Premji vs State
2021 Latest Caselaw 5569 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 80/2021

Premji, S/o Sh. Koderji, R/o Padwa Police Thana Sagwara, Dist. Dungarpur. (Lodged At Open Air Camp, Barmer).

----Petitioner Versus

1. State, Through Secretariat Home, Jaipur.

2. Collector, Dungerpur.

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

25/02/2021

The convict petitioner Premji S/o Shri Koderji has been

granted regular parole of forty 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.

Having regard to the overall facts and circumstances of the

case and keeping in view the fact that as per the

recommendations itself, the convict-petitioner has availed the

(2 of 2) [CRLW-80/2021]

first, second, third and fourth paroles, without any complaint

whatsoever and as now, because of his family being in dire

financial condition, he is unable to furnish the surety bonds

despite parole being sanctioned to him, we deem it proper to

release the petitioner Premji S/o Shri Koderji on regular 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 02.12.2020. Thus, the requirement of furnishing

two surety bonds is waived. However, the convict-petitioner shall

appear and mark his attendance at Police Station Sagwara,

District Doongarpur once in every week during the parole period.

The other conditions as imposed by the Committee qua the

convict petitioner vide the recommendations dated 02.12.2020 are

maintained.

The writ petition is allowed, accordingly.

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

25-Sudhir Asopa/-

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