Gujarat High Court
Suresh Navsa Ghatal vs State Of Gujarat on 21 November, 2025
NEUTRAL CITATION
R/SCR.A/15266/2025 ORDER DATED: 21/11/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 15266 of
2025
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SURESH NAVSA GHATAL
Versus
STATE OF GUJARAT & ORS.
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Appearance:
THROUGH JAIL for the Applicant(s) No. 1
MS MAITHILI MEHTA, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR.JUSTICE UTKARSH THAKORBHAI
DESAI
Date : 21/11/2025
ORAL ORDER
1. The present application is filed by the Applicant for enlarging him on Parole leave on the ground of providing financial assistance to his family.
2. Rule returnable forthwith. Learned APP waives service of Rule on behalf of the Respondent State.
3. Having considered the ground mentioned in the Application and considering the facts and circumstance of the case, this court is inclined to exercise discretion in favour of the applicant.
4. The application is allowed. The Applicant is ordered to Page 1 of 2 Uploaded by MS.KAJAL KISHORBHAI NAVLAKHA (HCD0076) on Fri Nov 21 2025 Downloaded on : Sat Nov 22 00:34:28 IST 2025 NEUTRAL CITATION R/SCR.A/15266/2025 ORDER DATED: 21/11/2025 undefined be released on Parole for a period of 21 days from the date of actual release, upon furnishing a personal bond of Rs. 15,000/- (Rupees Fifteen Thousand only) with a surety of the like amount to the satisfaction of the jail authority, and on a further condition that the Applicant shall mark his presence before the concerned police station on every alternate day and surrender to the Jail authorities on expiry of the Parole period.
5. The application is allowed in the aforesaid terms. Rule is made absolute.
(UTKARSH THAKORBHAI DESAI, J) KAJAL Page 2 of 2 Uploaded by MS.KAJAL KISHORBHAI NAVLAKHA (HCD0076) on Fri Nov 21 2025 Downloaded on : Sat Nov 22 00:34:28 IST 2025