Hukmichand vs State Of Rajasthan
2021 Latest Caselaw 11529 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 245/2021

Hukmichand, S/o Shri Khuman, B/c Gameti, R/o Shivpuri Chirwa, Police Thana Sukher Dist. Udaipur (Raj.). (Lodged At Central Jail, Udaipur)

----Petitioner Versus

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

2. The 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

26/07/2021

Heard. Perused the material available on record.

The convict-petitioner has been granted first parole of twenty

days by the District Parole Advisory Committee, Udaipur vide

recommendations recorded in its meeting held on 21.12.2020

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

sum of Rs.1,00,000/- and two sureties in the sum of Rs.50,000/-

each as a pre-requisite condition for being released on parole.

The convict-petitioner has forwarded this letter petition from jail

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-245/2021]

Shri Farzand Ali, AAG has submitted a report forwarded by

the office of Superintendent of Police, Udaipur as per which, the

father of the convict-petitioner has expired and his mother has left

the village and has went to some unknown place. The report

further reflects that the convict-petitioner is unmarried and the

financial position of the family of the convict petitioner is weak.

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, Udaipur in its recommendations dated

21.12.2020 and direct that now, the convict prisoner Hukmichand,

S/o Shri Khuman shall be released on first parole of twenty days

upon his furnishing a personal bond in the sum of Rs.1,00,000/-

to the satisfaction of Superintendent, Central Jail, Udaipur. He

shall mark his attendance at the Police Station Sukher, District

Udaipur every seventh day after his release on parole. The

requirement of furnishing surety bonds vide recommendations

dated 21.12.2020 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 16-Sudhir Asopa/-

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