Vijay Kumar @ Khushu Lal vs State Of Rajasthan ...
2023 Latest Caselaw 8997 Raj

[2023:RJ-JD:37326-DB]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 1739/2023

Vijay Kumar @ Khushu Lal S/o Late Shri Darpi @ Dukhi Lal, Aged About 35 Years, At Present Lodged In Central Jail Bikaner Through His Wife Smt. Bina Devi Wo Vijay Kumar Khushilal Aged About 33 Years Ro Siktiyahi P.s. Khutona District Madhubani Bihar

----Petitioner Versus

1. State Of Rajasthan, Home Departement Jaipur

2. The Dist. Collector, Bikaner

3. The Superintendent, Central Jail Bikaner

----Respondents

For Petitioner(s) : Mr. K.R. Bhati For Respondent(s) : Mr. Anil Joshi, GA-cum-AAG with Mr. Rajat Chhaparwal

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE MUNNURI LAXMAN

Judgment / Order

02/11/2023

This criminal writ petition is filed by the petitioner being

aggrieved with the condition imposed by the Distt. Parole

Committee, Bikaner (for short 'the Committee') dated 25.8.2023,

whereby the petitioner was released on 40 days' third parole

subject to the condition that he shall furnish a personal bond of

Rs.2,00,000/- along with two sureties of Rs.1,00,000/- each (duly

verified by Tehsildar).

Learned counsel for the petitioner has submitted that this

Court in DB Criminal Writ Petition No.64/2021 decided on

22.2.2021 has allowed the petitioner to avail second parole of 30

[2023:RJ-JD:37326-DB] (2 of 2) [CRLW-1739/2023]

days on furnishing a personal bond of Rs.1,00,000/- along with

one surety of a local person (duly verified by Tehsildar) in the

likewise amount to the satisfaction of the Superintendent, Central

Jail, Bikaner.

Learned counsel for the petitioner has submitted that the

petitioner is ready to furnish one surety of Rs.1,00,000/- along

with personal bond of Rs.1,00,000/- for availing 40 days' third

parole.

Learned AAG has opposed this criminal writ petition.

Having heard learned counsel for the parties and taking into

consideration the fact that earlier also this Court has allowed the

petitioner to avail second parole of 30 days on furnishing personal

bond of Rs.1,00,000/- along with one surety of a local person

(duly verified by Tehsildar) in the like amount, we allow this

criminal parole petition and direct the respondents to release the

petitioner on 40 days' third parole on furnishing a personal bond

of Rs.1,00,000/- along with one surety of a local person (duly

verified by Tehsildar) in the likewise amount in terms of the

decision of the Committee dated 25.8.2023.

The petitioner is directed to surrender before the jail

authorities concerned on expiry of the parole period.

(MUNNURI LAXMAN),J (VIJAY BISHNOI),J

24-msrathore/-

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