Rajasthan High Court - Jaipur
Arjun Sharma S/O Sh. Leeladhar vs State Of Rajasthan on 16 September, 2022
Bench: Pankaj Bhandari, Sameer Jain
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Criminal Writ Petition No. 461/2022
Arjun Sharma S/o Sh. Leeladhar, Aged About 34 Years, R/o Ali
Chacha Ka Jav, Dadhich Colony, Madanganj Kishangarh Ajmer At
Present R/o Maliyo Ki Dhani, Near Sainath School, Ward No. 10
Madanganj Kishangarh Distt. Ajmer (Raj.)
( At Confined Present In Open Air Camp Sanganer, Jaipur.)
Through His Mother Sunita Sharma W/o Sh. Leeladhar, Aged
About 58 Years, R/o Ali Chacha Ka Jav, Dadhich Colony,
Madanganj Kishangarh Ajmer At Present R/o Maliyo Ki Dhani,
Near Sainath School, Ward No. 10 Madanganj Kishangarh Distt.
Ajmer (Raj.)
----Petitioner
Versus
1. State Of Rajasthan, Through Inspector General Prison,
Jaipur.
2. The District Magistrate, Jaipur.
3. The Superintendent, Central Jail, Jaipur.
----Respondents
For Petitioner(s) : Mr. B R Choudhary For Respondent(s) : Mr. N.S. Gurjar, Asst.G.A. HON'BLE MR. JUSTICE PANKAJ BHANDARI HON'BLE MR. JUSTICE SAMEER JAIN Judgment / Order 16/09/2022
1. Petitioner through his mother 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 (Downloaded on 23/09/2022 at 12:51:49 AM) (2 of 2) [CRLW-461/2022] that the condition of furnishing of two sureties be waived, as petitioner is a poor person.
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 16.05.2022, 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 16.05.2022 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.
(SAMEER JAIN),J (PANKAJ BHANDARI),J ARTI SHARMA /10 (Downloaded on 23/09/2022 at 12:51:49 AM) Powered by TCPDF (www.tcpdf.org)