Rakesh @ Roshan S/O Shri Vijay Pal vs State Of Rajasthan
2022 Latest Caselaw 3921 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

            D.B. Criminal Writ Petition No. 268/2022

Rakesh @ Roshan S/o Shri Vijay Pal, R/o Dantla, Police Station
Khairthal, District Alwar (Raj.) ( At Present Confined In Open Air
Camp Alwar) Through His Cousin Brother Prempal S/o Shri Lal
Singh Aged About 28 Years, R/o Anjan, Police Station Udhyog
Nagar, District Bharatpur (Raj.)
                                                                   ----Petitioner
                                   Versus
1.      State Of Rajasthan, Through Inspector General Prison,
        Jaipur.
2.      The District Parole Advisory Committee, Through The
        District Magistrate, Alwar.
3.      The Superintendent Central Jail, Alwar.
                                                                ----Respondents

For Petitioner(s) : Mr. Govind Prasad Rawat For State : Mr. N.S. Gurjar, AGA

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

Judgment / Order

18/05/2022

1. Petitioner has preferred this Criminal Writ Petition (Parole)

with the limited prayer that the condition by which petitioner was

directed to furnish two sureties in the sum of Rs.50,000/- for

availing the benefit of parole be waived.

2. Reply has been filed by the learned Assistant Government

Advocate. From the reply, it is revealed that petitioner belongs to

a poor family.

3. We have considered the contentions.

                                                                               (2 of 2)                    [CRLW-268/2022]



                                   4.    Parole      Advisory     Committee           has      allowed      the   parole

application and the only challenge before the Court is determining

the sureties that he has been asked to furnish.

5. From the perusal of the order of the Parole Advisory

Committee passed on 24.01.2022, a period of more than four

months has lapsed and petitioner is not able to furnish sureties.

From the reply submitted on record, it is evident that the

petitioner belongs to a poor family. In view of the same, we deem

it proper to allow the petition.

6. Accordingly, Criminal Writ Petition is allowed and the

Authorities are directed to waive the condition of furnishing of two

sureties. Petitioner be released on parole on furnishing of person

bond only.

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

ARTI SHARMA /11

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