Rajasthan High Court - Jodhpur
Fefa Devi @ Padma Devi vs State on 5 June, 2020
Bench: Vijay Bishnoi, Rameshwar Vyas
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Criminal Writ Petition No. 219/2020
Fefa Devi @ Padma Devi W/o Shri Bhanwar Lal, Aged About 40
Years, By Caste Ghanchi, R/o Bapu Nagar, Police Station Pratap
Nagar, Distt. Bhilwara. (Presently Lodged At Open Jail, Sanganer,
Distt. Jaipur).
----Petitioner
Versus
1. State, Through Secretary Of Home Department Jaipur
(Raj.).
2. The District Collector, Bhilwara.
3. The Superintendent, Central Jail, Jaipur.
----Respondents
For Petitioner(s) : None present.
For Respondent(s) : Mr. Mahipal Bishnoi, AGA
HON'BLE MR. JUSTICE VIJAY BISHNOI
HON'BLE MR. JUSTICE RAMESHWAR VYAS Judgment / Order 05/06/2020 Heard learned counsel for the petitioner Mr. Mohammad Akbar through Jitsi Meet App. and the learned AGA.
This parole writ petition has been preferred on behalf of the petitioner with a prayer to release her on permanent parole on furnishing a personal bond.
The petitioner was granted permanent parole by the State Level Parole Committee vide order dated 24.9.2019 with a condition that she may furnish two sureties of Rs.50,000/- each along with a personal bond of Rs.50,000/-.
Learned counsel for the petitioner has argued that the family members of the petitioner are not ready to furnish sureties and (Downloaded on 05/06/2020 at 08:37:43 PM) (2 of 2) [CRLW-219/2020] due to that though the petitioner has been granted permanent parole vide order dated 24.9.2019, but she has not been able to avail the same. It is further submitted that the petitioner is behind the bars from around last fifteen years, however, in the absence of sureties, she could not be released on permanent parole, therefore, the respondent authorities be directed to release the petitioner on furnishing a personal bond only.
Learned Public Prosecutor has no objection if the prayer made on behalf of the petitioner is granted.
Having considered the overall facts and circumstances of the case, particularly keeping in view the fact that the petitioner is behind the bars from around last fifteen years and the fact that she has already been granted permanent parole on 24.9.2019, we deem it proper to grant permanent parole to the petitioner on her furnishing a personal bond only.
Accordingly, this parole writ petition is allowed and it is directed that convict - Fefa Devi @ Padma Devi W/o Shri Bhanwar Lal, lodged in Open Jail, Sanganer, Distt. Jaipur shall be released on permanent parole on her furnishing a personal bond in the sum of rupees one lac only to the satisfaction of the jail authorities.
However, the other conditions mentioned in the order dated 24.9.2019 shall remain intact.
(RAMESHWAR VYAS),J (VIJAY BISHNOI),J
19-msrathore/-
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