Smt. Jethi Devi vs State
2021 Latest Caselaw 11647 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 296/2021

Smt. Jethi Devi, W/o Shri Chotha Ram, By Caste Lohar, R/o Ramdevra, Police Thana Ramdevra, District Jaisalmer. (At Present Lodged At Open Air Camp Barmer).

----Petitioner Versus

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

2. The District Collector, Jaisalmer.

3. The Superintendent, District Jail, Barmer.

                                                                  ----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

27/07/2021

Heard. Perused the material available on record.

The convict Smt. Jethi Devi, W/o Shri Chotha Ram, has been

granted regular parole of forty days by the District Parole Advisory

Committee, Jaisalmer vide order dated 02.03.2021 whereby she

has been directed to furnish a personal bond in the sum of

Rs.25,000/- and two sureties in the like amount 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 Committee owing to her poor financial condition.

Having regard to the overall facts and circumstances of the

case and considering the fact that the petitioner was earlier

(2 of 2) [CRLW-296/2021]

released on first and second paroles of twenty and thirty days

respectively upon furnishing a personal bond only and that she did

not misuse the liberty so granted to her, we deem it proper to

release the petitioner Smt. Jethi Devi, W/o Shri Chotha Ram on

regular parole of forty days by relaxing the condition of furnishing

two surety bonds as imposed by the District Parole Advisory

Committee in its order dated dated 02.03.2021. Thus, the

requirement of furnishing two surety bonds is waived. However,

the other conditions as imposed by the Committee in the order

dated 02.03.2021 are maintained.

The writ petition is allowed, accordingly.

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

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