Nitinbhai Kalubhai Vaghela vs State Of Gujarat
2026 Latest Caselaw 3848 Guj

Gujarat High Court

Nitinbhai Kalubhai Vaghela vs State Of Gujarat on 22 May, 2026

Author: Nirzar S. Desai

Bench: Nirzar S. Desai

                                                                                                              NEUTRAL CITATION




                            R/SCR.A/7301/2026                                  ORDER DATED: 22/05/2026

                                                                                                              undefined




                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                           R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 7301 of
                                                     2026
                      ================================================================
                                                  NITINBHAI KALUBHAI VAGHELA
                                                             Versus
                                                   STATE OF GUJARAT & ORS.
                      ================================================================
                      Appearance:
                      MR. DARSHIL N PRAJAPATI(16427) for the Applicant(s) No. 1
                      MR UTKARSH SHARMA, 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. The present petition is preferred by the applicant to release him on parole on the ground of filing an Appeal against the conviction.

3. Learned APP draws attention of this Court to the jail report to indicate that whenever he was released from jail, he surrendered in time and his jail conduct is reported to be good and he is in jail since last one year and six months.

4. In that view of the matter, the petition is partly allowed. The applicant is ordered to be enlarged on parole leave for a period of two weeks days from the date of his actual release on usual terms and conditions including furnishing a bail bond of Rs.10,000/- to the satisfaction of the concerned jail authority. The applicant shall mark presence at nearer police station and surrender before the jail authority on or before the expiry of the period of parole leave. Registry to communicate this order through Fax to the concerned

NEUTRAL CITATION

R/SCR.A/7301/2026 ORDER DATED: 22/05/2026

undefined

Jail Authority. Rule is made absolute to the aforesaid extent.

(NIRZAR S. DESAI,J)

PALAK