Rajasthan High Court - Jaipur
Laxman @ Tolu S/O Shri Shyamlal vs State Of Rajasthan on 7 November, 2022
Bench: Pankaj Bhandari, Manoj Kumar Garg
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.
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(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 (Downloaded on 11/11/2022 at 09:16:20 PM) Powered by TCPDF (www.tcpdf.org)