Rajendra @ Raju vs State Of Rajasthan
2021 Latest Caselaw 7225 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 21/2021

Rajendra @ Raju S/o Shri Sukha Ram, Aged About 45 Years, At Present Lodged In Open Air Camp Bichwal Under Central Jail Bikaner, R/o Kumaro Ka Bas, P.s. Ladnu Nagaur, Through His Sister Smt. Madhu W/o Shri Rajkumar, Aged About 43 Years, R/o Village Bidasar, Tehsil Sujangarh, District Churu.

----Petitioner Versus

1. State Of Rajasthan, Home Department, Jaipur.

2. The District Collector, Nagaur.

3. The Superintendent, Central Jail, Bikaner.

                                                                  ----Respondents


For Petitioner(s)          :     Mr. K.R. Bhati
For Respondent(s)          :     Mr. Farzand Ali, AAG-cum-GA



             HON'BLE MR. JUSTICE SANDEEP MEHTA

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment

15/03/2021

Heard. Perused the material available on record.

The convict-petitioner was denied third parole vide

recommendations dated 29.07.2020 for numerous reasons, one of

them being that a large number of Covid-19 infections had been

reported in Kumharo Ka Bas, Ladnu where the convict's house is

located. In view of the serious infective stage of the pandemic, the

convict's brothers had expressed their reservation on his being

released on parole. Now the convict's brothers Narpat and Manoj

Kumar have sworn affidavits to the effect that they are ready and

willing to accept the convict into their family if he is released on

parole.

                                                                              (2 of 2)                 [CRLW-21/2021]



                                        In this background,         we are inclined to accept the instant

parole writ petition which is hereby allowed. The adverse

recommendations dated 29.07.2020 are quashed and set aside

qua the convict-petitioner and it is ordered that the convict

Rajendra @ Raju S/o Shri Sukha Ram shall be released on third

parole of forty days upon his furnishing personal bond in the sum

of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/-

each to the satisfaction of Superintendent Central Jail, Bikaner on

the usual terms and conditions. The Superintendent, Central Jail,

Bikaner shall be at liberty to impose other adequate and

reasonable conditions to ensure return of the convict to the

custody after availing the parole. The term of parole shall be

computed from the date of his actual release.

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

17-Sudhir Asopa/-

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