Bombay High Court
Nilesh Laxmikant Vyas (C-8584) vs The State Of Maharashtra on 23 June, 2021
Bench: V.K. Jadhav, Shrikant Dattatray Kulkarni
1 918-Cri.WP.648-21 Oral Jud.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
918 CRIMINAL WRIT PETITION NO.648 OF 2021
Nilesh Laxmikant Vyas,
Convict No.8584,
Age : Major, Occu. Nil,
R/o at present Aurangabad Central Prison,
Aurangabad. ... Petitioner.
Versus
1. The State of Maharashtra,
Through its Home Department,
Mantralaya, Mumbai.
2. The Superintendent
of the Central Prison Aurangabad,
Tq. and Dist. Aurangabad. ... Respondents.
...
APP for Respondents-State : Mr. S. D. Ghayal.
...
CORAM : V. K. JADHAV, AND
SHRIKANT D. KULKARNI, JJ.
DATE : 23.06.2021
ORAL JUDGMENT (Per V. K. Jadhav, J.) :-
1. We have received this communication in writing from
the convict through Aurangabad Central Prison, Aurangabad.
The same is treated as a criminal writ petition.
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2. Heard. Issue notice to the respondents, returnable
forthwith. The learned APP waives notice for respondents-
State.
3. Rule. Rule made returnable forthwith.
4. The petitioner is a life convict in connection with the
crime / case and the details of his conviction and the period
undergone by him till this date so far is mentioned in the
following tabular form :
Sr. Name Convict Period
No. No.
1. Nilesh Laxmikant Vyas C-8584 7 Yrs. 4 Months
(WP. No.648/2021) and 27 Days
5. In terms of the amended Rule 19(1)(C)(ii) of the
Maharashtra Prisons (Mumbai Furlough and Parole) Rules,
1959, respondent No.2 herein has released the petitioner /
convict on Covid Emergency parole. However, while granting
him Covid Emergency parole, the respondent / Superintendent
of Central Prison, Aurangabad has directed the petitioner /
convict to furnish two sureties for an amount of Rs.20,000/-
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(Rupees Twenty thousand only) in addition to the execution of
the personal bond.
6. The convict has communicated that he is a poor person
and due to financially weak position he is unable to furnish
two sureties, as directed. The petitioner / convict is ready to
furnish one surety for the like amount and thus prayed that the
condition of furnishing two sureties as directed by the
respondent / Superintendent of Jail may be modified to that
extent.
7. This Court (Coram : Ravindra V. Ghuge and B. U.
Debadwar, JJ.) by order dated 16.03.2021 in Criminal Writ
Petition No.257 of 2021 and the Division Bench headed by
(Coram : V. K. Jadhav and M. G. Sewlikar, JJ.) by order
09.03.2021 in Criminal Writ Petition No.340 of 2021 taken a
similar view and modified the condition to the extent of one
surety instead of two sureties.
8. The learned APP submits that though the rule provides
no specific requirement or guidelines or directions of
furnishing two sureties by the convict while releasing him on
Covid Emergency parole, however, the same is left at the
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discretion of the authority concerned. The learned APP
appearing for respondent-State has fairly accepted that it was a
requirement of furnishing two sureties in the notification
issued by the Home Department dated 26.08.2016, however, in
the notification dated 16.04.2018 issued by the Home
Department, Mumbai omitted the said word "two sureties" and
instead of that in Rule 24A, it is mentioned that "the parole
may be granted to a prisoner subject to his executing a surety
bond in Form A, a Personal Bond in Form B".
9. It thus appears that the respondent / Superintendent of
Jail, Aurangabad in terms of the old notification dated
26.08.2016 has directed the convict to furnish two sureties
while granting him Covid Emergency parole. The petitioner /
convict is the poverty stricken person. He is in jail for a long
period. It is thus difficult either for him or his relatives to make
the arrangement of two sureties. Furthermore, in case of the
petitioner / convict there are only aged parents in the house.
On earlier occassion, this court in the aforesaid two cases has
relaxed the said condition and directed the petitioner / convict
to furnish one surety for an amount of Rs.20,000/- (Rupees
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Twenty Thousand Only) which should be an independent
surety, not relative to the prisoner.
10. The petitioner / convict is a poor person and it is not
possible for him or his relative to make the arrangement of two
sureties.
11. In Criminal Writ Petition Nos.630 of 2021, 631 of 2021,
632 of 2021, 633 of 2021 and 634 of 2021 this Court has
relaxed the said condition and directed the petitioner /convict
to furnish one surety for an amount of Rs.20,000/-, which
should be an independent surety, not relative to the prisoner.
12. In view of the above, we are also inclined to take a
similar view and decide this writ petition in the similar manner.
Hence, the following order :
ORDER
(i) Writ Petition is hereby allowed.
(ii) The impugned order is modified and the petitioner /
convict is directed to execute a Personal Bond of
Rs.10,000/- and one surety of Rs.20,000/- which should
be an independent surety, not relative to the prisoner.
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(iii) Rest of the conditions in the impugned order remained
as it is.
(iv) Rule made absolute in the above terms.
(v) Writ Petition is accordingly disposed off.
(SHRIKANT D. KULKARNI, J.) (V. K. JADHAV, J.)
...
vmk/-
