Gujarat High Court
Mahammad Aarif @ Munno Jamluddin ... vs State Of Gujarat on 27 March, 2026
NEUTRAL CITATION
R/SCR.A/4038/2026 ORDER DATED: 27/03/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (PAROLE LEAVE) NO. 4038 of
2026
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MAHAMMAD AARIF @ MUNNO JAMLUDDIN THROUGH FARJANABANU
MAHAMMADAARIF KAJI
Versus
STATE OF GUJARAT & ORS.
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Appearance:
PARTY IN PERSON(5000) for the Applicant(s) No. 1
HARDIK S. SONI APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR.JUSTICE P. M. RAVAL
Date : 27/03/2026
ORAL ORDER
1. The present petition has been preferred by the petitioner for parole leave for 30 days on the ground of financial assistance to his family as well as for taking care of his children.
2. It transpires from the jail remarks that earlier the petitioner is released for 21 days on parole leave from 10.12.2025 to 31.12.2025 on the ground of filing an appeal, however, again he preferred an application for parole leave, which came to be rejected by this Court on 22.01.2026. It is also evident that the Applicant is handed down punishment for the offence under Section 8(C), 22(C)and 29 of the NDPS Act.
3. In view of the above, no case for parole leave is made out. The present application is rejected.
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