Natthu @ Nathuram vs State Of Rajasthan
2021 Latest Caselaw 4909 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 531/2020

Natthu @ Nathuram, S/o Shri Bhanwar Lal, By Caste Harijan, R/o Harijan Basti, Jaitarniya Gate Sojat City, Police Thana Sojat City, District Pali (Raj.). (At Present Lodged In Central Jail, Jodhpur).

----Petitioner Versus

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

2. Collector, Pali.

3. Superintendent, Central Jail, Jodhpur.

                                                                ----Respondents


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



            HON'BLE MR. JUSTICE SANDEEP MEHTA

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment

22/02/2021

Heard. Perused the material available on record.

The convict-petitioner Natthu @ Nathuram was granted first

parole by virtue of this Court's order dated 06.08.2020 passed in

D.B. Criminal Writ Petition No.170/2020. By this order, the convict

petitioner was required to furnish a personal bond in the sum of

Rs.80,000/- with two sureties of Rs.40,000/- each to the

satisfaction of Superintendent, Central Jail, Jodhpur. The convict

petitioner has forwarded this writ petition from Jail praying that

the condition of furnishing two sureties may be relaxed.

(2 of 2) [CRLW-531/2020]

Shri Farzand Ali, learned AAG has submitted the family

status report of the convict-petitioner, forwarded by

Superintendent of Police, Pali, as per which the financial position

of the family of the convict prisoner is very poor.

Having considered overall facts and circumstances of the

case as available on record and more particularly keeping in view

the fact that the convict-petitioner has not been able to avail the

benefit of parole despite the order granting parole, owing to lack

of resources, we hereby relax the condition of furnishing surety

bonds, as imposed in the order dated 06.08.2020 and direct that

the convict prisoner Natthu @ Nathuram S/o Shri Bhanwarlal shall

be released on first parole of twenty days upon his furnishing a

personal bond in the sum of Rs.80,000/- to the satisfaction of

Superintendent, Central Jail Jodhpur. Thus, the requirement of

furnishing surety bonds is waived. However, the convict-petitioner

shall appear and mark his attendance at Police Station Sojat City,

District Pali once in every week during the parole period.

With this modification in the order dated 06.08.2020 passed

in D.B. Criminal Writ Petition No.170/2020, the instant parole writ

petition is allowed accordingly.

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

22-Sudhir Asopa/-

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