Soma vs State Of Rajasthan
2021 Latest Caselaw 16434 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 530/2021

Soma S/o Shri Akhmana Bhagora, Aged About 35 Years, By Caste Bhagora, At Present Lodged In Open Air Camp, Sanganer, Jaipur, Through His Wife Smt. Champa Devi W/o Shri Soma, Aged About 33 Years R/o, Jharniya, P.s. Anandpuri, District Banswara.

----Petitioner Versus

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

2. The District Collector, Banswara.

3. The Superintendent, Central Jail, Jaipur.

----Respondents

For Petitioner(s) : Mr. Kalu Ram Bhati For Respondent(s) : Mr. Anil Joshi, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment / Order

28/10/2021

This parole petition is filed on behalf of the petitioner being

aggrieved with the condition imposed by the District Parole

Committee, Banswara (for short 'the Committee') in its meeting

dated 07.01.2021 of furnishing two sureties of Rs.25,000/- each

along with a personal bond of Rs.50,000/- for the purpose of

availing 40 days' parole.

Learned counsel for the petitioner has submitted that the

financial condition of the petitioner is not sound and, as such, the

condition of furnishing two sureties of Rs.25,000/- be waived and

he may be ordered to be released on 40 days' parole on furnishing

a personal bond only.

(2 of 2) [CRLW-530/2021]

Pursuant to the directions given by this Court on 22.10.2021,

the SHO, Police Station, Anandpuri, District Banswara has

submitted a report mentioning status of economic condition of the

family of the petitioner. In the said report, it is mentioned that the

petitioner belongs to below poverty line category and his economic

status is not sound.

In such circumstances, this parole petition is allowed and it is

ordered that petitioner - Soma son of Akhmana Bhagora shall be

released on 40 days' parole on his furnishing a personal bond of

Rs.50,000/- only.

All the other conditions imposed vide order dated 07.01.2021

shall remain the same.

Petitioner - Soma son of Akhmana Bhagora shall surrender

before the jail authorities on expiry of the parole period.

(SUDESH BANSAL),J (VIJAY BISHNOI),J 16-mohit/-

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