Ganesh vs State Of Rajasthan
2021 Latest Caselaw 5336 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 81/2021

Ganesh, S/o Punjilal, R/o Badgama Fala Nawapadar, Police Thana Varda, District Dungarpur. (At Present Lodged In Open Air Camp, Barmer).

----Petitioner Versus

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

2. The District Collector, Dungarpur.

3. Superintendent, District Jail, Barmer.

                                                                    ----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

24/02/2021

The convict petitioner Ganesh S/o Punjilal has been granted

second parole of thirty days by the District Parole Advisory

Committee, Doongarpur vide recommendations recorded in its

meeting dated 02.12.2020 whereby he has been directed to

furnish a personal bond in the sum of Rs.25,000/- and two

sureties in the like amount as a pre-requisite condition for being

released on parole. The convict-petitioner has filed the instant

writ petition seeking relaxation in the condition of furnishing

surety bonds in terms of the order of the District Parole

Committee owing to his poor financial condition.

(2 of 2) [CRLW-81/2021]

Having regard to the overall facts and circumstances of the

case and considering the fact that vide order dated 11.07.2019

passed in D.B. Criminal Writ Petition No.251/2019, the petitioner

was earlier released on first parole of twenty days upon his

furnishing a personal bond only while relaxing the condition of

furnishing surety bonds and that he did not misuse the liberty so

granted to him, we deem it proper to release the petitioner

Ganesh S/o Shri Punjilal on second parole of thirty days by

relaxing the condition of furnishing two surety bonds as imposed

by the District Parole Advisory Committee in its meeting dated

02.12.2020. Thus, the requirement of furnishing two surety bonds

is waived. However, the other conditions as imposed by the

Committee qua the convict petitioner are maintained.

The writ petition is allowed, accordingly.

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

19-/Sudhir Asopa/-

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