Sapnaram vs State Of Rajasthan
2021 Latest Caselaw 6973 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 527/2020

Sapnaram, S/o Shri Ramaji, By Caste Garasiya, R/o Pipla Mithdi Ke Upar, Police Thana Bali, District Pali (Raj.). (At Present Lodged In Central Jail Jodhpur).

----Petitioner Versus

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

2. Collector, Pali.

3. Superintendent, Central Jail, Jodhpur.

                                                                ----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

10/03/2021

Heard. Perused the material available on record.

Vide order dated 14.10.2020 passed by the District Parole

Advisory Committee, Pali, the convict petitioner Sapnaram S/o

Shri Ramaji 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.25,000/- with two sureties in the like amount, 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.

Shri Farzand Ali, learned AAG has submitted the family

status report of the convict-petitioner, forwarded by District

(2 of 2) [CRLW-527/2020]

Superintendent of Police, Pali, as per which the financial position

of the family of the convict prisoner is very poor.

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, Pali by order dated 14.10.2020. Thus, the

said requirement of furnishing surety bonds is waived. The order

dated 14.10.2020 is modified qua the convict-petitioner. Now, the

convict-petitioner Sapnaram S/o Shri Ramaji shall be released on

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

sum of Rs.25,000/- only to the satisfaction of the authority

concerned in terms of the order dated 14.10.2020. However, the

other conditions of the order dated 14.10.2020 qua the convict-

petitioner are maintained. The convict-petitioner shall appear and

mark his attendance at Police Station Bali, District Pali once in

every week during the parole period.

Though with above directions, the writ petition has been

disposed of, however, Shri Farzand Ali, AAG shall place on record

the explanation of the jail authorities as to why, the convict-

petitioner has been granted parole after suffering custody period

of more than eleven years.

List on 05.04.2021 for receiving the compliance report.

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

16-Sudhir Asopa/-

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