Bandaram vs State
2021 Latest Caselaw 5568 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 72/2021

Bandaram, S/o Sh. Cholaram, B/c Bheel, R/o Kitnod, Police Thana Siwana Dist. Barmer (Raj.). (Presently Lodged At Central Jail, Jodhpur).

----Petitioner Versus

1. State, Through Secretariat Home, Jaipur.

2. Collector, Barmer.

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 / Order

25/02/2021

The convict petitioner Bandaram S/o Shri Chola Ram has

been granted fourth parole of forty days by the District Parole

Advisory Committee, Barmer vide recommendations recorded in

its meeting dated 07.01.2021 whereby he has been directed to

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

sureties in the sum of Rs.25,000/- each 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.

Having regard to the overall facts and circumstances of the

case and keeping in view the fact that the petitioner was earlier

(2 of 2) [CRLW-72/2021]

released on first, second and third parole 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 Bandaram S/o

Shri Chola Ram on fourth parole of forty days by relaxing the

condition of furnishing two surety bonds as imposed by the District

Parole Advisory Committee in its meeting dated 07.01.2021. Thus,

the said requirement of furnishing two surety bonds is waived. The

convict-petitioner shall be relesed on fourth parole of forty days

upon his furnishing a personal bond in the sum of Rs.50,000/- to

the satisfaction of Superintendent, Central Jail, Jodhpur. The other

conditions as imposed by the Committee qua the convict petitioner

vide the recommendations dated 07.01.2021 are maintained.

The writ petition is allowed, accordingly.

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

23-Sudhir Asopa/-

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