Jasaram vs State Of Rajasthan
2021 Latest Caselaw 11284 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 249/2021

Jasaram, S/o Shri Heeraram, By Caste Sirwi Choudhary, R/o Radawa, Police Thana Bali, District Pali (Raj.). (At Present Lodged In Central Jail Jodhpur).

----Petitioner Versus

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

2. The District Collector, Pali.

3. Superintendent, Central Jail, Jodhpur.

                                                                     ----Respondents


For Petitioner(s)           :     By post.
For Respondent(s)           :     Mr. Farzand Ali, G.A.-cum-A.A.G.
                                  Mr. Abhsihek Purohit



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

                                   Judgment

22/07/2021

Heard. Perused the material available on record.

The convict-petitioner has been granted third parole of forty

days by the District Parole Committee, Pali vide recommendations

recorded in its meeting dated 13.04.2020 whereby he has been

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

two sureties in the like amount 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

Advisory Committee on the ground of his poor financial condition.

(2 of 2) [CRLW-249/2021]

Shri Farzand Ali, AAG has submitted a report of the Office of

Superintendent of Police, Pali verifying the fact that the financial

position of the family of the convict prisoner is very poor.

In this background, we deem it proper to release the

petitioner on third parole of forty days by relaxing the condition of

furnishing two surety bonds as imposed by the District Parole

Advisory Committee, Pali in its meeting dated 13.04.2020 and

direct that the convict prisoner Jasaram S/o Shri Heera Ram shall

be released on third parole of forty days upon his furnishing a

personal bond in the sum of Rs.25,000/- to the satisfaction of

Superintendent, Central Jail, Jodhpur. He shall mark his

attendance at the Police Station Bali, every seventh day after his

release on parole. The requirement of furnishing 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.

(MANOJ KUMAR GARG),J (SANDEEP MEHTA),J 19-Sudhir Asopa/-

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