Rajasthan High Court - Jaipur
Vedprakash @ Hanuman S/O Shri ... vs State Of Rajasthan on 26 August, 2022
Bench: Pankaj Bhandari, Sameer Jain
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Criminal Writ Petition No. 453/2022
Vedprakash @ Hanuman S/o Shri Shivnarayan, R/o Siryani,
Police Station Shahjahanpur Distt. Alwar (Raj.) ( At Present
Confined In Open Air Camp Alwar) Through His Cousin Brother
Hardwari Lal S/o Shri Murari Lal Aged About 60 Years, R/o 69-
A/3126 Company Bag, Rewari, Distt. Rewari ( Haryana)
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary, Department
Of Home, Govt. Secretariat, Jaipur.
2. The State Level Parole Advisory Committee, Through
Director General Of Prisons, Directorate Prison,
Rajasthan, Jaipur.
3. The Superintendent, Central Jail, Alwar (Raj.)
----Respondents
For Petitioner(s) : Mr. T.C. Swami for
Mr. Govind Prasad Rawat
For Respondent(s) : Mr. N.S. Gurjar, Assistant Govt.
Advocate
HON'BLE MR. JUSTICE PANKAJ BHANDARI
HON'BLE MR. JUSTICE SAMEER JAIN
Order
26/08/2022
1. Petitioner has preferred this Criminal Writ Petition (Parole) with a limited prayer for waiving the condition of furnishing two attested sureties imposed by the Department of Home (Group-12) Government of Rajasthan vide order dated 25.02.2022, on the ground that financial condition of the petitioner is very weak.
2. Report was sought from the learned State Counsel with regard to financial status of the petitioner. A report has been received from SHO PS Sahajahanpura, District Bhiwadi(Raj.). From perusal of which, it is revealed that financial condition of the petitioner is very (Downloaded on 30/08/2022 at 09:37:41 PM) (2 of 2) [CRLW-453/2022] weak. He is not in a position to furnish sureties imposed by the Authority and thus, he is unable to avail the benefit of parole.
3. It is also contended by counsel for the petitioner that petitioner earlier also was given benefit of regular paroles and he surrendered before the Jail Authorities in the time prescribed.
4. We have perused the order dated 25.02.2022 and have perused the report with regard to financial status of the petitioner submitted by the SHO PS Sahajahanpura, District Bhiwadi(Raj.).
5. From perusal of the order dated 25.02.2022, it is evident that petitioner was granted parole on furnishing of personal bond of Rs.50,000/- and two sureties of Rs.50,000/- each. Petitioner was unable to produce the sureties imposed by the Authority and was thus unable to avail the benefit of parole.
6. Since, parole application filed by the petitioner has been allowed and the only prayer of petitioner is to waive the condition imposed by the Authority with regard to furnishing of two sureties, this Court deems it proper to dispose of the present Criminal Writ Petition (Parole) and modify the order dated 25.02.2022, qua the petitioner.
7. Consequently, the present Criminal Writ Petition (Parole) is disposed of and the order dated 25.02.2022 passed by the Department of Home (Group-12) Government of Rajasthan is modified to the extent that the petitioner shall be released on permanent parole on furnishing of personal bond of Rs.50,000/- only. The condition of furnishing of two attested sureties of Rs.50,000/- each is waived.
(SAMEER JAIN),J (PANKAJ BHANDARI),J
HEENA/09
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