Rajasthan High Court - Jodhpur
Abhinandan Guleri vs State Of Rajasthan on 28 August, 2018
Bench: Sangeet Lodha, Virendra Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
D.B. Criminal Writs No. 284/2018
Abhinandan Guleri S/o Avinash Kumar Choudhary, Aged About
24 Years, B/c Choudhary , R/o Gathutar (Ghatotar) P.S. Haripur,
Distt. Kangara (Himachal Pradesh)
(Convict/Prisoner Avinash Kumar S/o Dharmchand Choudhary At
Present Lodged In Central Jail , Jodhpur)
----Petitioner
Versus
1. State of Rajasthan through Secretary, Department Of
Home, Secretariat, Rajasthan, Jaipur
2. The District Collector, Jodhpur
3. The Superintendent, Central Jail , Jodhpur
----Respondents
For Petitioner(s) : Mr. K.R. Bhati.
For Respondent(s) : Mr. Hanuman Singh on behalf of
Mr. S.K. Vyas, Govt. Advocate.
HON'BLE MR. JUSTICE SANGEET LODHA
HON'BLE DR. JUSTICE VIRENDRA KUMAR MATHUR Order 28/08/2018 This petition is filed by the petitioner, son of life convict- Avinash Kumar, lodged in Central Jail, Jodhpur seeking modification of order dated 22.02.2018 passed by the District Level Parole Advisory Committee directing release of the convict on parole for a period of forty days on his personal bond in the sum of Rs.50,000/- and two sureties of Rs.25,000/- each.
Precisely, the grievance of convict is that he is not in a position to furnish two sureties of Rs.25,000/- and, therefore, the order passed by the District Level Parole Advisory Committee may (2 of 2) [CRLW-284/2018] be suitably modified and instead of two sureties, the convict may be directed to be released on parole on his furnishing of one surety in sum of Rs.25,000/-.
Having regard to the facts and circumstances, in our considered opinion, the convict deserves to be released on parole for period of forty days on his furnishing personal bond in the sum of Rs.50,000/- and one surety in the sum of Rs.25,000/-. It is noticed that earlier also the convict was directed to be released on parole for a period of forty days on furnishing one surety of Rs.25,000/- vide order dated 22.12.2016 passed by this Court in D.B. Civil Writ Petition No.15095/2016.
Accordingly, the petition is allowed. The convict- Avinash Kumar S/o Dharmchand Choudhary, may be released on parole for a period of forty days in terms of decision dated 22.02.2018 of District Level Parole Advisory Committee on his furnishing personal bond in the sum of Rs.50,000/- and one surety in the sum of Rs.25,000/-. The other conditions imposed by the District Level Parole Advisory Committee shall remain operative. The order dated 22.02.2018 passed by District Level Parole Advisory Committee is modified accordingly.
(VIRENDRA KUMAR MATHUR),J (SANGEET LODHA),J DJ/- 62 Powered by TCPDF (www.tcpdf.org)