Arjun Sharma S/O Sh. Leeladhar vs State Of Rajasthan
2022 Latest Caselaw 6226 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

           D.B. Criminal Writ Petition No. 461/2022

Arjun Sharma S/o Sh. Leeladhar, Aged About 34 Years, R/o Ali
Chacha Ka Jav, Dadhich Colony, Madanganj Kishangarh Ajmer At
Present R/o Maliyo Ki Dhani, Near Sainath School, Ward No. 10
Madanganj Kishangarh Distt. Ajmer (Raj.)
( At Confined Present In Open Air Camp Sanganer, Jaipur.)
Through His Mother Sunita Sharma W/o Sh. Leeladhar, Aged
About 58 Years, R/o Ali Chacha Ka Jav, Dadhich Colony,
Madanganj Kishangarh Ajmer At Present R/o Maliyo Ki Dhani,
Near Sainath School, Ward No. 10 Madanganj Kishangarh Distt.
Ajmer (Raj.)
                                                                   ----Petitioner
                                      Versus
1.      State Of Rajasthan, Through Inspector General Prison,
        Jaipur.
2.      The District Magistrate, Jaipur.
3.      The Superintendent, Central Jail, Jaipur.
                                                                ----Respondents

For Petitioner(s) : Mr. B R Choudhary For Respondent(s) : Mr. N.S. Gurjar, Asst.G.A.

HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

16/09/2022

1. Petitioner through his mother 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

(2 of 2) [CRLW-461/2022]

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

petitioner is a poor person.

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 16.05.2022, 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 16.05.2022 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.

(SAMEER JAIN),J (PANKAJ BHANDARI),J

ARTI SHARMA /10

Powered by TCPDF (www.tcpdf.org)