Munjaram vs State Of Rajasthan
2021 Latest Caselaw 4738 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 32/2021

Munjaram, S/o Late Shri Bhapparam @ Bhiyaram, By Caste Vishnoi, R/o Dantiwada Police Thana Dangiyawas, District Jodhpur (Raj.). (At Present Lodged In Central Jail, Jodhpur).

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Home Dept., Jaipur.

2. Collector, Jodhpur.

3. Superintendent, Central Jail, Jodhpur.

                                                                ----Respondents


For Petitioner(s)        :     By post.
For Respondent(s)        :     Mr. Farzand Ali, AAG-cum-GA
                               Mr. Abhishek Purohit



           HON'BLE MR. JUSTICE SANDEEP MEHTA

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment

19/02/2021

Heard. Perused the material available on record.

Vide order dated 26.10.2020 passed by the District Parole

Advisory Committee, Jodhpur, the convict petitioner Munjaram,

S/o Late Shri Bhapparam @ Bhiyaram was granted first parole of

twenty days. By this order, the convict petitioner was required to

furnish a personal bond in the sum of Rs.50,000/- with two

sureties in the sum of Rs.25,000/- each (duly verified by the

concerned Tehsildar), as a pre-requisite condition for being

released on parole. The convict petitioner has forwarded the

present writ petition from Jail seeking relaxation in the condition

of furnishing surety bonds in terms of the order granting parole.

(2 of 2) [CRLW-32/2021]

Shri Farzand Ali, learned AAG has submitted the family

status report of the convict-petitioner, forwarded by Deputy

Commissioner of Police, Jodhpur (East), as per which the financial

position of the family of the convict prisoner is very poor.

In this background, we deem it proper to release the

petitioner on first parole of twenty days by relaxing the condition

of furnishing two surety bonds as imposed by the District Parole

Advisory Committee, Jodhpur by order dated 26.10.2020. Thus,

the said requirement of furnishing surety bonds is waived.

However, the convict-petitioner shall appear and mark his

attendance at Police Station Dangiyawas, Jodhpur once in every

week during the parole period. The other conditions of the order

dated 26.10.2020 qua the convict-petitioner are maintained .

The writ petition is allowed, accordingly.

(DEVENDRA KACHHAWAHA),J (SANDEEP MEHTA),J

24-Sudhir Asopa/-

Powered by TCPDF (www.tcpdf.org)