Rajasthan High Court - Jodhpur
Roduram vs State Of Raj on 6 April, 2012
Author: Dinesh Maheshwari
Bench: Dinesh Maheshwari
D.B. CRIMINAL PAROLE WRIT PETITION NO. 2306/2012.
Rodu Ram Vs. State of Rajasthan
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D.B. CRIMINAL PAROLE WRIT PETITION NO. 2306/2012.
Rodu Ram Vs. State of Rajasthan
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Date of Order :: 6th April 2012.
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE NARENDRA KUMAR JAIN-II
By Post.
Mr. K.R. Bishnoi, Public Prosecutor.
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BY THE COURT:
A letter, addressed to this Court by the convict Rodu Ram son of Ladu Ram Jat, is treated as a petition seeking 20 days' parole in accordance with the provisions of the Rajasthan Prisoners Release on Parole Rules, 1958 (for short 'the Rules of 1958' hereinafter).
It is stated in the letter petition that the petitioner is behind the bars for more than 5½ years and as such, he is entitled for first regular parole in accordance with the Rules of 1958. It is also submitted that the petitioner belongs to a very poor family comprising of old mother, wife, one daughter and two minor sons. It is also submitted that the petitioner is the only member in his family to look-after all the other members; and due to his imprisonment, the family is in a poor financial condition. It is submitted that the petitioner wants to look after his old mother, to make arrangement for education of the children and to rehabilitate himself in the society. The petitioner has alleged that his prayer for parole had been rejected on a baseless police report; and such rejection is wholly unjustified.
D.B. CRIMINAL PAROLE WRIT PETITION NO. 2306/2012.
Rodu Ram Vs. State of Rajasthan [ 2 ] A reply to the petition has been filed on behalf of the respondents, not disputing that the petitioner is eligible to be considered for grant of parole as he has already served the sentence for a term of 05 years 09 months & 15 days including jail remission of 07 months & 1 day, as on 24.03.2011.
We have considered all the facts and circumstances of the case. It is well settled that the object for grant of parole is to make necessary efforts to rehabilitate a convict-prisoner in the main stream of society. Maintaining of law and order and prevention of breach of peace are the aspects required to be taken care of by the authorities concerned but on vague and uncertain suggestions, the petitioner cannot be denied parole when he is otherwise eligible and entitled therefor.
Accordingly, this parole petition is allowed. The petitioner- prisoner Rodu Ram son of Ladu Ram Jat is ordered to be released on regular parole for a term of 20 days provided he furnishes personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) along with two sureties in the sum of Rs.25000/- (Rupees Twenty Five Thousand only) each, to the satisfaction of Superintendent, Central Jail, Ajmer, who may impose other terms and conditions in accordance with the Rules of 1958. It is made clear that the parole term of 20 days shall be counted from the date of actual release of the petitioner.
(NARENDRA KUMAR JAIN-II), J. (DINESH MAHESHWARI), J. /Mohan/