Tej Singh S/O Sardar Singh vs State Of Rajasthan
2022 Latest Caselaw 1820 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

          D.B. Criminal Writ Petition No. 1695/2021

Tej Singh S/o Sardar Singh, R/o Karnaliya, P.s. Gangdhar, District
Jhalawar Through His Wife Surat Bai W/o Tej Singh R/o Karnaliya
P.s. Gangdhar, District Jhalawar. ( Accused Presently Confined In
Central Jail Kota)
                                                                    ----Petitioner
                                    Versus
1.      State Of Rajasthan, Through I.g. Prison Rajasthan, Jaipur.
2.      The Superintendent, Central Jail, Bikaner.
3.      The District Collector, Jhalawar ( Rajasthan)
                                                                 ----Respondents

For Petitioner(s)         :     Mr. Amit Dadhich
For Respondent(s)         :     Ms. Rekha Madnani, Addl. Govt. Adv.



          HON'BLE MR. JUSTICE PANKAJ BHANDARI
        HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

                          Judgment / Order

25/02/2022

1. Petitioner has preferred this writ petition (parole) seeking

first parole for twenty days.

2. It is contended by counsel for the petitioner that the report

of the Social Welfare Department and Jail Authorities is in favour

of the petitioner. The only ground for rejecting his parole

application is the report of the Superintendent of Police, wherein it

is mentioned that in addition to the present case, there are other

two cases against the present petitioner.

3. Learned Additional Government Advocate has opposed the

writ parole. It is contended that the report of the Superintendent

of Police mentions about petitioner having two other cases, hence

(2 of 2) [CRLW-1695/2021]

the Parole Advisory Committee has not committed any error in

rejecting the parole application.

4. We have considered the contentions.

5. Taking note of the fact that the petitioner has remained in

confinement for a period of about seven years including remission,

the report of the social welfare department and Jail Authorities is

in favour of the petitioner, hence, we deem it proper to allow the

writ petition (parole) for a period of twenty days.

6. Consequently, the writ petition (parole) stands allowed. The

recommendation of the Parole Advisory Committee dated

03.09.2021 qua the present petitioner is quashed. The Jail

Authorities are directed to release the petitioner on first regular

parole for a period of twenty days, on furnishing his personal

bonds of Rs.50,000/- with one surety of like amount to the

satisfaction of the concerned Authorities with the stipulation that

he shall surrender himself before the Jail Authority on expiry of

twenty days and shall maintain peace and tranquility during parole

period.

7. In case of failure to surrender by petitioner on stipulated

date, the Jail Authority shall proceed in accordance with law.

8. A copy of this order be sent to the Jail Authorities as well as

the petitioner through Jail Authority for compliance.

(ANOOP KUMAR DHAND),J (PANKAJ BHANDARI),J

ARTI SHARMA /26

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