Vipin @ Vikesh @ Vika vs State
2021 Latest Caselaw 11748 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 252/2021

Vipin @ Vikesh @ Vika, S/o Dhanna, B/c Meena, R/o Sablan, Police Thana Dovda, Dist. Dungarpur (Raj.). (Presently Lodged At Central Jail, Udaipur).

----Petitioner Versus

1. State, Through Secretary Home, Jaipur.

2. The Collector, Dungerpur.

3. Superintendent, Central Jail, Udaipur.

                                                                ----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

28/07/2021

Heard. Perused the material available on record.

Vide order dated 17.12.2020 passed by the District Parole

Advisory Committee, Doongarpur, the convict petitioner Vipin @

Vikesh @ Vika, S/o Dhanna was granted third parole of forty days.

By this order, the convict petitioner was required to furnish a

personal bond in the sum of Rs.50,000/- with 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 praying that the condition of furnishing two sureties may

be relaxed.

In furtherance of order dated 23.07.2021, Shri Farzand Ali,

learned AAG has submitted the family status report of the

(2 of 2) [CRLW-252/2021]

convict-petitioner forwarded by the Office of the Superintendent of

Police, Doongarpur as per which the financial position of the family

of the convict prisoner is poor.

Thus, having regard to the overall facts and circumstances of

the case and as now, because of his family being in dire financial

condition, he is unable to furnish the surety bonds despite parole

being sanctioned to him in the month of December, 2020, we

deem it proper to release the petitioner Vipin @ Vikesh @ Vika,

S/o Dhannah on third 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 17.12.2020. Thus,

the requirement of furnishing two surety bonds is waived. He shall

mark his attendance at the Police Station Dovda, Dist. Dungarpur

every tenth day after his release on parole. He shall submit an

undertaking to the Superintendent, Central Jail, Udaipur that he

shall keep peace and good behaviour during the period of parole

and shall not try to abscond failing which, his future opportunities

of getting parole/permanent parole/staying in the Open Air Camp

shall stand forfeited/curtailed. 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 17-Sudhir Asopa/-

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