Nathuram vs State Of Rajasthan
2021 Latest Caselaw 6858 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Misc. Appli No. 60/2021

Nathuram, S/o Mangaram, R/o Bassi Pilwa, Thana Pilwa Nagaur (Presently Lodged In Central Jail, Ajmer)

----Petitioner Versus

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

2. Collector, Nagaur.

3. Superintendent, Central Jail, Ajmer.

                                                                ----Respondents


For Petitioner(s)        :     Ms. Swati Katoch
For Respondent(s)        :     Mr. Farzand Ali, AAG-cum-GA



           HON'BLE MR. JUSTICE SANDEEP MEHTA

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment

09/03/2021

Heard. Perused the material available on record.

The instant criminal misc. application has been filed on

behalf of the petitioner Nathuram seeking modification in the

order dated 09.10.2018 passed by this Court in D.B. Criminal

Writs No. 325/2018 whereby, prayer for release on first parole of

the petitioner was accepted subject to his furnishing a personal

bond in the sum of Rs.50,000/- with two sureties in the sum of

Rs.25,000/- each to the satisfaction of Superintendent, Central

Jail, Ajmer. The application has been filed with the prayer to relax

the condition of furnishing two surety bonds.

As per the status report placed on record by learned AAG,

the financial condition of the petitioner's family is normal. Thus, in

order to ensure that the convict-petitioner returns back to custody

(2 of 2) [CRLMA-60/2021]

and is also able to avail first parole, it would be expedient in the

interest of justice to relax the condition of furnishing two surety

bonds and to direct release of the convict-petitioner on parole by

furishing one surety bond only. Thus, the misc. application is

allowed. The order dated 09.10.2018 is modified. Now, the

convict-petitioner Nathuram S/o Shri Mangaram shall be released

on first parole of twenty days upon furnishing a personal bond in

the sum of Rs.50,000/- with one surety in the sum of Rs.25,000/-

to the satisfaction of Superintendent, Central Jail, Ajmer. However,

the other conditions of the order dated 09.10.2018 are

maintained.

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

18-/devesh/-

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