Mohanlal vs State
2021 Latest Caselaw 11394 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 9/2021

Mohanlal S/o Shri Deeta Ji, By Caste Gameti, R/o Khati Kamdi, Police Thana Jhadol, District Udaipur (Raj.). (At Present Lodged In Central Jail Udaipur).

----Petitioner Versus

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

2. Collector, Udaipur.

3. Superintendent, Central Jail, Udaipur.

                                                                ----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

In terms of the order dated 15.03.2021, the report of the

Para Legal Volunteer who visited the petitioner in jail has been

received.

Nothing significant is mentioned in the report. The convict-

petitioner has simply expressed that he is in custody for the last

six and a half years and has requested that he be granted parole.

The petitioner has been convicted and sentenced to life

imprisonment for murder of his close relatives. The report of the

Social Welfare Department indicates that the petitioner's own

family members have given their consent for release of petitioner

on parole.

(2 of 2) [CRLW-9/2021]

Thus, considering the overall facts and circumstances of the

case and in order to give the convict-petitioner one reasonable

opportunity of reformation and reintegration into the society, we

are inclined to extend indulgence of parole to him.

Accordingly, the adverse recommendations dated 06.11.2020

recorded by the District Parole Advisory Committee, Udaipur is set

aside qua the convict-petitioner and it is ordered that the convict

Mohanlal S/o Shri Deeta shall be released on first parole of

twenty days upon his furnishing a personal bond in the sum of

Rs.80,000/- with two sound and solvent sureties of Rs.40,000/-

each (of which one shall be furnished by his close family member)

to the satisfaction of Superintendent Central Jail, Udaipur on the

usual terms and conditions. The Superintendent, Central Jail,

Udaipur shall be at liberty to impose other adequate and

reasonable conditions to ensure return of the convict to the

custody after availing the parole. The term of parole shall be

computed from the date of his actual release.

The parole writ petition is allowed in these terms.

(MANOJ KUMAR GARG),J (SANDEEP MEHTA),J 13-Sudhir Asopa/Devesh/-

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