Kailash vs State
2021 Latest Caselaw 7692 Raj

(1 of 2) [CRLW-539/2020]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Writ Petition No. 539/2020

Kailash, S/o Basu @ Bakshi, B/c Damore (Meena), R/o Lakoda Fala Ghati Police Thana Kherwara, Dist. Udaipur (Raj.). (Central Jail, Udaipur (Raj.))

----Petitioner Versus

1. State, Through Secretary, Home Jaipur.

2. Collector, Udaipur..

3. Superintendent, Central Jail, Udaipur.

----Respondents

For Petitioner(s) : Mr. Mahesh Thanvi. For Respondent(s) : Mr. Mukhtiyar Khan, P.P.

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

18/03/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

Learned counsel for the petitioner submits that the second

parole of 30 days has already been granted to the petitioner by

the Parole Committee on furnishing personal bond of

Rs.1,00,000/- and two sureties of Rs. 50,000/- each. Learned

counsel further submits that the petitioner is not in a position to

furnish sureties as ordered by the Parole Committee. Moreover,

when the first parole was granted to the petitioner, at that time

also the condition for furnishing sureties was waived and he was

released on parole upon furnishing personal bond only. Therefore,

it is prayed that the order dated 22.06.2020 passed by the parole

committee may be modified qua the petitioner and he may be

(2 of 2) [CRLW-539/2020]

released on second parole of 30 days on furnishing his personal

bond.

After considering the prayer of the petitioner-convict, the

instant writ petition is hereby disposed of with modification in the

order dated 22.06.2020 that the petitioner-convict may be

released on second parole for 30 days upon furnishing his

personal bond to the satisfaction of the Superintendent of Central

Jail, Udaipur and he shall surrender before the Superintendent of

Central Jail, Udaipur after availing 30 days' second parole from the

date of his release.

The Superintendent of Central Jail, Udaipur shall be at liberty

to impose other adequate and reasonable conditions to ensure the

return of the petitioner into the custody after availing the second

parole.

(MANOJ KUMAR GARG),J 170-Prashant/-

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