Narayan Singh vs State Of Rajasthan
2021 Latest Caselaw 11393 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 74/2021

Narayan Singh, S/o Shri Punmaji, By Caste Purohit, R/o Bavri Police Thana Nosra, District Jalore (Raj.). (At Present Lodged In Central Jail Jodhpur).

----Petitioner Versus

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

2. The District Collector, Jodhpur.

3. Superintendent, Central Jail, Jodhpur.

                                                                    ----Respondents


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



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

                                  Judgment

23/07/2021

Heard. Perused the material available on record.

The instant parole writ petition has been preferred on behalf

of the convict petitioner Narayan Singh, S/o Shri Punmaji seeking

modification in the order dated dated 01.12.2020 passed on the

basis of the recommendations made by the State Level Parole

Committee in its meeting dated 27.10.2020 to the extent, the

applicant was granted permanent parole with requirement of

furnishing one personal bond in the sum of Rs.50,000/- and two

sureties in the like amount. An exemption is sought by the

petitioner from furnishing of surety bonds with a prayer to be

released on personal bond only.

(2 of 2) [CRLW-74/2021]

In the overall facts and circumstances of the case and

considering the fact that the convict satisfactorily availed the

earlier parole facilities and did not misuse the liberty so granted to

him and that despite the parole order being passed in the month

of December, 2020, the petitioner is still languishing in jail, we are

inclined to accept the instant parole writ petition.

Accordingly, the instant parole writ petition is allowed. The

impugned parole order dated 01.12.2020 passed on the basis of

the recommendations made by the State Level Parole Committee

in its meeting dated 27.10.2020 is modified qua the convict-

petitioner. The convict-petitioner Narayan Singh, S/o Shri Punmaji

shall now be released on permanent parole upon furnishing a

personal bond in the sum of Rs.50,000/- only. However, the

convict-petitioner shall mark his attendance before the SHO Police

Station Nosra, District Jalore in the last week of every month and

will maintain peace and good behaviour. In case, the petitioner

fails to comply with the above directions, the SHO concerned shall

report the matter to the Superintendent, Central Jail, Jodhpur who

will be at liberty to take steps for cancelling the permanent parole

granted to the petitioner. However, the other conditions as

imposed in the parole order are maintained.

(MANOJ KUMAR GARG),J (SANDEEP MEHTA),J 15-Sudhir Asopa/-

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