Bhanwar Lal vs State Of Rajasthan ...
2023 Latest Caselaw 8700 Raj

[2023:RJ-JD:35624-DB]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Criminal Writ Petition No. 1619/2023

Bhanwar Lal S/o Shri Jeeva Ram, Aged About 49 Years, B/c Megwal At Present Lodged In Open Air Camp Nagaur Through His Wife Smt. Uki W/o Shri Bhanwar Lal Aged About 44 Years R/o Malgarh Ps Nosra Dist. Jalore

----Petitioner Versus

1. State Of Rajasthan, Dept. Of Home Raj. Jaipur

2. The Dist. Collector, Jalore

3. The Dy. Superintendent Dist. Jail, Nagaur

----Respondents

For Petitioner(s) : Mr. Sunil Dutt Chavariya For Respondent(s) : Mr. Anil Joshi, GA-cum-AAG with Mr. Pallav Sharma

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI

Judgment / Order

18/10/2023

The instant criminal writ petition is filed by the petitioner

with a prayer for relaxing the condition of furnishing one surety of

Rs.20,000/- imposed by the District Parole Advisory Committee,

Jalore (for short 'the Committee') in its meeting dated

11/12.9.2023.

The petitioner has applied for releasing him on 40 days'

parole before the Committee and the said Committee, in its

meeting dated 11/12.9.2023, has ordered for releasing the

petitioner on 40 days' parole, subject to the condition that he shall

furnish a personal bond of Rs.20,000/- along with one surety of

likewise amount.

[2023:RJ-JD:35624-DB] (2 of 2) [CRLW-1619/2023]

Learned counsel for the petitioner has submitted that earlier

also, the petitioner has availed 40 days' parole on furnishing a

personal bond only as per the order dated 18.5.2022 passed by

this Court in DB Criminal Writ Petition No.174/2022. It is also

submitted that after availing the said parole, the petitioner has

surrendered himself in time before the jail authorities concerned.

Keeping in view the fact that the petitioner has earlier

availed benefit of parole on furnishing a personal bond only, this

criminal writ petition is allowed and the respondents are directed

to release the petitioner on 40 days' parole, pursuant to the

decision taken by the Committee in its meeting dated

11/12.9.2023 on furnishing a personal bond of Rs.20,000/- only.

The respondents shall not insist the petitioner to furnish one

surety of Rs.20,000/-, however, the other conditions as imposed

by the Committee for releasing the petitioner on 40 days' parole

are maintained.

(RAJENDRA PRAKASH SONI),J (VIJAY BISHNOI),J

72-msrathore/-

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