Rajasthan High Court - Jodhpur
Deeparam vs State Of Rajasthan ... on 16 November, 2023
Bench: Arun Bhansali, Rekha Borana
[2023:RJ-JD:39245-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Criminal Writ Petition No. 1802/2023
Deeparam, S/o- Shankarlal, B/c- Bheel, R/o- Adiyari Bhakhara,
P.s. Samdari, Dist. Barmer. Rajasthan.
----Petitioner
Versus
1. State Of Rajasthan, Through Secretary
2. Collector, Barmer
3. Superintendent, Central Jail, Barmer.
----Respondents
For Petitioner(s) : By post
For Respondent(s) : Mr. Anil Joshi, GA-cum-AAG assisted
by Mr. Rajat Chhaparwal
HON'BLE MR. JUSTICE ARUN BHANSALI
HON'BLE MS. JUSTICE REKHA BORANA Order 16/11/2023
1. The present petition has been sent by post by the petitioner seeking release on third parole on personal bond.
2. Submissions have been made that on 06.09.2023, the Parole Committee ordered for release of the petitioner on third regular parole of 40 days however, required two sureties of Rs. 25,000/- each and personal bond of Rs.50,000/-.
3. It is indicated in the petition that on previous two occasions, the petitioner was released by orders of the Court on furnishing personal bond. Therefore, the petitioner may be ordered to be released on personal bond.
4. A reply to the petition has been filed inter alia indicating that petitioner has availed 20 days parole in compliance of the order (Downloaded on 16/11/2023 at 08:45:51 PM) [2023:RJ-JD:39245-DB] (2 of 2) [CRLW-1802/2023] dated 25.03.2019 passed in D.B. Criminal Writ Petition No.137/2019 on furnishing personal bond of Rs.50,000/- only and 30 days parole pursuant to the order dated 07.07.2020 passed in D.B. Criminal Writ Petition No.246/2020 on furnishing personal bond of Rs.1,00,000/- only.
5. In view of the fact that, on previous two occasions, the petitioner has been released on parole on furnishing personal bond and the work and conduct of the petitioner in the Jail is satisfactory, the present petition is allowed.
6. The petitioner be released on furnishing a personal bond of Rs.50,000/- only. The condition of furnishing two sureties of Rs. 25,000/- each is set aside. Rest of the conditions imposed by order dated 06.09.2023 shall continue.
(REKHA BORANA),J (ARUN BHANSALI),J
34-KashishS/-
(Downloaded on 16/11/2023 at 08:45:51 PM)
Powered by TCPDF (www.tcpdf.org)