Dhannalal vs State Of Rajasthan-State
2021 Latest Caselaw 11858 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 418/2021

Dhannalal, S/o Unkar, B/c Dholi R/o Sadas, Police Thana Baneda, Dist. Bhilwara. (Presently Lodged At Central Jail, Ajmer, Rajasthan).

----Petitioner Versus

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

2. Collector, Bhilwara.

3. Superintendent, Central Jail, Ajmer.

                                                                      ----Respondents


For Petitioner(s)             :     By post
For Respondent(s)             :     Mr. Farzand Ali, G.A.-cum-A.A.G. with
                                    Mr. Abhishek Purohit



             HON'BLE MR. JUSTICE SANDEEP MEHTA
           HON'BLE MR. JUSTICE MANOJ KUMAR GARG

                                     Judgment

29/07/2021

Heard. Perused the material available on record.

The convict Dhannalal, S/o Unkar, has been granted regular

parole of forty days by the District Parole Advisory Committee,

Bhilwara vide order dated 16.12.2020 whereby, he has been

directed to furnish a personal bond in the sum of Rs.50,000/- 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 his

poor financial condition.

(2 of 2) [CRLW-418/2021]

Shri Farzand Ali, learned G.A.-cum-A.A.G. has placed on

record the factual report forwarded from the office of the

Superintendent of Police, Bhilwara as per which, the financial as

well as the social position of the petitioner's family is very weak.

He has also placed on record the report of the Superintendent,

Central Jail, Ajmer as per which, previously the petitioner had

availed parole facilities upon furnishing bail and bonds.

Thus, having regard to the overall facts and circumstances of

the case and, keeping in view the fact that the petitioner has

already availed parole facilities satisfactorily, 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

December, 2020, we deem it proper to release the petitioner

Dhannalal, S/o Unkar on forty days' regular parole by relaxing the

condition of furnishing two surety bonds as imposed by the District

Parole Advisory Committee in its order dated 16.12.2020. Thus,

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

mark his attendance at the Police Station Baneda, District

Bhilwara every 7th day after his release on parole. 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

19-/Devesh/-

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