Narayan vs State Of Rajasthan ...
2025 Latest Caselaw 11819 Raj

Rajasthan High Court - Jodhpur

Narayan vs State Of Rajasthan ... on 28 August, 2025

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2025:RJ-JD:38493-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
              D.B. Criminal Writ Petition No. 2209/2025

Narayan S/o Shri Kana Ji Gurjar, Aged About 24 Years, At
Present Lodged In Central Jail Ajmer Through His Brother
Kamlesh S/o Shri Kana Ji Gurjar Age About 26 Years R/o Village
Chatarpura PS Gulabpura District Bhilwara
                                                                       ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through Dept Of Home, Rajasthan,
         Jaipur.
2.       The District Collector, Bhilwara.
3.       The Superintendent, Central Jail Ajmer.
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Kalu Ram Bhati.
For Respondent(s)            :     Mr. Deepak Choudhary, GA cum AAG
                                   assisted by Mr. Kuldeep Singh
                                   Kumpawat.



        HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

HON'BLE MR. JUSTICE ANUROOP SINGHI

Judgment / Order

28/08/2025

1. Heard learned counsel for the parties. Perused the material

available on record.

2. The instant writ petition (parole) has been preferred by the

brother of petitioner-convict for grant of second parole of thirty

days to the petitioner-convict. Reply has been filed wherein, the

State has categorically taken objection that it will not be safe to

release the convict-prisoner on second parole.

3. It is an admitted position that the convict-prisoner was

released on first parole, which was completed by him without any

[2025:RJ-JD:38493-DB] (2 of 2) [CRLW-2209/2025]

untoward incident and he surrendered before the jail authorities

after the stipulated time of parole.

4. In view of the above and taking into consideration the factual

matrix, we are of the considered view that the convict-prisoner is

entitled to be released on second parole for a period of 30 days.

5. Accordingly, the writ petition (parole) filed on behalf of

petitioner-convict for release on second parole is allowed and the

order dated 17.04.2025 is quashed and set aside qua the

petitioner-convict. The convict-prisoner- Narayan S/o Shri Kana Ji

Gurjar shall be released on second parole of 30 days provided he

furnishes a personal bond of Rs.50,000/- and two surety bonds of

Rs.25,000/- each to the satisfaction of the Superintendent,

Central Jail, Ajmer on the usual terms and conditions. The

Superintendent, Central Jail, Ajmer shall be at liberty to impose

other adequate and reasonable conditions to ensure return of the

petitioner to the custody after availing the parole. His term of

parole shall be computed from the date of his actual release.

(ANUROOP SINGHI),J (VINIT KUMAR MATHUR),J

21-Shahenshah/Sunils-

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