Rajasthan High Court - Jodhpur
Radheshyam Alias Raju vs State Of Rajasthan ... on 9 September, 2025
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
[2025:RJ-JD:39956-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Criminal Writ Petition No. 2335/2025
Radheshyam @ Raju S/o Randheer Singh, aged about 38 years,
R/o Jogiwala, P.s. Bhirani, at present residing at Ganeshpura
Bas, Bhadra, Police Station Bhadra, District Hanumangarh. (At
Present Lodged In Central Jail Bikaner)
----Petitioner
Versus
1. State of Rajasthan, through Secretary, Department Of
Home, Secretariat, Government of Rajasthan, Secretariat,
Jaipur.
2. State Government (Parole Committee), Jaipur Rajasthan.
3. The District Collector, and District Magistrate,
Hanumangarh.
4. The Superintendent, Central Jail, Bikaner.
----Respondents
For Petitioner(s) : Mr. Budha Ram Choudhary
For Respondent(s) : Mr. Deepak Chowdhary, GA-cum-AAG
assisted by Mr. K.S. Kumpawat
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
HON'BLE MR. JUSTICE RAVI CHIRANIA Order 09/09/2025 The instant parole petition has been filed by the petitioner- convict Radheshyam @ Raju, in which he submits that vide order dated 06.05.2025 passed by Rajasthan Government, Home (Group-12) Department, the petitioner has been ordered to be released on permanent parole under Rule 6 & 11(B) of Rajasthan Prisoners Release on Parole Rules, 1958 with a condition that he shall furnish a personal bond in the sum of Rs.50,000/- along with two sureties of like amount.
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[2025:RJ-JD:39956-DB] (2 of 2) [CRLW-2335/2025] Counsel for the petitioner submits that the petitioner is a very poor person and he has only mother in his family and there is no other person who can furnish the sureties, therefore, the petitioner may be released on furnishing his personal bond.
Learned AAG opposed the prayer made by the petitioner. Heard learned counsel for the parties and perused the material available on record.
After considering the prayer of the petitioner-convict and looking to the fact that the petitioner-convict is in judicial custody for last 17 years, therefore, the instant parole writ petition is hereby allowed and that the condition of furnishing two sureties in the sum of Rs.50,000/- each as mentioned in the order dated 06.05.2025 is hereby waived. The petitioner-convict be released on permanent parole upon his furnishing personal bond in the sum of Rs.1,00,000/- to the satisfaction of the Superintendent of Jail, Bikaner. The order dated 06.05.2025 passed by Rajasthan Government, Home (Group-12) Department is hereby modified.
Accordingly, the criminal writ petition is hereby disposed of.
(RAVI CHIRANIA),J (MANOJ KUMAR GARG),J
11-Rashi/-
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