Jamna Lal S/O Shri Lakshman Lal vs State Of Rajasthan
2022 Latest Caselaw 3605 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

                D.B. Criminal Writ Petition No. 270/2022

Jamna Lal S/o Shri Lakshman Lal, Aged About 56 Years, R/o
Village Parliya, Polie Station Ghatoli, Distt Jhalawar ( At Present
Serving His Sentence In Central Jail Kota) Through His Nephew
Chandra Prakash Meena S/o Shri Ranglal Meena Aged About 37
Years, R/o Kachnariya, Police Staiton Ghatoli, Tehsil Aklera,
District Jhalawar (Raj.)
                                                                              ----Petitioner
                                             Versus
1.         State    Of        Rajasthan,         Through        The       Secretary    Home,
           Secretariat, Jaipur.
2.         The District Magistrate, Kota
3.         Superintendent Central Jail, Kota.
                                                                           ----Respondents

For Petitioner(s) : Mr. Anshuman Saxena For Respondent(s) : Mr. N.S. Gurjar, AGA

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

Judgment / Order

07/05/2022

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

emergent parole for fifteen days on account of marriage of

petitioner's son-Mohit.

2. The factum of marriage of petitioner's son was got verified.

Reply has been submitted on behalf of the State along with the

letter of Superintendent of Police (S.P.), Jhalawar, dated

04.05.2022 addressed to District Magistrate, Kota as per which,

Superintendent of Police has recommended for release of

petitioner on emergent parole.

(2 of 2) [CRLW-270/2022]

3. We have considered the contentions.

4. Since marriage of petitioner's son is scheduled to take place

on 09.05.2022, which fact is not disputed by the respondent and

Superintendent of Police has also recommended release of

petitioner on emergent parole, we, therefore, deem it proper to

allow the Writ Petition Parole.

5. Consequently, the writ petition (emergent) parole stands

allowed and the petitioner is granted emergent parole for a period

of ten days. The Jail Authorities are directed to release the

petitioner on emergent parole for a period of ten days, on

furnishing his personal bonds of Rs.50,000/- with one surety of

like amount to the satisfaction of the concerned Magistrate with

the stipulation that he shall surrender himself before the Jail

Authority on expiry of ten days from the date of release and shall

maintain peace and tranquility during parole period.

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

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

7. 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 /79

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