Basant Lal vs State Of Rajasthan
2022 Latest Caselaw 8016 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 209/2022

Basant Lal S/o Shri Jawla Prasad Meena, Aged About 35 Years, At Present Lodged In Central Jail Bikaner Through His Wife Smt. Pooja Devi W/o Shri Basant Lal, Age About 32 Years R/o Pabana PS Mukhangarh, District Jhunjhunu.

----Petitioner Versus

1. State of Rajasthan, Home Depart Jaipur

2. The Director General (Jail), Jaipur

3. The District Collector, Bikaner

4. The Superintendent, Central Jail Bikaner

----Respondents

For Petitioner(s) : Mr.K.R.Bhati.

For Respondent(s) : Mr.Anil Joshi, AAG.

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

26/05/2022

Heard. Perused the material available on record.

The convict-petitioner Basant Lal S/o Shri Jawla Prasad

Meena seeks emergent parole for the purpose of appearing in B.A.

Part-II Examination-2022 (Non-Collegiate) to be convened by

Pandit Deendayal Upadhyaya Shekhawati University, Sikar. The

petitioner, who is undergoing imprisonment in pursuance to the

judgment dated 30.1.2019 passed by learned Additional Sessions

Judge, No.1, Jhunjhunu, was declared passed in B.A. Part-I

Examination and has been issued the admission card. The

examination centre has been given at Saroj memorial

(2 of 2) [CRLW-209/2022]

Mahavidhyalay Sirohi Nadi, Neem Ka Thana, As per the

examination schedule, the petitioner's papers are scheduled from

27.5.2022 to 13.6.2022.

In this background and since the petitioner has cleared the

B.A. Part-I Examination while being in jail, we deem it fit to grant

him emergent parole to him so that he can appear in the B.A.

Part-II Examination.

Accordingly, the instant writ petition is accepted and it is

hereby directed that the convict-petitioner Basant Lal S/o Shri

Jawla Prasad Meena shall be forthwith released on emergent

parole and shall remain on parole till 13.06.2022 provided he

furnishes a personal bond in the sum of Rs.50,000/- and two

sound and solvent sureties in the sum of Rs.25,000/- each to the

satisfaction of Superintendent, Central Jail, Bikaner on the usual

terms and conditions. He shall surrender back at the prison in the

evening of 14.06.2022. The Superintendent, Central Jail, Bikaner

shall be at liberty to impose other adequate and reasonable

conditions to ensure return of the petitioner to the custody after

availing the emergent parole.

(VINOD KUMAR BHARWANI),J (SANDEEP MEHTA),J

/tarun goyal/ 85

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