Madiya vs State Of Rajasthan
2021 Latest Caselaw 9736 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 310/2021

Madiya, S/o Shri Soma B/c Gameti Bheel, R/o Popalifali, Ubarag, P.s. Rohida, Dist. Sirohi (Raj.) (Presently Lodged At Central Jail Jodhpur. )

----Petitioner Versus

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

2. Collector, Sirohi

3. Suptt. Central Jail, Jodhpur.

                                                                     ----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 DEVENDRA KACHHAWAHA

Judgment

07/06/2021

Issue notice to the respondents.

Shri Farzand Ali, AAG accepts notice on behalf of the

respondents.

Heard. Perused the material available on record.

The convict Madiya S/o Shri Soma has been granted fourth

parole of forty days by the District Parole Advisory Committee,

Sirohi vide order dated 11.05.2021 whereby he 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 filed this writ

petition from jail seeking relaxation in the condition of furnishing

(2 of 2) [CRLW-310/2021]

surety bonds in terms of the order of the District Parole

Committee owing to his poor financial condition.

Having regard to the overall facts and circumstances of the

case and considering the fact that vide order dated 13.02.2020

passed in D.B. Criminal Writ Petition No.53/2020, the petitioner

was earlier granted third parole of 40 days upon furnishing a

personal bond only and that he did not misuse the liberty so

granted to him, we deem it proper to release the petitioner Madiya

S/o Shri Soma on fourth parole of forty days by relaxing the

condition of furnishing two surety bonds as imposed by the District

Parole Advisory Committee vide order dated dated 11.05.2021.

Thus, the requirement of furnishing two surety bonds is waived.

However, the other conditions as imposed by the Committee in the

order dated 11.05.2021 qua the convict petitioner are maintained.

The writ petition is allowed, accordingly.

(DEVENDRA KACHHAWAHA),J (SANDEEP MEHTA),J

11-Sudhir Asopa/-

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