Hukum Singh vs State Of Rajasthan State
2021 Latest Caselaw 11517 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 389/2021

Hukum Singh S/o Sh. Om Singh, Aged About 48 Years, B/c Rajput, R/o Puriya, P.s Bisau, Jhunjhnu. (At Present Lodged In Central Jail, Bikaner).

----Petitioner Versus

1. State Of Rajasthan State, Through Special Officer (Home) (Jail) Group-12, Rajasthan, Jaipur.

2. The District Collector, Jhunjhunu.

3. The Superintendent, Central Jail, Bikaner.

----Respondents

For Petitioner(s) : Ms. Ranjana Singh Mertia 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

26/07/2021

Heard. Perused the material available on record.

The convict petitioner Hukum Singh S/o Shri Om Singh has

been granted first parole of twenty days by the District Parole

Advisory Committee, Jhunjhunu vide order dated 01.06.2021

whereby he has been directed to furnish a personal bond in the

sum of Rs.1,00,000/- and two sureties in the like amount as a

pre-requisite condition for being released on parole. The instant

writ petition has been filed on behalf of the convict-petitioner

seeking relaxation/waiver in the condition of furnishing surety

bonds in terms of the order of the District Parole Committee on

the ground of his poor financial condition.

(2 of 2) [CRLW-389/2021]

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

Superintendent of Police, Jhunjhunu as per which, the financial

position of the family of the convict prisoner is poor.

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, Jhunjhunu while releasing

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

consideration and looking to the poor financial position of the

convict petitioner, as indicated in the report of the Superintendent

of Police, Jhunjhunu, it is hereby directed that now the convict-

petitioner Hukum Singh S/o Sh. Om Singh shall be released on

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

sum of Rs.1,00,000/- with one sound and solvent surety in the

sum of Rs.50,000/- to the satisfaction of the Superintendent

Central Jail, Bikaner. He shall mark his attendance at the Police

Station Bisau, District Jhunjhunu, every seventh day after his

release on parole. The writ petition is disposed of accordingly.

(MANOJ KUMAR GARG),J (SANDEEP MEHTA),J 23-Sudhir Asopa/-

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