Laxman @ Tolu S/O Shri Shyamlal vs State Of Rajasthan
2022 Latest Caselaw 7065 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

           D.B. Criminal Writ Petition No. 623/2022

Laxman @ Tolu S/o Shri Shyamlal, Aged About 44 Years, R/o
Mohalla Hindu Para, Vikas Path, Alwar, Police Station Kotwali
Alwar, District Alwar(Raj.) (At Present Confined In Open Air
Camp Alwar) Through His Wife Smt. Rekha W/o Shri Laxman @
Tolu, Aged About 40 Years, R/o Mohalla Hindu Para, Vikas Path,
Alwar, Police Station Kotwali Alwar, District Alwar (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 Respondent(s) : Mr. N.S. Gurjar, Asst.G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

07/11/2022

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

therein that petitioner was granted parole by the Authorities,

however, while granting parole, they imposed condition of

furnishing of two sureties of Rs.50,000/- each.

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

not having any financial resources. It is prayed before the Court

that the condition of furnishing of two sureties be waived, as

petitioner is a poor person.

(2 of 2) [CRLW-623/2022]

3. Report was sought from the police. As per the report,

petitioner is a poor person.

4. We have considered the contentions.

5. From perusal of the record, it is evident that petitioner was

granted parole vide order dated 01.06.2022, as he could not

arrange sureties, he could not avail the parole.

6. This Court considering the above, deems it proper to waive

the condition of furnishing two sureties qua the present petitioner.

7. Accordingly, condition of furnishing of two sureties in the

order dated 01.06.2022 qua the present petitioner is waived.

8. Petitioner be released on parole on his furnishing of personal

bond only.

9. Accordingly, the present Criminal Writ Petition stands

disposed of.

(MANOJ KUMAR GARG),J (PANKAJ BHANDARI),J

ARTI SHARMA / 14

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