Rajasthan High Court
Kamruddin S/O Shri Allah Bandha vs State Of Rajasthan on 26 August, 2021
Bench: Sandeep Mehta, Rameshwar Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Criminal Writ Petition No. 1354/2021
Kamruddin S/o Shri Allah Bandha, Aged About 37 Years, R/o
Regro Ki Talai, Choth Ka Barwada, Police Station Choth Ka
Barwada, District Swaimadhopur (Raj.) (At Present Confined In
Air Camp, Sanganer, Jaipur (Raj.).)
----Petitioner
Versus
1. State Of Rajasthan, Through Director General Of Prisons,
Directorate Prisons, Ghatgate, Jaipur.
2. District Magistrate, Swaimadhopur, Office At Collectorate,
Swaimadhopur (Raj.)
3. Superintendent Central Jail, Jaipur.
----Respondents
For Petitioner(s) : Mr. Govind Prasad Rawat
For Respondent(s) : Ms. Rekha Madnani, AGA
HON'BLE MR. JUSTICE SANDEEP MEHTA
HON'BLE MR. JUSTICE RAMESHWAR VYAS
Judgment / Order
26/08/2021
Heard. Perused the material available on record.
The instant writ petition has been preferred on behalf of the
convict Kamrudddin seeking modification in the order dated
08.04.2021 passed on the basis of the recommendations drawn by
the State Level Parole Committee in its meeting held on
10.03.2021 to the extent, the applicant was granted permanent
parole with requirement of furnishing one personal bond in the
sum of Rs.50,000/- and two sureties in the like amount. A waiver
is sought by the petitioner from furnishing of surety bonds with a
prayer to be released on personal bond only.
(2 of 2) [CRLW-1354/2021]
Learned counsel Shri Rawat submits that the petitioner is a
very poor person and is unable to furnish surety bonds in terms of
the parole order.
As per the reply of the respondents, the convict-petitioner
had satisfactorily availed twenty days' regular parole from
18.12.2014 to 06.10.2015 without any complaint whatsoever.
Considering the overall facts and circumstances of the case
and the fact that the convict satisfactorily availed regular parole of
twenty days and did not misuse the liberty so granted to him and
as his jail conduct has been satisfactory, we are inclined to accept
the instant writ petition.
Accordingly, the instant writ petition is allowed. The order
dated 08.04.2021 passed by the State Level Parole Committee in
its meeting held on 10.03.2021 is modified qua the convict-
petitioner. The convict-petitioner Kamruddin S/o Shri Allah
Bandha shall now be released on permanent parole upon
furnishing a personal bond in the sum of Rs.50,000/-. The
condition of furnishing two surety bonds in terms of the order
dated 08.04.2021 is waived. However, the other conditions as
imposed in the order dated 08.04.2021 are maintained.
(RAMESHWAR VYAS),J (SANDEEP MEHTA),J
/Sudhir Asopa/31
Powered by TCPDF (www.tcpdf.org)
