Hanja vs State
2021 Latest Caselaw 11292 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 170/2021

Hanja, S/o Lemba, B/c Meena R/o Chandodiya, Police Thana Kuan, Dist. Dungarpur (Raj.). (Presently Lodged At Central Jail, Udaipur)

----Petitioner Versus

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

2. Collector, Doongarpur.

3. Superintendent, Central Jail, Udaipur.

                                                                ----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

22/07/2021

Heard. Perused the material available on record.

The convict-petitioner has been granted first parole of twenty

days by the District Parole Advisory Committee, Doongarpur vide

recommendations recorded in its meeting dated 11.08.2020

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 Advisory Committee on the ground

of his poor financial condition.

(2 of 2) [CRLW-170/2021]

In the overall facts and circumstances of the case and

considering the fact that despite the parole order being passed in

the month of August, 2020, the petitioner is still languishing in

jail, we are inclined to accept the instant parole writ petition.

In this background, we deem it proper to release the

petitioner on first parole of twenty days by relaxing the condition

of furnishing two surety bonds as imposed by the District Parole

Advisory Committee in its meeting dated 11.08.2020 and direct

that the convict-petitioner Hanja, S/o Lemba shall now be

released on first parole of twenty days upon his furnishing a

personal bond in the sum of Rs.50,000/- to the satisfaction of

Superintendent, Central Jail, Udaipur. He shall mark his

attendance at the Police Station Kua, District Doongarpur, every

seventh day after his release on parole. The requirement of

furnishing surety bonds in terms of the order passed by the

Committee is waived.

The writ petition is allowed, accordingly.

(MANOJ KUMAR GARG),J (SANDEEP MEHTA),J 18-Sudhir Asopa/-

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