in view of the ensuing

monsoon season. Considering the fact that the applicant

was last released on parole leave and had surrendered

within time, and further considering that there are no

adversarial remarks against the applicant in the jail report,

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 7 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

immediately upon completion of the parole leave, without

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

shall be granted.

NEUTRAL CITATION

R/SCR.A/7305/2026 ORDER DATED: 22/05/2026

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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