Rajasthan High Court - Jodhpur
Khaju Khan vs State Of Rajasthan ... on 16 October, 2023
Bench: Vijay Bishnoi, Rajendra Prakash Soni
[2023:RJ-JD:35177-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Criminal Writ Petition No. 1568/2023
Khaju Khan S/o Ahmed Khan, B/c Moyla Musalman, R/o Naya
Ganv, Police Station Shivpura, District Pali (Raj.)
(Presently Lodged Open Air Camp Mandore, Jodhpur)
----Petitioner
Versus
1. State of Rajasthan, Through Secretary, Jaipur.
2. Collector, Pali.
3. Supdt. Central Jail, Jodhpur.
----Respondents
For Petitioner(s) : By post
For Respondent(s) : Mr. Anil Joshi, GA-cum-AAG
with Mr. Pallav Sharma
HON'BLE MR. JUSTICE VIJAY BISHNOI
HON'BLE MR. JUSTICE RAJENDRA PRAKASH SONI Order 16/10/2023
1. This criminal writ petition has been filed in connection with the application received through post on behalf of petitioner, who is presently lodged in Open Air Camp Mandore, Jodhpur, with a prayer for allowing him to avail 40 days' regular parole upon his furnishing a personal bond only.
2. The District Level Parole Advisory Committee, Jodhpur in its meeting dated 18.07.2023 has ordered for releasing the petitioner on 40 days' regular parole on furnishing personal bond of Rs.50,000/- along with two sureties of Rs.25,000/- each.
3. Reply to the writ petition has already been filed on behalf of the respondent-State, wherein it is admitted that earlier also the petitioner has availed two paroles of 20 days and 30 days on furnishing personal bond only as per the orders passed by this (Downloaded on 12/11/2023 at 07:45:50 AM) [2023:RJ-JD:35177-DB] (2 of 2) [CRLW-1568/2023] Court and after availing the said paroles, he surrendered himself before the jail authority in time.
4. In view of the above, we deem it appropriate to allow this writ petition and direct the respondents to release the petitioner on 40 days' regular parole on furnishing a personal bond of Rs.50,000/- only by relaxing the condition of furnishing two sureties of Rs.25,000/- each as imposed by the District Level Parole Advisory Committee, Jodhpur in its meeting dated 18.07.2023.
5. Accordingly, this parole writ petition is allowed and it is hereby directed that petitioner - Khaju Khan, S/o Ahmed Khan, who is presently lodged in Open Air Camp Mandore, Jodhpur, shall be released on regular parole for a period of 40 days in pursuance of the decision taken by the District Level Parole Advisory Committee, Jodhpur in its meeting dated 18.07.2023 upon his furnishing a personal bond in the sum of Rs.50,000/- only to the satisfaction of the jail authority. The condition of furnishing two sureties of Rs.25,000/- each as imposed by the District Level Parole Advisory Committee, Jodhpur in its meeting dated 18.07.2023 is hereby waived.
6. The petitioner shall surrender himself before the jail authority after availing 40 days' regular parole from the date of his release.
(RAJENDRA PRAKASH SONI),J (VIJAY BISHNOI),J Abhishek Kumar S.No.32 (Downloaded on 12/11/2023 at 07:45:50 AM) Powered by TCPDF (www.tcpdf.org)