Rajasthan High Court - Jaipur
Kajodmal S/O Shri Bhorilal vs State Of Rajasthan on 27 May, 2022
Bench: Pankaj Bhandari, Anoop Kumar Dhand
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Criminal Writ Petition (Parole) No. 272/2022
Kajodmal S/o Shri Bhorilal, Aged About 53 Years, R/o Dhani
Cholya Wali, Tan-Chareda, P.S. Nangal Rajawatan, Dist. Dausa
(Raj.), (At Present Confined In Open Air Camp, Sanganer, Jaipur
(Raj.).
----Petitioner
Versus
1. State Of Rajasthan, Through Director General Of Prisons,
Directorate Prisons, Ghatgate, Jaipur (Raj.).
2. District Magistrate, Dausa, Office At Collectorate, Dausa
(Raj.).
3. Superintendent Central Jail, Jaipur (Raj.).
----Respondents
For Petitioner(s) : Mr. Tekchand Swami
For State : Mr. Javed Choudhary, Addl. G.A.
HON'BLE MR. JUSTICE PANKAJ BHANDARI
HON'BLE MR. JUSTICE ANOOP KUMAR DHAND
Order
27/05/2022
1. Petitioner has preferred this Criminal Writ Petition (Parole) with a limited prayer for waiving the condition of furnishing two attested sureties in the sum of Rs.50,000/- each and a personal bond in the sum of Rs.50,000/-, imposed by the State Parole Advisory Committee, on the ground that financial condition of the petitioner's family is not good.
2. It is contended by counsel for the petitioner that petitioner belongs to a very poor family and he cannot arrange for the two sureties imposed by the State Parole Advisory Committee vide its order dated 25.02.2022.
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(2 of 2) [CRLW-272/2022]
3. On 11.05.2022, learned State Counsel was directed to file report with regard to financial status of the petitioner. Report has been submitted by the learned Additional Government Advocate, wherein, it is mentioned that the financial condition of the petitioner's family is not good.
4. We have considered the contentions and perused the order dated 25.02.2022.
5. From perusal of the order dated 25.02.2022, it is evident that on 25.02.2022 the State Parole Advisory Committee has granted parole to the petitioner. He has not availed the parole as he could not arrange for the sureties as the financial condition of the petitioner's family is very poor. As per the report submitted by the learned State Counsel also, it is established that the financial condition of the petitioner's family is not good.
6. Considering the financial condition of the petitioner's family, we deem it proper to waive the condition of furnishing two sureties of Rs.50,000/- each.
7. We, therefore, deem it proper to modify the order dated 25.02.2022 qua the petitioner and further direct to release the petitioner on personal bond of Rs.50,000/- only.
8. With the above observation, Criminal Writ Petition (Parole) is accordingly disposed of.
(ANOOP KUMAR DHAND),J (PANKAJ BHANDARI),J AMIT/14 (Downloaded on 24/12/2022 at 11:15:20 PM) Powered by TCPDF (www.tcpdf.org)