Rajasthan High Court - Jodhpur
Jogaram vs State Of Rajasthan-State on 6 July, 2020
Author: Sandeep Mehta
Bench: Sandeep Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Criminal Writ Petition No. 245/2020
Jogaram, S/o Sh. Ruparam, Meghwal, R/o Padaru
(Chalwaranada), Police Thana Siwana, Dist. Barmer. (Lodged At
Central Jail, Jodhpur)
----Petitioner
Versus
1. State Of Rajasthan-State, Through Secretary Home
Jaipur.
2. Collector, Barmer.
3. Superintendent, Central Jail, Jodhpur.
----Respondents
For Petitioner(s) : By post.
For Respondent(s) : Mr. Farzand Ali, AAG-cum-GA
HON'BLE MR. JUSTICE SANDEEP MEHTA
HON'BLE MS. JUSTICE KUMARI PRABHA SHARMA Judgment / Order 06/07/2020 Heard. Perused the material available on record. The convict petitioner Jogaram S/o Shri Ruparam, who is undergoing life imprisonment at Central Jail, Jodhpur has forwarded this parole writ petition seeking relief that the condition imposed by the District Parole Advisory Committee, Barmer in its recommendations dated 29.04.2020 sanctioning third regular parole to the petitioner upon furnishing a personal bond in the sum of Rs.1,00,000/- and two sureties in the sum of Rs.50,000/- each, be relaxed and instead the petitioner should be ordered to be released on third regular parole of forty days on furnishing a personal bond only.
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(2 of 2) [CRLW-245/2020] Shri Farzand Ali, learned AAG has placed on record the factual report as per which, earlier the petitioner was released on first and second parole upon his personal bond and he satisfactorily availed those parole facilities without any complaint whatsoever.
In this view of the matter and in order to ensure that the petitioner is able to avail the facility of parole, we deem it proper to release the petitioner on third regular parole of 40 days by relaxing the condition of furnishing two surety bonds in terms of the order dated 01.05.2020 of the District Parole Advisory Committee, Barmer. Accordingly, the instant parole writ petition is allowed. The impugned parole order dated 01.05.2020 passed on the basis of the recommendations made by the District Level Parole Committee in its meeting dated 29.04.2020 is modified qua the convict-petitioner and it is directed that the convict-petitioner Jogaram S/o Shri Ruparam shall now be released on third regular parole for 40 days days upon furnishing a personal bond in the sum of Rs.1,00,000/- to the satisfaction of Superintendent Central Jail Jodhpur. The condition of furnishing two surety bonds in terms of the order dated 01.05.2020 is waived. However, the other conditions as imposed in the parole order are maintained.
The writ petition is allowed accordingly.
(KUMARI PRABHA SHARMA),J (SANDEEP MEHTA),J 28-Sudhir Asopa/-
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