Jawahar Singh vs State Of Rajasthan
2021 Latest Caselaw 9613 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Misc. Appli No. 139/2021

Jawahar Singh S/o Sh. Swaroop Singh, Aged About 65 Years, At Present Lodged In Central Jail, Jodhpur Through His Wife Smt. Antri Devi W/o Sh. Jawahar Singh, B/c Rajput, Aged About 60 Years, R/o Village Raniwada Khurd, P.s. Raniwada, Dist. Jalore.

----Petitioner Versus

1. State Of Rajasthan, Home Dept. Jaipur.

2. The District Collector, Jalore.

3. The Superintendent, Central Jail, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Kaluram Bhati (through VC) For Respondent(s) : Mr. Farzand Ali, AAG-cum-GA with Mr. Abhishek Purohit

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment

28/05/2021

The convict-petitioner Jawahar Singh was granted first parole

by virtue of this Court's order dated 08.07.2020 passed in D.B.

Criminal Writ No.221/2020. By this order, the convict petitioner

was required to furnish a personal bond in the sum of Rs.50,000/-

with two sureties of Rs.25,000/- each.

Thereafter, the convict petitioner filed another writ petition

(No.78/2021) from Jail praying that the condition of furnishing two

sureties in terms of the order dated 08.07.2020 may be relaxed

and this Court, vide order dated 25.02.2021, partly accepted the

prayer of the petitioner and while modifying the requirement of

furnishing two sureties, directed him to be released on first parole

(2 of 2) [CRLMA-139/2021]

upon furnishing a personal bond in the sum of Rs.50,000/- with

one sound and solvent surety in the sum of Rs.25,000/-.

Now, by way of this writ petition, the petitioner has again

approached this Court with the prayer that owing to prevailing

lockdown, he is not able to furnish sound and solvent surety in

terms of the order dated 25.02.2021 and therefore, the said

requirement may kindly be waived.

Having regard to the overall facts and circumstances of the

case and looking to the prevailing Covid-19 pandemic situation, it

is hereby directed that the requirement of furnishing one sound

and solvent surety, duly verified from the Tehsildar concerned as

imposed in order dated 25.02.2021 is modified and instead it is

directed that the convict-petitioner Jawahar Singh S/o Shri

Swaroop Singh 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 the

Superintendent Central Jail, Jodhpur. However, the other

conditions of the order dated 25.02.2021 shall be maintained.

The misc. application is disposed of accordingly.

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

3-Sudhir Asopa/-

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