Rajasthan High Court - Jaipur
Rajesh Kumar vs State (Home Department)Ors on 6 November, 2012
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR. O R D E R S.B. CIVIL WRIT PETITION (PAROLE) NO.4468/2012. Rajesh Kumar Vs. State of Rajasthan & Ors. Date of Order :- November 6, 2012. HON'BLE MR.JUSTICE MOHAMMAD RAFIQ None present for petitioner. Shri Mahendra Meena, Government Counsel for the State. ****** BY THE COURT:-
This writ petition has been filed seeking first parole of twenty days by accused-petitioner.
The Parole Advisory Committee has mechanically refused to release the petitioner on bail. No report has been received from the Social Welfare Department. The petitioner has served almost five years of sentence, out of the total seven years awarded to him. This is his first prayer for parole.
Learned Government Counsel opposed the prayer of parole but could not controvert the facts aforestated.
Keeping in view the facts aforestated, I am inclined to grant indulgence of first parole to petitioner for a period of twenty days.
In the result, writ petition is allowed. Petitioner-Rajesh Kumar S/o Shri Bhagirath shall be released on parole from the Central Jail, Bharatpur for a period of twenty days from the date of his release upon his furnishing a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000 each to the satisfaction of the Superintendent Central Jail, Bharatpur with the stipulation that he shall surrender before the jail authorities immediately after expiry of the period of twenty days. In case, petitioner fails to surrender immediately after expiry of stipulated period of twenty days, the jail authorities shall immediately inform the concerned Magistrate for procuring his arrest.
A copy of this order be sent to petitioner and Superintendent Central Jail, Bharatpur for needful.
(MOHAMMAD RAFIQ), J.
RS/146 All corrections made in the judgement/order have been incorporated in the judgement/order being emailed.
(Ravi Sharma,P.A.