Gujarat High Court
Rameshbhai Kodarbhai Gamar vs State Of Gujarat on 7 April, 2026
NEUTRAL CITATION
R/SCR.A/4637/2026 ORDER DATED: 07/04/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO.
4637 of 2026
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RAMESHBHAI KODARBHAI GAMAR
Versus
STATE OF GUJARAT & ORS.
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Appearance:
MR DINESHKUMAR J PRAJAPATI(9979) for the Applicant(s) No.
1
MR PRANAV DHAGAT, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR.JUSTICE P. M. RAVAL
Date : 07/04/2026
ORAL ORDER
Learned advocate for the petitioner, upon instructions, seeks permission to withdraw this petition which is filed praying for parole leave on the ground of his own medical treatment.
Permission, as prayed for, is granted. This petitioner is disposed of as withdrawn.
Considering the fact that the petitioner's Sonography of Abdomen and Pelvis got done on 19.02.2026 and an 22x17 mm Simple Exophytic Cortical Cyst was seen in Upper Pole and that, Page 1 of 2 Uploaded by HIREN MER(HC00351) on Tue Apr 07 2026 Downloaded on : Wed Apr 08 03:59:43 IST 2026 NEUTRAL CITATION R/SCR.A/4637/2026 ORDER DATED: 07/04/2026 undefined there is early developing right inguinal hernia, at the request of learned advocate for the petitioner, it is directed that the concerned jail authority shall ensure required medical treatment to the present petitioner as and when necessary.
[ P. M. Raval, J. ] hiren/55tss7426 Page 2 of 2 Uploaded by HIREN MER(HC00351) on Tue Apr 07 2026 Downloaded on : Wed Apr 08 03:59:43 IST 2026