Dhannaram vs State Of Rajasthan
2021 Latest Caselaw 10806 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 328/2021

Dhannaram, S/o Bhiyaram @ Bhapparam, B/c Vishnoi, R/o Dantiwada, Ps Dangiawas, Dist Jodhpur (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through Secretary

2. Collector, Jodhpur

3. Supdt., Central Jail Jodhpur

----Respondents

For Petitioner(s) : By post.

For Respondent(s) : Mr. Farzand Ali, G.A.-cum-A.A.G Mr. Abhishek Purohit

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment

14/07/2021

Heard. Perused the material available on record.

The convict petitioner Dhannaram, S/o Bhiyaram @

Bhapparam has been granted first parole of twenty days by the

District Parole Advisory Committee, Jodhpur vide order dated

23.04.2021 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 forwarded this letter petition

from jail seeking relaxation/waiver in the condition of furnishing

surety bonds in terms of the order of the District Parole

Committee owing to his poor financial position.

(2 of 2) [CRLW-328/2021]

Having regard to the overall facts and circumstances of the

case, this Court is not inclined to absolutely waive the condition of

furnishing surety bonds as imposed upon the convict-petitioner by

the District Parole Advisory Committee, Jodhpur while releasing

him on first parole of twenty days. However, on humanitarian

consideration, it is hereby directed that now the convict-petitioner

Dhannaram, S/o Bhiyaram @ Bhapparam shall be released on

first parole of twenty days upon furnishing a personal bond in the

sum of Rs.50,000/- with one sound and solvent surety in the like

amount to the satisfaction of the Superintendent Central Jail,

Jodhpur. However, the other conditions of the order granting

parole qua the convict-petitioner Dhannaram shall be maintained.

The parole writ petition is disposed of accordingly.

(MANOJ KUMAR GARG),J (SANDEEP MEHTA),J 16-Sudhir Asopa/-

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