Iqbal Hussain vs State
2021 Latest Caselaw 6550 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 536/2020

Iqbal Hussain, S/o Jakir B/c Musalman, R/o Jawahar Nagar Tana Road Police Thana Aakola Dist. Chittorgarh. (Lodged At Central Jail, Udaipur).

----Petitioner Versus

1. State, Through Secretary, Home Jaipur.

2. Collector, Chittorgarh.

3. Superintendent, Central Jail, Udaipur.

                                                                  ----Respondents


For Petitioner(s)        :     By post.
For Respondent(s)        :     Mr. Farzand Ali, AAG-cum-GA



           HON'BLE MR. JUSTICE SANDEEP MEHTA

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment

04/03/2021

Heard. Perused the material available on record.

Vide recommendations recorded by the District Parole

Advisory Committee, Chittorgarh in its meeting held on

27.05.2020, the convict petitioner Iqbal Hussain, S/o Shri Jakir,

was granted first parole of twenty 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 (duly verified by

the concerned Tehsildar), as a pre-requisite condition for being

released on parole. The convict petitioner has forwarded the

present writ petition from Jail seeking relaxation in the condition

of furnishing surety bonds in terms of the order granting parole.

(2 of 2) [CRLW-536/2020]

Shri Farzand Ali, learned AAG has submitted the family

status report of the convict-petitioner, forwarded by the District

Superintendent of Police, Chittorgarh, as per which the petitioner

and his father murdered his step-mother Sahida Begum and there

is no one in the family of the convict, who can give surety for him.

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, Chittorgarh. Thus, the said requirement of

furnishing surety bonds is waived. However, the convict-petitioner

shall appear and mark his attendance at Police Station Akola,

Chittorgarh once in every week during the parole period. The

other conditions of the recommendations dated 27.05.2020 qua

the convict-petitioner are maintained .

The writ petition is allowed, accordingly.

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

19-Sudhir Asopa/-

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